Kerala High Court
P.T.Thomas vs State Of Kerala on 4 May, 2007
Author: K.P.Balachandran
Bench: K.P.Balachandran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Bail Appl No. 2648 of 2007()
1. P.T.THOMAS, (BABUL), S/O.P.M.THOMAS,
... Petitioner
Vs
1. STATE OF KERALA, REPRESENTED BY
... Respondent
For Petitioner :SRI.MANUEL KACHIRAMATTAM
For Respondent :PUBLIC PROSECUTOR
The Hon'ble MR. Justice K.P.BALACHANDRAN
Dated :04/05/2007
O R D E R
K.P. BALACHANDRAN, J.
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B.A No. 2648 of 2007
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Dated this the 4th day of May, 2007
O R D E R
This is an application for anticipatory bail filed under Section 438 Cr.P.C.
Government Pleader submits that there is no crime registered against the petitioner and that as matters stand at present the police do not want to take the petitioner into custody in connection with the matters alleged. The submission of the prosecutor is recorded.
In the result, this anticipatory bail application is dismissed.
(K.P. BALACHANDRAN, JUDGE) ma 2 KURIAN JOSEPH, J.
O.P.No./ JUDGMENT 11th December, 2006