Kerala High Court
Joyal George vs State Of Kerala on 4 February, 2025
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
BAIL APPL. NO. 517 OF 2025 1
2025:KER:9154
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
TUESDAY, THE 4TH DAY OF FEBRUARY 2025 / 15TH MAGHA, 1946
BAIL APPL. NO. 517 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 EAST POLICE
STATION, KOTTAYAM DISTRICT, KERALA,, PIN - 686002
SRI.NOUSHAD KA, SR.PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
04.02.2025, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
BAIL APPL. NO. 517 OF 2025 2
2025:KER:9154
P.V.KUNHIKRISHNAN, J
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B.A. No. 517 of 2025
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Dated this the 4th day of February, 2025
ORDER
When this bail application came up for consideration, based on the instructions received by him dated 04.02.2025, the Public Prosecutor submitted that no crime is registered against the petitioner at Kottayam East Police Station. If that is the case, no further direction is necessary. If the petitioner is implicated in connection with the averments in this bail application, two weeks prior notice should be given to the petitioner, before taking any coercive steps.
With the above observation, this bail application is disposed of.
Sd/-
P.V.KUNHIKRISHNAN JUDGE SKS