Kerala High Court
Simi S Kurup vs State Of Kerala on 20 May, 2022
Author: P Gopinath
Bench: P Gopinath
Bail Appl. No.1188/2022 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE GOPINATH P.
Friday, the 20th day of May 2022 / 30th Vaisakha, 1944
BAIL APPL. NO. 1188 OF 2022
CRIME NO.101/2022 OF Thrikkodithanam Police Station, Kottayam
PETITIONER/6TH ACCUSED:
SIMI S KURUP, AGED 43 YEARS, WIFE OF SRI. SUDEESH KUMAR S.,
TATWAMASI, KUNNAMTHANAM P.O. THIRUVALLA PATHANAMATHITTA DISTRICT,
KERALA, PIN - 673001
RESPONDENTS/STATE/DEFACTO COMPLAINANT:
STATE OF KERALA REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
PIN - 682031
AND 2 OTHERS
This Bail application again coming on for orders upon perusing the
petition and this court's order dated 21/03/2022 in B.A.NO.1188/2022 and
upon hearing the arguments of M/S LUKE J CHIRAYIL, NISHA GEORGE, Advocates
for the petitioner and Public Prosecutor for the R1 & R2, the court passed
the following:
ORDER
Interim order is extended till 09/06/2022.
Post on 09/06/2022.
Sd/- GOPINATH P. JUDGE 20-05-2022 /True Copy/ Assistant Registrar