Kerala High Court
R Venugopal @ Raghava Varma Venugopal vs State Of Kerala on 14 September, 2020
Author: Ashok Menon
Bench: Ashok Menon
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ASHOK MENON
MONDAY, THE 14TH DAY OF SEPTEMBER 2020 / 23RD BHADRA, 1942
Bail Appl..No.5375 OF 2020
CRIME NO./0 OF Ernakulam Central Police Station, Ernakulam
PETITIONER/S:
1 R VENUGOPAL @ RAGHAVA VARMA VENUGOPAL
AGED 62 YEARS
SON OF LATE M.T.G. NEDUNGADI, RESIDING AT HOUSE
NO.19-1958-1 RAJASRI, KOPPAM ROAD, PALAKKAD
678001
2 M. RAJASRI
AGED 58 YEARS
W/O.R. VENUGOPAL
RESIDING AT HOUSE NO. 19/1958(1) (OLD NO.
12/578(1))
'RAJASRI', KOPPAM ROAD, PALAKKAD
678001
3 M.RANI
AGED 56 YEARS
W/O. DR. JITHENDRAN,
MANAVEDAM, PUNJAKODE,MANNARKADU
678582
4 AMRUTHA JITHENDRAN
AGED 28 YEARS
HOME STYLE MANOR, FLAT NO.301,
FIRST A MAIN ROAD, GM PALYA,
NEW TIPPA SANDRA POST
BANGLORE
560075
BY ADVS.
SRI.P.MARTIN JOSE
SRI.S.SREEKUMAR (SR.)
Bail Appl..No.5375 OF 2020
2
SHRI.CYRIAC TOM
SRI.AJAY BEN JOSE
SRI.MANJUNATH MENON
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM
682031
2 ASSISTANT COMMISSIONER OF POLICE
CENTRAL POLICE STATION, ERNAKULAM
678001
3 STATION HOUSE OFFICER
CENTRAL POLICE STATION , ERNAKULAM
678582
4 DR.SARANYA M B
AGED 26 YEARS
GYNECOLOGIST ,
AMRITHA INSTITUTE OF MEDICAL SCIENCES,
ERNAKULAM,
RESIDING AT 38/1963, PLAKATTU ROAD,
KOCHI
560075
C N PRABHAKARAN SR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
14.09.2020, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Bail Appl..No.5375 OF 2020
3
ORDER
Dated this the 14th day of September 2020 Applicants had approached this Court for anticipatory bail anticipating arrest to a crime for a non bailable offence registered in Ernakulam Central Police Station, Ernakulam. The applicants are all related to each other and three of them are ladies.
2. The learned Public Prosecutor under instructions submits that, no crime has been registered for a non bailable offence against the applicants. Therefore, the apprehension is misplaced.
In the result the application is disposed of with the direction to the Station House Officer, Central Police Station, Ernakulam, not to arrest the applicants unless a notice under Section 41A Cr.P.C has been served upon them in case a crime Bail Appl..No.5375 OF 2020 4 for a non bailable offence is registered against them in that police station.
Sd/-
ASHOK MENON JUDGE SPK