Kerala High Court
Jilsu George vs State Of Kerala on 14 January, 2021
Author: Ashok Menon
Bench: Ashok Menon
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ASHOK MENON
THURSDAY, THE 14TH DAY OF JANUARY 2021 / 24TH POUSHA, 1942
Bail Appl.No.9150 OF 2020
CRIME NO.592/2020 OF Nedumudi Police Station , Alappuzha
PETITIONER/S:
JILSU GEORGE,
AGED 51 YEARS, W/O K.G.GEORGE,
KIZHAKKE THEVARKUZHIYIL HOUSE, NIRANAM
KIZHAKKUMBHAGOM P.O., KADAPRA VILLAGE,
THIRUVALLA TALUK, PATHANAMTHITTA DISTRICT,
PIN - 689621.
BY ADVS.
SRI.P.C.SHIJIN
SRI.P.HARIDAS
SRI.BIJU HARIHARAN
SRI.RISHIKESH HARIDAS
SRI.RENJI GEORGE CHERIAN
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM - 682031.
2 DIRECTOR GENERAL OF POLICE,
POLICE HEADQUARTERS, THIRUVANANTHAPURAM,
PIN - 695001.
3 STATION HOUSE OFFICER,
PULIKEEZHU POLICE STATION,
PATHANAMTHITTA DISTRICT, PIN - 689104.
4 STATION HOUSE OFFICER,
NEDUMUDI POLICE STATION,
ALAPPUZHA DISTRICT, PIN - 688501.
Bail Appl.No.9150 OF 2020
2
5 MANIKUTTAN M.,
AGED 40 YEARS, S/O MADHUSOODHAN,
VADAKKEDATHUCHIRA HOUSE, NEDUMUDI P.O.,
ALAPPUZHA DISTRICT, PIN:688501.
R1-R4 BY SMT.V.SREEJA -PP
R5 BY ADV. SRI.B.PRAMOD
OTHER PRESENT:
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
14.01.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Bail Appl.No.9150 OF 2020
3
O R D E R
Dated this the 14th day of January 2021 The applicant apprehends arrest in crime No.592/2020 of Nedumudi Police Station for having allegedly committed the offences punishable under Sections 406 and 420 read with Section 34 of the I.P.C., and therefore, approaches this Court for anticipatory bail.
The learned Public Prosecutor, under instructions, submits that no crime has been registered at Nedumudy Police Station for a non- bailable offence against the applicant so far, and therefore, the apprehension of arrest is misplaced.
In the result, the bail application is disposed of with a direction to the Station House Officer, Nedumudy Police Station to the effect that the Bail Appl.No.9150 OF 2020 4 applicant shall not be arrested until served with a notice under Section 41A of Cr.P.C., in case she has been made an accused in the aforesaid crime.
Sd/-
ASHOK MENON
dkr JUDGE