Kerala High Court
(Crime No.Not Known vs Tissmon Joseph
Author: V Raja Vijayaraghavan
Bench: V Raja Vijayaraghavan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
THURSDAY, THE 5TH DAY OF APRIL 2018 / 15TH CHAITHRA, 1940
Bail Appl..No. 2144 of 2018
(CRIME NO.NOT KNOWN, CHANGANASSERRY POLICE STATION)
PETITIONER(S)/ACCUSED
1 TISSMON JOSEPH
AGED 31 YEARS, SON OF JOSEPH, THAYIL HOUSE, PERUNNA P.O.,
CHANGANASSERY, KOTTAYAM DISTRICT, PIN-686102.
2 JOSEPH MATHEW,
S/O. MATHEW, AGED 61, THAYIL HOUSE, PERUNNA P.O.,
CHANGANASSERY, KOTTAYAM DISTRICT, PIN-686102.
3 PONNAMMA JOSEPH,
W/O. JOSEPH MATHEW, AGED 58, THAYIL HOUSE, PERUNNA P.O.,
CHANGANASSERY, KOTTAYAM DISTRICT, PIN-686102.
4 TINTU JOSEPH,
W/O. JOMON JACOB, AGED 33, THAYIL HOUSE, PERUNNA P.O.,
CHANGANASSERY, KOTTAYAM DISTRICT, PIN-686102.
BY ADVS.SRI.C.P.SAJI
SMT.P.DEEPA MOHAN
RESPONDENT(S)/COMPLAINANT :
THE CIRCLE INSPECTOR OF POLICE
CHANGANASSERY POLICE STATION, REPRESENTED BY THE PUBLIC
PROSECUTOR, HIGH COURT OF KERALA, ERNAKULAM.
BY PUBLIC PROSECUTOR SRI.SAJJU.S
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON 05-04-2018,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
IAP
RAJA VIJAYARAGHAVAN V, J.
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B.A.No.2144 of 2018
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Dated this the 5h day of April, 2018
ORDER
When the matter was taken up, the learned Public Prosecutor on instructions submitted that no Crime has been registered against the petitioners at the Changanasserry Police Station. The said submission is recorded. In case the presence of the petitioners are required for the purpose of investigation in any crime registered at the Changanasserry Police Station, notice under Section 41A of the Code of Criminal Procedure shall be issued. This petition is closed.
Sd/-
RAJA VIJAYARAGHAVAN V., JUDGE IAP //True Copy\\ P.A to Judge