Kerala High Court
Manikandan vs State Of Kerala on 7 July, 2014
Author: Thomas P.Joseph
Bench: Thomas P.Joseph
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE THOMAS P.JOSEPH
MONDAY,THE 7TH DAY OF JULY 2014/16TH ASHADHA, 1936
Bail Appl..No. 4857 of 2014 ()
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CRIME NO. NOT KNOWN OF CHALISSERY POLICE STATION
PETITIONER(S)/ACCUSED:-:
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MANIKANDAN, AGED 46 YEARS
S/O.SANKUNNI NAIR, PADIKKNHALIL HOUSE, SREEGOKULA
PERINGODE P.O., NAGALASSERY VILLAGE, PATTAMBI TALUK.
BY ADV. SRI.NAGARAJ NARAYANAN
RESPONDENT(S)/STATE:-:
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STATE OF KERALA,
REPRESENTED BY THE PUBLIC PROSECUTOR
HIGH COURT OF KERALA, ERNAKULAM.
R BY PUBLIC PROSECUTOR, SMT. T.Y. LALIZA
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
07-07-2014, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
das
THOMAS P. JOSEPH, J.
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Bail Appl.No. 4857 of 2014
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Dated this the 7th day of July, 2014
ORDER
Petitioner apprehends arrest by the Chalissery Police.
2. Learned Public Prosecutor submits that a complaint was received from one Parameswaran on 28-05-2014 stating that he had borrowed 10,000/- from the petitioner and given a few signed blank cheques ad security. But in spite of repayment of the amount, the documents are not returned. House of the petitioner was searched on 30-05-2014 but nothing incriminating could be seized. It is also submitted that as per report dated 28- 06-2014, of the SHO, Chalissery Police Station, no case is registered against the petitioner till 27.6.2014.
3. Learned Counsel submits that the police is harassing the petitioner. He has filed a case in the JFCM, Pattamby under Section 138 of the N.I. Act against Parameswaran.
4. In view of the report dated 28.6.2014, the petitioner cannot have any apprehension of arrest now. But it is directed that in case interrogation of the petitioner is required on the B.A. No. 4857 of 2014 -2- complaint preferred by Parameswaran, notice shall be served on the petitioner under Section 41 A of the Cr.P.C. Thereon, it is open for the petitioner to seek appropriate relief.
The application is disposed of in the above direction.
THOMAS P. JOSEPH, JUDGE kp/-