Kerala High Court
Muhammed Navas .E vs State Of Kerala on 14 June, 2022
Bail Appl. No.4174/2022 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
Tuesday, the 14th day of June 2022 / 24th Jyaishta, 1944
BAIL APPL. NO. 4174 OF 2022
CRIME NO.803/2019 OF Mangalapuram Police Station, Thiruvananthapuram
PETITIONER/12TH ACCUSED:
MUHAMMED NAVAS .E, AGED 39 YEARS, EYYAMMADA, KUNNAKKAVU, ELAMKULAM,
MALAPPURAM DISTRICT, PIN - 679340
RESPONDENT/COMPLAINANT:
STATE OF KERALA, REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
KERALA, ERNAKULAM, PIN - 682031
This Bail application again coming on for orders upon perusing the
petition and this court's order dated 13/06/2022 in B.A.NO.4174/2022 and
upon hearing the arguments of MR P.A.MUJEEB, Advocate for the petitioner
and Public Prosecutor for the respondent, the court passed the following:
ORDER
Post on 17/06/2022.
Interim order will continue till then.
Sd/- VIJU ABRAHAM JUDGE 14-06-2022 /True Copy/ Assistant Registrar