Kerala High Court
Johny K.P vs State Of Kerala on 4 April, 2025
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
BA No.4356 of 2025
2025:KER:29543
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 4TH DAY OF APRIL 2025 / 14TH CHAITHRA, 1947
BAIL APPL. NO. 4356 OF 2025
CRIME NO.363/2025 OF Chalakkudy Police Station, Thrissur
PETITIONER(S)/PERSONS APPREHENDING ARREST:
1 JOHNY K.P.
AGED 69 YEARS
S/O POULOSE, RESIDING AT KAITHARATH HOUSE, NEAR
FORANCE CHURCH, CHALAKUDI,, PIN - 680307
2 CELINE JOHNY
AGED 63 YEARS
W/O JOHNY, RESIDING AT KAITHARATH HOUSE, NEAR
FORANCE CHURCH, CHALAKUDI,, PIN - 680307
BY ADVS.
T.M.RAMAN KARTHA
MANJULA NAIR
REVATHY M.A.
KEERTHI.S.NAIR
GREESHMA T.G.
RESPONDENT(S)/STATE AND COMPLAINANT:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
2 STATION HOUSE OFFICER
CHALAKUDI POLICE STATION, THRISSUR DISTRICT,,
PIN - 680307
3 MANI ARAVINTH
S/O SOUNDARAPANDIAN, INVESTIGATION OFFICER, M/S
EIPR, NO.7. JAMES STREET, POONAMALLEE, GREATER
CHENNAI, TAMIL NADU,, PIN - 600056
BA No.4356 of 2025
2025:KER:29543
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BY ADV.:
PP - G SUDHEER
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION
ON 04.04.2025, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
BA No.4356 of 2025
2025:KER:29543
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P.V.KUNHIKRISHNAN, J.
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BA No.4356 of 2025
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Dated this the 04th day of April, 2025
ORDER
When this bail application came up for consideration, the Public Prosecutor submitted that, as on today the petitioners are not implicated as accused. If that be the case, no further orders are necessary. If the petitioners are implicated as accused in future, two weeks prior notice should be given to the petitioners before taking any coercive steps against them.
With the above observation, this bail application is disposed of.
Sd/-
P.V.KUNHIKRISHNAN
nvj JUDGE