Kerala High Court
Joyal George vs State Of Kerala on 31 January, 2025
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
BA No.518 of 2025
2025:KER:8216
1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 31ST DAY OF JANUARY 2025 / 11TH MAGHA, 1946
BAIL APPL. NO. 518 OF 2025
PETITIONER(S):
JOYAL GEORGE
AGED 27 YEARS
SON OF SRI. GEORGIE, APPAKOTTU MURIYIL
HOUSE, THURUTHICAUD P.O., PATHANAMATHITTA
DISTRICT, KERALA, PIN - 689597
BY ADV LUKE J CHIRAYIL
RESPONDENT(S):
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT
OF KERALA, PIN - 682031
2 THE STATION HOUSE OFFICER
THE STATION HOUSE OFFICER, KOTTAYAM WEST
POLICE STATION, KOTTAYAM SOUTH P.O ,
KOTTAYAM, KERALA, PIN - 686013
BY ADV.
SRI. NOUSHAD K.A., SR.PP
THIS BAIL APPLICATION HAVING COME UP FOR
ADMISSION ON 31.01.2025, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
BA No.518 of 2025
2025:KER:8216
2
P.V.KUNHIKRISHNAN, J.
-------------------------------------------
BA No. 518 of 2025
--------------------------------------------
Dated this the 31st day of January, 2025
ORDER
When this Bail Application came up for consideration, the learned Public Prosecutor submitted that the petitioner is involved in Crime No.1952/2024 of Kottayam West Police Station. The counsel for the petitioner submitted that a fresh bail application is filed in connection with the above crime. If that be the case, this bail application need not be retained here. Hence, the bail application can be closed.
Therefore, this bail application is closed.
Sd/-
P.V.KUNHIKRISHNAN
nvj JUDGE