Kerala High Court
Ajamal Arsh V.P vs State Of Kerala on 13 April, 2023
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
Thursday, the 13th day of April 2023 / 23rd Chaithra, 1945
BAIL APPL. NO. 2958 OF 2022
CRIME NO.1/2022 OF CYBER CRIME POLICE STATION, MALAPPURAM
PETITIONER/2ND ACCUSED:
AJAMAL ARSH V.P, AGED 22 YEARS, S/O HAMZA, VATTAPARAMBIL HOUSE
VELUMBIYAMPADAM, EDAKKARA, BHOOTHANAM, MALAPPURAM DISTRICT, PIN -
679334
RESPONDENTS/COMPLAINANTS:
1. STATE OF KERALA, REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
KERALA,ERNAKULAM, PIN - 682031
2. STATION HOUSE OFFICER, CYBER CRIME POLICE STATION, MALAPPURAM, PIN -
676505
3. MUHAMMED MOHASIN C, S/O IBRAHIM, BHOODANAM COLONY, CHOLAKATH HOUSE,
VELUMBIYAMPADAM, POTHUKAL, (SOUGHT TO BE IMPLEADED).
This Bail application coming on for orders upon perusing the
petition and upon hearing the arguments of M/S DHANYA BABU & M.SANTHI,
Advocates for the petitioner and PUBLIC PROSECUTOR for R1 & R2,
M/S.V.VINAY, S.RAJEEV, M.S.ANEER, PRERITH PHILIP JOSEPH & SARATH K.P,
Advocates for R3, the court passed the following:
A.BADHARUDEEN, J.
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B.A.No.2958 of 2022
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Dated this the 13th day of April, 2023
ORDER
The learned counsel for the petitioner seeks time.
2. The defacto complainant is aggrieved in the matter of 'not to arrest' order passed in this case, since the investigation being stalled because of the said interim order. Since the petitioner is not ready to argue the matter on merits and extension of the interim order is zealously opposed by the defacto complainant as well as the learned Public Prosecutor, the interim order stands vacated and the police is at liberty to arrest the petitioner and proceed with investigation.
Post after summer holidays for hearing in detail.
Sd/-
A. BADHARUDEEN, JUDGE nkr