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Kerala High Court

Shareefudeen vs State Of Kerala on 23 October, 2019

Author: V Raja Vijayaraghavan

Bench: V Raja Vijayaraghavan

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V

  WEDNESDAY, THE 23RD DAY OF OCTOBER 2019 / 1ST KARTHIKA, 1941

                      Bail Appl..No.7314 OF 2019


PETITIONER/S:

      1         SHAREEFUDEEN,
                AGED 59 YEARS
                S/O.ABDUL HASSAN, VARUVILAKATHU VEEDU, NOW RESIDING
                AT MARHABA, MUDIAKKODU, CHERUNNIYOOR P.O.,
                THIRUVANANTHAPURAM.

      2         ABDUL NOOR,
                AGED 49 YEARS
                S/O.ABDUL HASSAN, A.J.MANZIL, VETTOR P.O., VARKALA.

      3         RAVISUDHAM NAIR K.S.,
                AGED 55 YEARS
                S/O.KRISHNAN NAIR, LATHIKA BHAVAM, MEENADU,
                NEDUMGOLAM P.O., KOLLAM.

                BY ADV. SRI.M.R.SASITH

RESPONDENT/S:

      1         STATE OF KERALA,
                REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
                KERALA, ERNAKULAM- 682031.

      2         THE INSPECTOR OF POLICE,
                VARKALA POLICE STATION, THIRUVANANTHAPURAM- 695001.

      3         DEPUTY SUPERINTENDENT OF POLICE,
                ATTINGAL- 695001.


OTHER PRESENT:

                SRI AJITH MURALI PP

     THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION          ON
23.10.2019, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Bail Appl..No.7314 OF 2019


                                     ..2..




                                ORDER

When this application was taken up, the learned Public Prosecutor, on instructions, submits that no crime has been registered against the applicants herein at the Varkala Police Station. It is further submitted by the learned Public Prosecutor that if the presence of the applicants is required for the purpose of investigation in any Crime registered on the basis of allegations narrated in this Bail Application, advance notice under Section 41A of the Code of Criminal Procedure shall be issued to the applicants.

In view of the said submissions the Station House Officer, Varkala Police Station is directed to issue advance notice of appearance under Section 41A of the Cr.P.C. if the presence of the applicants is required in connection with any crime registered on the basis of the allegations narrated in the instant bail application. Reserving the right of the applicants to comply with the directions or to exhaust their remedies in accordance with law, this application is closed.

Sd/-

Raja Vijayaraghavan V., Judge kkj/23.10.2019