Zainulabdeen vs The State Of Kerala on 14 March, 2014

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Kerala High Court

Zainulabdeen vs The State Of Kerala on 14 March, 2014

Bench: Thomas P.Joseph

       

  

  

 
 
                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                            PRESENT:

              THE HONOURABLE MR.JUSTICE THOMAS P.JOSEPH

      FRIDAY, THE 14TH DAY OF MARCH 2014/23RD PHALGUNA, 1935

                                 Bail Appl..No. 1807 of 2014
                                     -------------------------------
    (CRIME NO."UNKNOWN" OF ALAPPUZHA SOUTH POLICE STATION,
                        ALAPPUZHA DISTRICT)
                                           ..........


    PETITIONER(S)/ACCUSED:
    ---------------------------------------

   1. ZAINULABDEEN,
      AGED 54 YEARS, S/O. MUHAMMED HASSAN,
      MUKHIL PARAMBIL VEEDU, PULLAYANVAZHI DESOM, ERAVUKADU,
      THIRUVAMBADI P.O., ALAPPUZHA.

   2. SINCIL Z.,
      AGED 30 YEARS, S/O. ZAINULABDEEN,
      MUKHIL PARAMBIL VEEDU, PULLAYANVAZHI DESOM, ERAVUKADU,
      THIRUVAMBADI P.O., ALAPPUZHA.

      BY ADVS.SRI.S.RAJEEV
                   SRI.K.K.DHEERENDRA KRISHNAN

    RESPONDENTS/STATE:
    -----------------------------------

   1. THE STATE OF KERALA,
      REPRESENTED BY PUBLIC PROSECUTOR,
      HIGH COURT OF KERALA - 682 031, (CRIME NO. "UNKNOWN"
      OF ALAPPUZHA SOUTH POLICE STATION,
      ALAPPUZHA DISTRICT).

   2. STATION HOUSE OFFICER,
      ALAPPUZHA SOUTH POLICE STATION,
      ALAPPUZHA DISTRICT - 688 001, (CRIME NO. "UNKNOWN"
      OF ALAPPUZHA SOUTH POLICE STATION,
      ALAPPUZHA DISTRICT)

   3. DEPUTY SUPERINTENDENT OF POLICE,
      OFFICE OF THE DEPUTY SUPERINTENDENT OF POLICE,
      ALAPPZHA - 688 001.

      R1 TO R3 BY PUBLIC PROSECUTOR SMT.LALIZA

      THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION
      ON 14-03-2014, THE COURT ON THE SAME DAY PASSED THE
      FOLLOWING:
Kss



                    THOMAS P. JOSEPH, J
               ---------------------------------------
                     B.A.No.1807 of 2014
              ----------------------------------------
             Dated this the 14th day of March, 2014

                             ORDER

Petitioners apprehend arrest by the Alappuzha Town South Police Station.

2. Learned Public Prosecutor has submitted that as per report dated 12.03.2014 no case is registered against the petitioners.

3. Having regard to the nature of apprehension made by the petitioners, I am inclined to issue the following direction.

In case any case is registered against the petitioners by the Alappuzha South Police Station on the apprehension raised by them in this application and the petitioners are required to be arrested, the Police shall serve notice on the petitioners under Section 41A of the Cr.P.C before proceeding against them in the matter.

Application is disposed of as above.

Sd/-

THOMAS P. JOSEPH, JUDGE.

AS                                 /True Copy/

                                   P.A. to Judge

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