Kerala High Court
P.S. Jayaprakash vs Central Bureau Of Investigation on 13 August, 2021
Equivalent citations: AIRONLINE 2021 KER 1173
Author: Ashok Menon
Bench: Ashok Menon
Bail Appl. No.5010/2021 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ASHOK MENON
Friday, the 6th day of August 2021 / 15th Sravana, 1943
BAIL APPL. NO. 5010 OF 2021
OR NO.4/2021 RC 7(S)2021/SC ii/NEW DELHI OF CB/SC ii/ NEW DELHI.
PETITIONER/ACCUSED No.11:
P.S. JAYAPRAKASH AGED 71 YEARS S/O.N.SUDHAKARAN, DEPUTY CENTRAL
INTELLIGENCE OFFICER (RETD.), AJAYASREE, 48/489D, PRA 115,
POOVAMPILLY LANE, DESHABHIMANI ROAD, ELAMAKKARA P.O., KOCHI - 682
026.
RESPONDENT:
1. CENTRAL BUREAU OF INVESTIGATION REPRESENTED BY THE CBI PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM, KOCHI - 31.
2. ADDL.R2. NAMBI NARAYANAN, AGED 81 YEARS AGED 81 YEARS, S/O
SANKARALINGAM, SANGEETHA, T.C NO. 36/978, NSS LANE, PERUMTHANNI,
TRIVANDRUM (IS IMPLEADED AS PER ORDER DATED 01.07.2021 IN CRL. MA
NO. 1/2021 IN BA NO. 5010/2021)
This Bail application again coming on for orders upon perusing the
petition and this court' order dated 4.8.2021 in B.A.No.5010/2021 and upon
hearing the arguments of M/S KALEESWARAM RAJ, VARUN C.VIJAY Advocates for
the petitioner, and Sri. S. V. RAJU, ADDL. SOLICITOR GENRAL OF INDIA for
R1, and of SRI. C.UNNIKRISHNAN (KOLLAM) Advocate for ADDL.R2, the court
passed the following:
ORDER
Heard.
There shall be an interim order of anticipatory bail. In the event of the applicant being arrested, he shall be released on interim bail on execution of bond for Rs.50000/- with two solvent sureties each for the like amount to the satisfaction of the arresting officer. Post on 11/8/21.
Sd/-
ASHOK MENON JUDGE 06-08-2021 /True Copy/ Assistant Registrar