Kerala High Court
Anas.I vs State Of Kerala on 4 April, 2019
Author: B.Sudheendra Kumar
Bench: B.Sudheendra Kumar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE B.SUDHEENDRA KUMAR
THURSDAY ,THE 04TH DAY OF APRIL 2019 / 14TH CHAITHRA, 1941
Bail Appl..No. 2181 of 2019
PETITIONER/S:
ANAS.I
AGED 28 YEARS
S/O. M.IBRAHIM KUTTY, KAITHADY KIZHAKKE PUTHEN
VEEDU, ALAYAMON P.O., ANCHAL, KOLLAM DISTRICT.
BY ADVS.
SRI.SAIJO HASSAN
SMT.P.PARVATHY
SRI.BENOJ C AUGUSTIN
SRI.RAFEEK. V.K.
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM
2 STATION HOUSE OFFICER
CB CID, TRIPUNITHURA, ERNAKULAM - 682 301
OTHER PRESENT:
SMT.V.SREEJA,PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
04.04.2019, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Bail Appl..No. 2181 of 2019
-2-
ORDER
When this matter has been taken up for hearing, the learned Public Prosecutor, on instructions, has submitted that no crime has been registered against the petitioner in the Crime Branch Office, Tripunithura. The above submission of the learned Public Prosecutor stands recorded and this bail application stands closed.
Sd/-
B. SUDHEENDRA KUMAR, JUDGE STK //TRUE COPY// //P.A. TO JUDGE// / /True co