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Kerala High Court

Anoop R vs State Of Kerala on 24 July, 2024

Author: C.S.Dias

Bench: C.S.Dias

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                    THE HONOURABLE MR.JUSTICE C.S.DIAS
          Wednesday, the 24th day of July 2024 / 2nd Sravana, 1946
                        BAIL APPL. NO. 2184 OF 2024
      CRIME NO.378/2024 OF ATTINGAL POLICE STATION, THIRUVANANTHAPURAM
PETITIONER/ACCUSED:

  1. ANOOP R, AGED 33 YEARS,S/O RADHAKRISHNAN S, R/O A.A BHAVAN,
     CHAVARUKAVU, VALAVUPACHA, CHITHARA, KOLLAM, PIN - 691559
  2. BINO SEBASTIAN, AGED 30 YEARS, S/O SEBASTIAN O.J, R/O
     ORAPPANIYIL,FACTORYPADY, PUTHUPPADI P.O, KOZHIKODE, PIN - 673586

RESPONDENTS:

  1. STATE OF KERALA, REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
     KERALA,ERNAKULAM, PIN - 682031
  2. THE STATION HOUSE OFFICER, ATTINGAL POLICE STATION,
     THIRUVANANTHAPURAM, PIN - 695101
  3. AKSHAY, S/O REJITH KUMAR, R/O THIRUVATHIRA VEEDU, NEAR V.V. CLINIC,
     ATTINGAL,THIRUVANANTHAPURAM IS IMPLEADED AS INTERVENOR AS PER ORDER
     DATED 10-6-24 IN CRL MA 1/14

     This Bail application again coming on for orders upon perusing the
petition and this court's order dated 9.07.2024 and upon hearing the
arguments of M/S HARIKRISHNAN M.S & SHAKTHI PRAKASH, Advocates for the
petitioners and PUBLIC PROSECUTOR for R1 & R2 and SRI.P.T.SHEEJISH,
Advocate for R3, the court passed the following:
                       C.S.DIAS,J.
    ====================
               B.A No.2184 of 2024
   ------------------------------------ --
        Dated this the 24th day of July, 2024

                        ORDER

After hearing the learned counsel appearing for the petitioners and the learned counsel appearing for the intervenor and taking into account the fact that the first petitioner is residing in Croatia, I am of the view that the application is not maintainable in view of the law laid down by the Division Bench of this Court in Anu Mathew v. State of Kerala[2023 (3) KHC 151]. However, the application of the second petitioner/4 th accused can be considered.

The learned counsel appearing for the intervenor submits that additional materials have been filed. B.A.No.2184 of 2024 -: 2 :- Hence, the interim order dated 26.6.2024 in favour of the second petitioner/4th accused alone is extended till 7.8.2024.

Post on 7.8.2024.

SD/-

C.S.DIAS, JUDGE rmm/24/7/2024