Kerala High Court
Sd/ vs Judge on 22 March, 2021
SHIRCY V., J
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Crl.M.C.No.1275 of 2020
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Dated this the 22nd day of March, 2021
ORDER
It is submitted by the learned counsel for the petitioner that in compliance of the direction of this Court the petitioner has surrendered before the Judicial First Class Magistrate Court-I, Perinthalmanna and he was released on bail.
Post on 25.06.2021.
Crl.M.Appl.No.1 of 2020 Interim order is revived and extended till 25.06.2021.
Sd/-
SHIRCY V. JUDGE mpm