Kerala High Court
K.G.Ponnan vs State Of Kerala on 6 March, 2024
Author: K. Babu
Bench: K. Babu
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE K. BABU
WEDNESDAY, THE 6TH DAY OF MARCH 2024 / 16TH PHALGUNA, 1945
BAIL APPL. NO. 6467 OF 2019
CRIME NO.1123/2019 OF Ambalappuzha Police Station, Alappuzha
PETITIONER:
K.G.PONNAN,
AGED 60 YEARS
S/O. GOPALAN, GOPALA NIVAS, NEERKUNNAM P.O,
VANDANAM P.O, ALAPPUZHA-688001.
BY ADV SUVIN.R.MENON
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY STATION HOUSE OFFICER, AMBALAPPUZHA
POLICE STATION, THROUGH THE PUBLIC PROSECUTOR, HIGH
COURT OF KERALA, ERNAKULAM-682031
2 VALSALAKUMARI,
RESIDING AT SREEVALSAM, HARIPAD, MUNICIPAL WARD 24,
AMBALAPPUZHA, WORKING AS DISTRICT MANAGER, ALAPPUZHA,
KERALA STATE CO-OPERATIVE FEDERATION FOR FISHERIES
DEVELOPMENT LTD, (MATSYAFED) ALAPPUZHA-688001.
OTHER PRESENT:
SMT.REKHA SR.PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
06.03.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
BAIL APPL. NO. 6467 OF 2019
2
K.BABU, J.
-------------------------------------
BAIL.APPL.No.6467 of 2019
----------------------------------------
Dated this the 6th day of March, 2024
JUDGMENT
The learned Senior Public Prosecutor submitted that the accused had appeared before the Investigating Officer and his statement was recorded. It is further submitted that the Vigilance and Anti Corruption Bureau has no intention to arrest the petitioner. The submission is recorded.
The Bail Application is closed.
K. BABU JUDGE saap BAIL APPL. NO. 6467 OF 2019 3 APPENDIX OF BAIL APPL. 6467/2019 PETITIONER ANNEXURES Annexure A1 TRUE COPY OF THE FIR NO.1123 OF 2019 OF AMBALAPPUZHA POLICE STATION BEFORE THE JFMC AMBALAPPUZHA DATED 09.08.2019. Annexure A2 A TRUE COPY OF THE STATEMENT GIVEN BY THE 2ND RESPONDENT DATED 09.08.2019.
Annexure A3 THE TRUE COPY OF THE OFFICE ORDER OF THE SECOND RESPONDENT DATED 30.11.2017. Annexure A4 THE TRUE COPY OF THE MEMENTO ISSUED TO THE PETITIONER BY THE MATSYAFED DATED 30.11.2017. Annexure A5 TRUE COPIES OF THE REMITTANCE MADE BY THE PETITIONER'S SON DATED NIL.
RESPONDENT ANNEXURES Annexure R1(A) A TRUE COPY OF THE AUDITED REPORT.