Kerala High Court
Shamsudheen vs State Of Kerala on 12 June, 2019
Author: Alexander Thomas
Bench: Alexander Thomas
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
WEDNESDAY, THE 12TH DAY OF JUNE 2019 / 22ND JYAISHTA, 1941
Bail Appl..No. 3540 of 2018
CRIME NO. 86/2018 OF NADAPURAM POLICE STATION , KOZHIKODE
PETITIONERS/ACCUSED:
1 SHAMSUDHEEN,
AGED 37 YEARS,S/O.MOIDU HAJI,PUTHIYOTTIL
HOSUE,PURAMERI AMSOM & DESOM,VADAKARA TALUK.
2 SATHEESH KUMAR,
AGED 42 YEARS,S/O.KUNJIRAMAN,CHATHOTH
THAZEKUNI,PURAMERI AMSOM,KOZHIKODE.
BY ADVS.SRI.S.RAJEEV
SRI.D.FEROZE
SRI.K.K.DHEERENDRAKRISHNAN
SRI.V.VINAY
RESPONDENTS/STATE:
1 STATE OF KERALA
REP.BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA,ERNAKULAM-682031,(CRIME NO.86/2016 OF
NADAPURAM POLICE STATION,KOZHIKODE DISTRICT)
2 STATION HOUSE OFFICER,
NADAPURAM POLICE STATION,KOZHIKODE DISTRICT-673504.
(CRIME NO.86/2016 OF NADAPURAM POLICE
STATION,KOZHIKODE DISTRICT).
OTHER PRESENT:
SMT.PRIYA SHANAVAS, PUBLIC PROSECUTOR
THIS BAIL APPLICATION HAVING BEEN FINALLY HEARD ON 12.06.2019, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
B.A.No.3540 of 2018
2
ALEXANDER THOMAS, J.
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B.A.No.3540 of 2018
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Dated this the 12th day of June, 2019
ORDER
Sri.S.Rajeev, learned counsel appearing for the petitioners/accused submits on the basis of instructions of his parties that subsequently the Investigating Officer has filed final report in the instant crime before the competent criminal court and therefore, the plea for anticipatory bail has become redundant and that the petitioners will move for bail as and when they receive summons from the criminal court concerned. Recording the abovesaid submission of the petitioners, the above anticipatory bail application will stand disposed of.
Sd/-
ALEXANDER THOMAS JUDGE vgd B.A.No.3540 of 2018 3