Kerala High Court
Gopakumar.P.R. @ Gopu vs The Sub Inspector Of Police on 23 February, 2017
Author: K.Abraham Mathew
Bench: K.Abraham Mathew
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE K.ABRAHAM MATHEW
THURSDAY, THE 23RD DAY OF FEBRUARY 2017/4TH PHALGUNA, 1938
Bail Appl..No. 1082 of 2017 ()
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CRIME NO. 95/2017 OF VARANDRAPPILLY POLICE STATION,THRISSUR DISTRICT
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PETITIONER/ACCUSED :
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GOPAKUMAR.P.R. @ GOPU,
AGED 38 YEARS, S/O.RAVEENDRAN,
THAZHAKADU HOUSE, KALLUR P.O.,
MUKUNDAPURAM TALUK, THRISSUR DISTRICT.
BY ADV. SRI.RAJESH CHAKYAT
RESPONDENT/COMPLAINANT :
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THE SUB INSPECTOR OF POLICE,
VARANDRAPPILLY, THRISSUR DISTRICT,
REP.BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA.
BY PUBLIC PROSECUTOR SRI.SAJJU.S.
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION
ON 23-02-2017, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
sts
K.ABRAHAM MATHEW, J.
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B.A.No. 1082 of 2017
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Dated this the 23rd day of February, 2017
ORDER
It is submitted that the petitioner has already been arrested. This bail application has become infructuous. Hence it is dismissed as infructuous.
K.ABRAHAM MATHEW JUDGE pm