Kerala High Court
Joshva Michael vs State Of Kerala on 2 December, 2022
Author: Bechu Kurian Thomas
Bench: Bechu Kurian Thomas
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
FRIDAY, THE 2ND DAY OF DECEMBER 2022 / 11TH AGRAHAYANA, 1944
BAIL APPL. NO. 9527 OF 2022
CRIME OF THRIKKAKARA POLICE STATION, ERNAKULAM
PETITIONERS/:ACCUSED NUMBER NOT KNOWN TO THE PETITIONERS
1 JOSHVA MICHAEL
AGED 42 YEARS
S/O MICHAEL KURUVILLA,
CHOTHIRAKUNNEL HOUSE, CONVENT ROAD-3,
THOTTAKADU.P.O., KOTTAYAM DISTRICT,, PIN - 686539
2 AJMI SHAHUL
AGED 28 YEARS
D/O O.M. SHAHUL,
OTTITHOTTATHIL, EDAVETTY.P.O., KARIKKODE,
THODUPUZHA, IDUKKI DISTRICT, PIN 685588,
NOW RESIDING AT - FLAT NO.23L,
TRINITY WORLD MERCURY FLAT, CHITTETTUKARA,
KAKKANAD, ERNAKULAM,, PIN - 682037
BY ADV A.S.SHAMMY RAJ
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA,
ERNAKULAM, PIN - 682031
2 STATION HOUSE OFFICER
THRIKKAKARA POLICE STATION, THRIKKAKARA P.O.,
ERNAKULAM DISTRICT,, PIN - 682021
3 NIYAB.T.A.
AGED 37 YEARS
S/O ABDUL AZIZ,
THANNIMOOTTIL HOUSE, MANGATTUKAVALA,
THODUPUZHA EAST P.O., IDUKKI DISTRICT,
NOW RESIDING AT FLAT 6D, TOWER - 4,
MATHER HIGHLANDS, RAJAGIRI VALLEY P.O.,
KAKKANAD, ERNAKULAM,, PIN - 682039
BY ADV PUBLIC PROSECUTOR
OTHER PRESENT:
PP SMT.M.K PUSHPALATHA
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
02.12.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
BAIL APPL. NO. 9527 OF 2022
2
BECHU KURIAN THOMAS, J.
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B.A.NO. 9527 of 2022
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Dated this the 2nd day of December, 2022
ORDER
This is an application seeking pre-arrest bail filed under Section 438 of the Code of Criminal Procedure, 1973.
2. The learned public prosecutor upon instructions submitted that no crime has been registered against the petitioners before the Thrikkakara Police Station, Ernakulam District.
3. In view of the above, the apprehension of arrest of petitioners does not subsist. Accordingly, this bail application is closed.
4. However, in the event of any crime being registered against the petitioner, necessarily, the proceedings contemplated under Section 41A of the Cr.P.C. shall be complied with.
BECHU KURIAN THOMAS JUDGE AJM/2/12/22