Kerala High Court
Nazeer S vs State Of Kerala on 1 November, 2017
Author: P.Ubaid
Bench: P.Ubaid
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE P.UBAID
WEDNESDAY, THE 1ST DAY OF NOVEMBER 2017/10TH KARTHIKA, 1939
Bail Appl..No. 7258 of 2017 ()
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CRIME NUMBER NOT KNOWN OF CHIRAYINKIYIL POLICE STATION.
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PETITIONER/ACCUSED :
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NAZEER S., AGED 40 YEARS,
S/O.SHAMSHUDEEN, THADARIKATHU VEEDU,
PEYUMOODU POOVACHAL PO, KATTAKADA,
THIRUVANANTHAPURAM.
BY ADV. SRI.M.R.SARIN
RESPONDENTS:
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1. STATE OF KERALA,
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA,
ERNAKULAM - 682031.
2. THE SUB INSPECTOR,
CHIRAYINKIYIL POLICE STATION,
TRIVANDRUM-695001.
BY PUBLIC PROSECUTOR SRI.SAJJU.S
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION
ON 01-11-2017, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
mbr/
P.UBAID, J.
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B.A.No. 7258 of 2017
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Dated this the 01st day of November, 2017
O R D E R
The petitioner seeks pre-arrest bail on the apprehension of arrest by the Chirayinkil Police. Now there is Police report that the Police has not so far registered any crime against the petitioner, and so, there is no question of he being arrested by the Police.
The submission made by the learned Public Prosecutor is recorded, and accordingly, this application is closed. It is ordered that in case interrogation of the petitioner is felt necessary, due notice shall be given to him under Section 41A Cr.P.C..
Sd/-
P.UBAID JUDGE ds 01.11.2017 //True copy// P.A. to Judge