Kerala High Court
Pathanamthitta vs Sanoj P Kuttappan on 29 March, 2021
Author: Ashok Menon
Bench: Ashok Menon
Bail Appl. 2205/2021 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Present:
THE HONOURABLE MR. JUSTICE ASHOK MENON
Monday,the 29th day of March 2021/8th Chaithra, 1943
Bail Appl. No.2205/2021
For information purpose only
CRIME NO.20/2021 OF VECHOOCHIRA POLICE STATION ,
PATHANAMTHITTA
PETITIONER
SANOJ P KUTTAPPAN,AGED 40 YEARS
PUTHEDATH, VAKATHANAM, R EDAMON, CHETHAKKAL POST, RANNY,
EDAMON, PIN-689676
RESPONDENT
1.STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
PIN-682031
2.RAJENDRAN PILLAI,AGED 62 YEARS
SON OF SIVARAMA PILLAI, PICHANATT KANDATHIL HOUSE,
CHETHAKKAL POST, CHETHAKKAL,, PIN-689676
This Bail Application coming on for orders upon perusing the petition and upon
hearing the arguments of SRI. ARUN CHANDRAN, Advocate for the petitioner and the
PUBLIC PROSECUTOR for R1, the court passed the following
P.T.O
ASHOK MENON, J.
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BA Nos.2205 and 1600 of 2021
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Dated this the 29th day of March, 2021
For information purpose only
ORDER
BA No.2205/2021
Issue notice to the second respondent by speed post returnable in two weeks. The applicant/s shall not be arrested until served with notice under Section 41A Cr.PC on him. BA No.1600/2021
Await service of notice on R2. Post the bail applications after vacation.
Sd/-
ASHOK MENON JUDGE jg /true copy/ Sd/- ASSISTANT REGISTRAR