G.Krishnakumar vs State Of Kerala on 9 October, 2019

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Kerala High Court

G.Krishnakumar vs State Of Kerala on 9 October, 2019

Bench: V Raja Vijayaraghavan

         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                          PRESENT

    THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V

 WEDNESDAY, THE 09TH DAY OF OCTOBER 2019 / 17TH ASWINA,
                          1941

                 Bail Appl..No.6882 OF 2019


PETITIONER/S:

           G.KRISHNAKUMAR, AGED 51 YEARS,
           S/O. GOPINATHAN NAIR, RAJASEKHARAMANDIRAM,
           MANTRA, EDAVA P.O, VARKALA, PIN 695 311

           BY ADV. SRI.P.T.JOSE

RESPONDENT/S:

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

     2     DEPUTY SUPERINTENDENT OF POLICE,
           ATTINGAL POLICE STATION, ATTINGAL 695 10
           REPRESENTED BY PUBLIC PROSECUTOR,
           HIGH COURT OF KERALA

     3     VIDYADHARAN K.A,
           DY. SUPERINTENDENT OF POLICE, ATTINGAL 695 101


OTHER PRESENT:

           SMT. K. SHEEBA SR. PUBLIC PROSECUTOR

     THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION
ON 09.10.2019, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
 Bail Appl..No.6882 OF 2019

                                       ..2..


                                     ORDER

The applicant herein was served with a notice under Section 41A of the Cr.P.C. calling upon him to appear before the Deputy Superintendent of Police, Attingal, on a complaint lodged by a lady by name, Baby Girija. On receipt of the notice, he has rushed to this Court seeking pre-arrest bail.

2. Based on the submission of the learned Public Prosecutor that no crime has been registered and his presence was sought only for a complaint inquiry, this Court, by order dated 30.9.2019, directed the applicant to appear before the Deputy Superintendent of Police on 4.10.2019. In terms of the order, the applicant appeared.

3. Today, when the matter was taken up, the learned Public Prosecutor asserts that no crime has been registered against the applicant. If that be the case, the applicant cannot be subjected to any harassment by the police by incessantly summoning him.

4. If the presence of the applicant is required in any crime registered at the Attingal Police Station on the basis of allegations narrated in the instant 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
Bka/09.10.2019

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