Kerala High Court
Anoop R vs State Of Kerala on 9 October, 2024
Author: C.S.Dias
Bench: C.S.Dias
B.A.NO.2184 OF 2024 1
2024:KER:74898
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
WEDNESDAY, THE 9TH DAY OF OCTOBER 2024 / 17TH ASWINA, 1946
BAIL APPL. NO. 2184 OF 2024
CRIME NO.378/2024 OF ATTINGAL POLICE STATION,
THIRUVANANTHAPURAM
PETITIONERS:
1 ANOOP R, AGED 33 YEARS
S/O RADHAKRISHNAN.S, R/O A.A BHAVAN,
CHAVARUKAVU, VALAVUPACHA, CHITHARA, KOLLAM,
PIN - 691559
2 BINO SEBASTIAN,AGED 30 YEARS
S/O SEBASTIAN O.J, R/O ORAPPANIYIL, FACTORYPADY,
PUTHUPPADI P.O., KOZHIKODE, PIN - 673586
BY ADVS. SRI.HARIKRISHNAN M.S.
SMT.SHAKTHI PRAKASH
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
2 THE STATION HOUSE OFFICER,
ATTINGAL POLICE STATION, THIRUVANANTHAPURAM,
PIN - 695101
3 AKSHAY, S/O REJITH KUMAR, R/O THIRUVATHIRA
VEEDU, NEAR V.V. CLINIC, ATTINGAL,
THIRUVANANTHAPURAM IS IMPLEADED AS INTERVENOR AS
PER ORDER DATED 10-6-24 IN CRL MA 1/14
BY ADV R3 BY SRI.P.T.SHEEJISH
R1 AND R2 BY SR PP SMT SEETHA S
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
09.10.2024, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
B.A.NO.2184 OF 2024 2
2024:KER:74898
ORDER
Dated this the 09th day of October, 2024 This application is filed under Section 438 of the Code of Criminal Procedure, 1973, for an order of pre-arrest bail.
2. The petitioners are accused 1 and 4 in Crime No.378/2024 of Attingal Police Station, Thiruvananthapuram, which is registered against four accused persons for allegedly committing the offences punishable under Sections 406 and 420 read with Section 34 of the Indian Penal Code.
4. Heard; Sri.Harikrishanan M S, the learned counsel appearing for the petitioners, Smt.Seetha S, the learned Senior Public Prosecutor and Sri.P.T.Sheejish, the learned counsel for the intervenor.
B.A.NO.2184 OF 2024 3
2024:KER:74898
5. The learned Public Prosecutor on instructions submitted that the Investigating Officer has filed a refer report in the above crime on 24.07.2024, before the Judicial First Class Magistrate Court, Attingal. Therefore, the petitioners are no longer the accused. The said submission is recorded. In the light of the above submission, I am of the view that the application has become infructuous.
Resultantly, the bail application is dismissed as infructuous, recording the above submission.
Sd/-
C.S.DIAS JUDGE NAB B.A.NO.2184 OF 2024 4 2024:KER:74898 APPENDIX OF BAIL APPL. 2184/2024 PETITIONER ANNEXURES Annexure 1 TRUE COPY OF FIR NO. 0378 OF 2024 OF ATTINGAL POLICE STATION, THIRUVANANTHAPURAM Annexure 2 TRUE COPY OF THE UNDATED BOND SIGNED BY THE COMPLAINANT Annexure 3 TRUE COPY OF THE DETAILS OF THE TRANSACTION DATED 14.09.2023