Kerala High Court
Jihad Basheer Ameen Manzil vs State Of Kerala on 29 July, 2020
Author: Ashok Menon
Bench: Ashok Menon
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ASHOK MENON
WEDNESDAY, THE 29TH DAY OF JULY 2020 / 7TH SRAVANA, 1942
Bail Appl..No.4172 OF 2020
CRIME NO./0 OF Kottayam East Police Station , Kottayam
PETITIONER/S:
JIHAD BASHEER AMEEN MANZIL
AGED 29 YEARS
VADAKKEVILA CHERRY, AYATHIL VILLAGE, KOLLAM, PIN -
691021.
691021
BY ADV. SRI.B.MOHANLAL
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
KERALA, ERNAKULAM, PIN - 682031.
682031
2 STATION HOUSE OFFICER
KOTTAYAM EAST POLICE STATION, KOTTAYAM P.O.,
KOTTAYAM, PIN - 686 001.
3 SHAHIDA BASHEER
PUTHUKATTU VEEDU, AMMANCHERRY KARA, ATHIRAMPUZHA
VILLAGE, KOTTAYAM, PIN - 686 562.
OTHER PRESENT:
SRI C N PRABHAKARAN, SR. PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
29.07.2020, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
BA 4172/20
-2-
O R D E R
Dated this the 29th day of July 2020 The applicant apprehends arrest in an unknown crime of Kottayam East Police Station.
2. The learned Public Prosecutor, under instructions, submits that no crime has been registered against the applicant in Kottayam East Police Station so far. Hence, the apprehension of arrest is misplaced.
Accordingly, the Bail Application is disposed of with a direction to the SHO, Kottayam East Police Station, not to arrest the applicant unless notice under Section 41A Cr.PC is served on him, in case a crime is registered against him in that Police Station.
Sd/-
ASHOK MENON JUDGE jg