Kerala High Court
Balamurali N vs Inspector Of Police on 19 October, 2023
Author: P Gopinath
Bench: P Gopinath
CRL.A No.445/2020 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE GOPINATH P.
Thursday, the 19th day of October 2023 / 27th Aswina, 1945
CRL.M.APPL.NO.4/2023 IN CRL.A NO. 445 OF 2020
SC 642/2014 OF SPECIAL COURT FOR ATOROCITIES AGAINST WOMEN AND
CHILDREN(ADDL.SESSIONS COURT-I), KASARAGOD
PETITIONER/APPELLANT:
BALAMURALI N., AGED 35 YEARS, S/O. SUBRAMANYA BHAT, MALLLAKUDA
HOUSE, NEERCHAL P.O., KASARAGOD DISTRICT-671321
RESPONDENT/RESPONDENT:
INSPECTOR OF POLICE,KASARGOD POLICE STATION,PIN-671121,REPRESENTED BY PUBLIC
PROSECUTOR, HIGH COURT OF KERALA,ERNAKULAM-682031
Application praying that in the circumstances stated therein the
High Court be pleased to extend the period of interim bail granted to the
Petitioner , in S.C.No.642 of 2014 of Additional District and Sessions
Court-1,(For the trial of cases relating to Atrocities and Sexual Violence
against Women and Children) Kasaragod , vide order dated 28-03-2023 in
Crl.M.A.No.1 of 2023 for a period of six months , in the interest of
justice.
This Application again coming on for orders upon perusing the
application and this court's order dated 22.08.2023 therein and this
court's order dated 28.03.2023 in Crl.M.A.1/2023 and upon hearing the
arguments of M/S. S.SREEKUMAR(Sr.).P.MARTIN JOSE, P.PRIJITH, THOMAS
P.KURUVILLA, R.GITHESH, MANJUNATH MENON, SACHIN JACOB AMBAT, HARIKRISHNAN
S., CYRIAC TOM, AJAY BEN JOSE, SHANI P.NAIR, Advocates for the petitioner
and of PUBLIC PROSECUTOR for the respondent, the court passed the
following:
ORDER
Petitioner is granted time till 03.11.2023 to surrender.Petitioner shall continue to be on interim bail on the same conditions till 03.11.2023.
Sd/- GOPINATH P. JUDGE 19-10-2023 /True Copy/ Assistant Registrar