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Supreme Court - Daily Orders

Abhijith Prakash vs The State Of Kerala on 6 February, 2023

Bench: B.R. Gavai, Vikram Nath

     ITEM NO.49                          COURT NO.8                SECTION II-B

                              S U P R E M E C O U R T O F      I N D I A
                                      RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (Crl.)              No(s).    6863/2022

     (Arising out of impugned final judgment and order dated 12-07-2022
     in BA No. 416/2022 passed by the High Court of Kerala at Ernakulam)

     ABHIJITH PRAKASH                                               Petitioner(s)

                                                VERSUS

     STATE OF KERALA & ANR.                                         Respondent(s)

     (FOR ADMISSION and I.R. and IA No.102841/2022-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.102840/2022-EXEMPTION FROM
     FILING O.T.)

     Date : 06-02-2023 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE B.R. GAVAI
                         HON'BLE MR. JUSTICE VIKRAM NATH


     For Petitioner(s)
                                  Mr. Renjith B. Marar, Adv.
                                  Ms. Lakshmi N. Kaimal, AOR
                                  Mr. Arun Poomulli, Adv.
                                  Mr. Abhijith Sreekumar, Adv.
                                  Ms. Ashu Jain, Adv.
                                  Mrs. Davesh Kumar Sharma, Adv.

     For Respondent(s)
                                  Mr. Harshad V. Hameed, AOR
                                  Mr. Dileep Poolakkot, Adv.
                                  Mrs. Ashly Harshad, Adv.

                                  Mr. Manu Krishnan G, Adv.
                                  Mr. Bijo Mathew Joy, AOR
Signature Not Verified

Digitally signed by
Anita Malhotra
Date: 2023.02.06
17:57:51 IST
Reason:




                                                 1
           UPON hearing the counsel the Court made the following
                              O R D E R

This is a petition seeking anticipatory bail.

Learned counsel for the respondent/State and learned counsel for the de-facto complainant vehemently oppose the petition.

Taking into consideration the interim order passed by this Court on 10th August, 2022 directing that no coercive steps shall be taken against the petitioner, we are inclined to confirm the interim order dated 10th August, 2022.

In the event of arrest, the petitioner be released on bail in connection with FIR No.1476/2021 dated 16.12.2021 registered at P.S. Adimali, District Idukki, Kerala subject to his executing bail bonds for a sum of Rs.25,000/- (Rupees Twenty Five Thousand only) each, with one or two sureties in the like amount.

The special leave petition is, accordingly, disposed of. Pending applications shall stand disposed of.

     (ANITA MALHOTRA)                                 (ANJU KAPOOR)
       AR-CUM-PS                                      COURT MASTER




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