Kerala High Court
Neelakandan Namboothiri vs State Of Kerala on 18 March, 2021
Author: Ashok Menon
Bench: Ashok Menon
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ASHOK MENON
THURSDAY, THE 18TH DAY OF MARCH 2021 / 27TH PHALGUNA, 1942
Bail Appl.No.2143 OF 2021
CRIME NO.106/2021 OF Kaduthuruthi Police Station , Kottayam
PETITIONER/S:
1 NEELAKANDAN NAMBOOTHIRI
AGED 80 YEARS
MADATHIPARAMBIL ILLAM, THIRUVAMBADI P.O.,
NJEEZHOOR VILLAGE, VAIKOM - 686612.
2 M.N. SAJI NAMBOOTHIRI
AGED 49 YEARS, S/O NEELAKANDAN NAMBOOTHIRI,
MADATHIPARAMBIL ILLAM, THIRUVAMBADI P.O.,
NJEEZHOOR VILLAGE, VAIKKOM TALUK.,
NOW RESIDING AT VRIJAM, NEAR IRON BRIDGE,
SREE POORNATHRAYEESHA ROAD, TRIPUNITHURA-682301.
BY ADV. SRI.K.V.SABU
RESPONDENT/S:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM - 682031.
R1 BY SRI.SANTHOSH PETER SR PP
OTHER PRESENT:
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
18.03.2021, ALONG WITH Bail Appl.2144/2021, Bail Appl.2147/2021,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
B.A.Nos.2143, 2144 & 2147 OF 2021
2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ASHOK MENON
THURSDAY, THE 18TH DAY OF MARCH 2021 / 27TH PHALGUNA, 1942
Bail Appl.No.2144 OF 2021
CRIME NO.102/2021 OF Kaduthuruthi Police Station , Kottayam
PETITIONER/S:
1 NEELAKANDAN NAMBOOTHIRI
AGED 80 YEARS
MADATHIPARAMBIL ILLAM, THIRUVAMBADI P.O.,
NJEEZHOOR VILLAGE, VAIKKOM TALUK - 686612.
2 THANKAMMA ANTHARJANAM
AGED 79 YEARS, W/O NEELAKANDAN NAMBOOTHIRI,
MADATHIPARAMBIL ILLAM, THIRUVAMBADI P.O.,
NJEEZHOOR VILLAGE, VAIKKOM TALUK - 686612.
BY ADV. SRI.K.V.SABU
RESPONDENT/S:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM - 682031.
R1 BY SMT.V.SREEJA -PP
OTHER PRESENT:
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
18.03.2021, ALONG WITH Bail Appl.2143/2021, Bail Appl.2147/2021,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
B.A.Nos.2143, 2144 & 2147 OF 2021
3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ASHOK MENON
THURSDAY, THE 18TH DAY OF MARCH 2021 / 27TH PHALGUNA, 1942
Bail Appl.No.2147 OF 2021
CRIME NO.111/2021 OF Kaduthuruthi Police Station , Kottayam
PETITIONER/S:
1 NEELAKANDAN NAMBOOTHIRI
AGED 80 YEARS,
MADATHIPARAMBIL ILLAM, THIRUVAMBADI P.O.,
NJEEZHOOR VILLAGE, VAIKOM - 686612.
2 JOSEPH CHANDY
AGED 71 YEARS, S/O CHANDY,
KUZHUVELIL, PAZHTHURUTHU, THIRUVAMBADI P.O.,
NJEEZHOOR, KOTTAYAM - 686612.
BY ADV. SRI.K.V.SABU
RESPONDENT/S:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM - 682031.
R1 BY SRI.SANTHOSH PETER SR PP
OTHER PRESENT:
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
18.03.2021, ALONG WITH Bail Appl.2143/2021, Bail Appl.2144/2021,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
B.A.Nos.2143, 2144 & 2147 OF 2021
4
COMMON ORDER
[ Bail Appl..2143/2021, Bail Appl..2144/2021, Bail Appl..2147/2021 ] Dated this the 18th day of March 2021 Applications for anticipatory bail under Section 438 of the Cr.P.C.
2. The applicants have been implicated as accused in three crimes and apprehending arrest, they approach this Court for pre-arrest bail.
3. B.A.No.2143/2021 is filed for bail in Crime No.106/2021; B.A.No.2144/2021 is filed in Crime No.102/2021 and B.A.No.2147/2021 is filed in Crime No.111/2021. All of Kaduthuruthy Police Station for having allegedly committed the offences punishable under Sections 423, 465, 468, 471 and 120B of the I.P.C.
4. The learned Public Prosecutor, under instructions, submits that the refer final reports have been filed in all three crimes stating that it is a B.A.Nos.2143, 2144 & 2147 OF 2021 5 mistake of fact, and hence, the apprehension of arrest expressed by the applicants is misplaced. Therefore, the bail applications are disposed of recording the above submission of the learned Public Prosecutor.
Sd/-
ASHOK MENON
dkr JUDGE