Kerala High Court
P.S. Jayaprakash vs Central Bureau Of Investigation on 4 August, 2021
Author: Ashok Menon
Bench: Ashok Menon
Bail Appl. No.5010/2021 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ASHOK MENON
Wednesday, the 4th day of August 2021 / 13th Sravana, 1943
BAIL APPL. NO. 5010 OF 2021
OR NO.4/2021 RC7(S)2021/SCII/NEW DELHI OF CB/SC II/NEW DELHI
PETITIONER:
P.S. JAYAPRAKASH AGED 71 YEARS S/O.N.SUDHAKARAN, DEPUTY CENTRAL
INTELLIGENCE OFFICER (RETD.), AJAYASREE, 48/489D, PRA 115,
POOVAMPILLY LANE, DESHABHIMANI ROAD, ELAMAKKARA P.O., KOCHI - 682
026.
RESPONDENT:
1. CENTRAL BUREAU OF INVESTIGATION REPRESENTED BY THE CBI PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM, KOCHI - 31.
2. ADDL.R2.S.NAMBI NARAYANAN AGED 81 YEARS AGED 81 YEARS, S/O
SANKARALINGAM, SANGEETHA, T.C NO. 36/978, NSS LANE, PERUMTHANNI,
TRIVANDRUM (IS IMPLEADED AS PER ORDER DATED 01.07.2021 IN CRL. MA
NO. 1/2021 IN BA NO. 5010/2021)
This Bail application coming on for orders upon perusing the
petition and this court's order dated 26.7.2021 in BA-5010/2021 and upon
hearing the arguments of M/S KALEESWARAM RAJ, VARUN C.VIJAY Advocates for
the petitioners, and STANDING COUNSEL for R1,C Unnikrishnan Advocate for
ADDL. R2 the court passed the following:
ORDER
Interim order is extended by one week.
Post on 5/8/2021.
Sd/-
ASHOK MENON JUDGE 04-08-2021 /True Copy/ Assistant Registrar