Kerala High Court
Bineesh M. K vs Aswani K on 12 August, 2021
Author: V Shircy
Bench: V Shircy
Bail Appl. No.4249/2021 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MRS. JUSTICE SHIRCY V.
Thursday, the 12th day of August 2021 / 21st Sravana, 1943
BAIL APPL. NO. 4249 OF 2021
CRIME NO.335/2021 OF Nadapuram Police Station, Kozhikode
PETITIONER:
1. BINEESH M. K. AGED 37 YEARS S/O. DAMODHARAN, MUNDAKKANDY HOUSE, KUNINGAD
P. O., PURAMERI (VIA), KOZHIKODE DISTRICT, PIN - 673503.
2. VIJEESH M. K. AGED 32 YEARS S/O. DAMODHARAN, MUNDAKKANDY HOUSE, KUNINGAD
P. O., PURAMERI (VIA), KOZHIKODE DISTRICT, PIN - 673503.
3. VALSALA AGED 55 YEARS W/O. DAMODHARAN, MUNDAKKANDY HOUSE, KUNINGAD P. O.,
PURAMERI (VIA), KOZHIKODE DISTRICT, PIN - 673503.
RESPONDENT:
1. ASWANI K. AGED 29 YEARS W/O. BINEESH, THEEKKOM THOTTATHIL HOUSE, COTTANAD
P. O., MEPPADI, WAYANAD DT., PIN - 673577.
2. STATE OF KERALA REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
ERNAKULAM, PIN - 682 031.
This Bail application coming on for orders upon perusing the petition and
upon hearing the arguments of SRI. ZUBAIR PULIKKOOL Advocate for the
petitioners, and PUBLIC PROSECUTOR for R2 and of M/S P.VENUGOPAL, FERHA AZEEZ
Advocates for the respondent , the court passed the following:
ORDER
The learned counsel for the defacto complainant has sought for time as he is opposing the bail application. Since time is required to file objection in this matter, I think that an interim order not to arrest petitioners 2 and 3 alone can be granted.
So petitioners 2 and 3 shall not be arrested till 15.09.2021. Post on 15.09.2021, Sd/-
SHIRCY V. JUDGE 12-08-2021 /True Copy/ Assistant Registrar