Kerala High Court
Joyal George vs State Of Kerala on 27 January, 2025
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
2025:KER:6247
BAIL APPL. NO. 543 OF 2025
1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
MONDAY, THE 27TH DAY OF JANUARY 2025 / 7TH MAGHA, 1946
BAIL APPL. NO. 543 OF 2025
PETITIONER/S:
JOYAL GEORGE
AGED 27 YEARS
SON OF SRI. GEORGIE, APPAKOTTU MURIYIL HOUSE,
THURUTHICAUD P.O., PATHANAMATHITTA DISTRICT,
KERALA, PIN - 689597
BY ADV LUKE J CHIRAYIL
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
2 THE STATION HOUSE OFFICER
GANDHINAGAR POLICE STATION,
KOTTAYAM DISTRICT, KERALA, PIN - 686008
SRI HRITHWIK CS, SR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
27.01.2025, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2025:KER:6247
BAIL APPL. NO. 543 OF 2025
2
P.V.KUNHIKRISHNAN, J.
--------------------------------
B.A. No.543 of 2025
----------------------------------------------
Dated this the 27th day of January, 2025
ORDER
When this bail application came up for consideration, the Public Prosecutor submitted that no crime is registered against the petitioner at Gandhinagar Police Station, Kottayam. If that is the case no further order is necessary.
If any case is registered against the petitioner in connection with the averments in this bail application, two weeks prior notice should be given to the petitioner before taking any coercive steps.
With the above observation, this bail application is disposed of.
sd/-
P.V.KUNHIKRISHNAN
JV JUDGE