Kerala High Court
Manual Joseph Antony vs Sub-Inspector Of Police on 20 August, 2015
Author: K. Abraham Mathew
Bench: K.Abraham Mathew
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE K.ABRAHAM MATHEW
THURSDAY, THE 20TH DAY OF AUGUST 2015/29TH SRAVANA, 1937
Bail Appl..No. 8594 of 2014 ()
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(CRIME NO. NOT KNOWN OF UDAYAMPEROOR POLICE STATION, ERNAKULAM
DISTRICT)
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PETITIONER :
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MANUAL JOSEPH ANTONY, AGED 32 YEARS,
S/O ANTONY, PUTHENVEETTIL, CHEMPUMUKKU,
KAKKANAD, ERNAKULAM-682 021.
BY ADV. SRI.N.K.MOHANLAL
RESPONDENT(S):
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1. SUB-INSPECTOR OF POLICE,
UDAYAMPEROOR POLICE STATION. PIN-682 081
2. STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM-682 031.
BY PUBLIC PROSECUTOR SRI.V.S.SREEJITH
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION
ON 20-08-2015, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
sts
K. ABRAHAM MATHEW, J.
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B.A.No. 8594 of 2014
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Dated this the 20th day of August, 2015
O R D E R
Petition filed under Section 438 Cr.P.C.
2. Petitioner apprehends that he will be arrested by the police on the accusation that he has committed some offences in respect of an immovable property.
3. Learned Public Prosecutor submits that Udayamperoor police had registered a Crime No. 1184 of 2014 against him. But it has been referred as the dispute was of a civil nature. A report has been filed before the court concerned to that effect. So, the petitioner need not apprehend arrest and detention.
In the result, this application is dismissed.
Sd/-
K. ABRAHAM MATHEW, JUDGE DST //True copy// P.A. To Judge