Kerala High Court
Manoj Premraj vs State Of Kerala on 13 February, 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 13TH DAY OF FEBRUARY 2019 / 24TH MAGHA, 1940
Bail Appl..No. 821 of 2019
PETITIONERS:
1 MANOJ PREMRAJ, AGED 33 YEARS
S/O. G. PREMRAJ, MATHANATTU HOUSE, LMS JUNCTION,
ATTINGAL P.O, ATTINGAL, THIRUVANANTHAPURAM 695 101.
2 PREMRAJ G., AGED 64 YEARS
S/O. GOPALAN, MATHANATTU HOUSE, LMS JUNCTION,
ATTINGAL P.O, ATTINGAL, THIRUVANANTHAPURAM 695 101.
3 GEETHA RANI PREMRAJ,
W/O. PREMRAJ, MATHANATTU HOUSE, LMS JUNCTION,
ATTINGAL P.O, ATTINGAL, THIRUVANANTHAPURAM 695 101.
4 RAJALEKSHMI PREMRAJ,
D/O. PREMRAJ, MATHANATTU HOUSE, LMS JUNCTION,
ATTINGAL P.O, ATTINGAL, THIRUVANANTHAPURAM 695 101.
BY ADVS.
SRI.S.JATHIN DAS
SRI.M.ZIYAD
RESPONDENT:
STATE OF KERALA,
REPRESENTED BY STATION HOUSE OFFICER,
ATTINGAL POLICE STATION, TRIVANDRUM DISTRICT,
THROUGH GOVERNMENT PLEADER, HIGH COURT OF KERALA,
ERNAKULAM - 682 031.
SMT. K SHEEBA PP.
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON 13.02.2019,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Bail Appl..No. 821 of 2019 2
ORDER
When the matter was taken up, the learned Public Prosecutor, on instructions, submitted that no Crime has been registered against the applicants at the Attingal Police Station. The said submission is recorded. If the presence of the applicants is required in any crime registered at the Attingal Police Station on the basis of allegations narrated in this Bail Application, advance notice under Section 41A of the Code of Criminal Procedure shall be issued.
This application is closed.
Sd/-
RAJA VIJAYARAGHAVAN V.,
JUDGE
//TRUE COPY// P.A.TO JUDGE
IAP