Kerala High Court
Shalu Sharaf vs State Of Kerala on 3 November, 2021
Author: P Gopinath
Bench: P Gopinath
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE GOPINATH P.
Wednesday, the 3rd day of November 2021 / 12th Karthika, 1943
BAIL APPL. NO. 7708 OF 2021
CRIME NO.781/2021 OF Anchal Police Station, Kollam
PETITIONER:
SHALU SHARAF AGED 36 YEARS S/O. SHARAFUDDIN, VILAYIL PUTHEN VEEDU,
THAZHAMEL, ANCHAL VILLAGE, ANCHAL P.O., KOLLAM DISTRICT.
RESPONDENT:
1. STATE OF KERALA REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
KERALA, ERNAKULAM (CRIME NO.781/2021 ANCHAL POLICE STATION, KOLLAM
DISTRICT-691 306.)
2. STATION HOUSE OFFICER ANCHAL POLICE STATION, (CRIME NO.781/2021
ANCHAL POLICE STATION, KOLLAM DISTRICT-691 306.).
3. ADDL.R3.NISA AGED 28 YEARS S/O NISSAM, OOTTUKUZHI, CHANDANATHOPPU
P.O, KUNDARA, KOLLAM 691014 IS IMPLEADED AS ADDL R3 AS PER ORDER
DATED 20/10/2021 IN CRL.MA.NO.1/2021 IN BA.NO.7708/2021.
This Bail application coming on for orders upon perusing the
petition and upon hearing the arguments of M/S S.RAJEEV,
K.K.DHEERENDRAKRISHNAN, V.VINAY, M.S.ANEER Advocates for the petitioner
and the Public Prosecutor for 1st and 2nd respondent and K.SIJU, ANJANA
KANNATH Advocates for the 3rd respondent, the court passed the following:
GOPINATH P., J
Bail Application Nos. 7708 and 5431 of 2021
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DATED THIS THE 3rd DAY OF NOVEMBER, 2021.
ORDER
The petitioner in Bail Application No.7708/2021 and the de facto complainant in Crime No.781/2021 of Anchal police station, Kollam district shall appear before this Court at 10.15 am on 10.11.2021 to examine whether there is any possibility of settlement through mediation.
The petitioners in these bail applications shall not be arrested in the meanwhile.
Sd/-
GOPINATH P.
ajt JUDGE
03-11-2021 /True Copy/ Assistant Registrar