Sanu .N.Nair vs State Of Kerala
2021 Latest Caselaw 17406 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                  THE HONOURABLE MRS. JUSTICE SHIRCY V.
          Wednesday, the 25th day of August 2021 / 3rd Bhadra, 1943
                         BAIL APPL. NO. 5807 OF 2021
         CRIME NO.475/2021 OF Chengannoor Police Station, Alappuzha
PETITIONER:

     SANU .N.NAIR AGED 43 YEARS S/O.NARENDRAN NAIR, MALAYIL HOUSE,
     KARAKKADMURI, MULAKUZHA, CHENGANNUR, ALAPPUZHA DISTRICT.

RESPONDENT:

     STATE OF KERALA REP. BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
     KOCHI - 682 031

     This Bail application coming on for orders upon perusing the
petition and upon hearing the arguments of M/S K.MOHANAKANNAN, T.V.NEEMA
Advocates for the petitioner and the PUBLIC PROSECUTOR for the respondent
the court passed the following:




                                                     p.t.o
                          SHIRCY V., J
          ---------------------------------------------
             B.A. Nos.5803, 5807, 5811, 5872,
                     5874 & 5876 of 2021
      ------------------------------------------------------
            Dated this the 25th day of August, 2021

                                ORDER

Heard the learned counsel for the petitioner as well the

learned Public Prosecutor for some time.

2. As per Annexure A3, this petitioner has filed Writ Petition

No.13384/2021 before this Court. As per judgment dated

19.07.2021 this Court has directed the 3 rd respondent/The Station

House Officer of Chengannur Police Station to conduct a proper

investigation with respect to the allegation in Ext.P1 complaint

(Annexure A1 complaint) and to file final report after conducting a

true investigation in the matter to find out who are the real culprits

in the crime. Now this petitioner has been made as the 1st accused

in Crime No.474/2021, registered before the very same police

station.

3. The learned Public Prosecutor submitted that this

petitioner is the 1st accused in Crime Nos. 474/2021, 475/2021,

479/2021, 397/2021, 476/2021 and 477/2021 and now the

investigation of the cases are in progress.

B.A.No.5803 of 2021 and conn. cases

Hence, the learned Public Prosecutor is directed to file a

detailed report regarding the present stage of investigation in all

these crimes as well in the complaint lodged by this petitioner

before the 3rd respondent as Ext.P1 (Annexure A1).

Post on 06.09.2021.

Sd/-

SHIRCY V.

JUDGE mpm

25-08-2021 /True Copy/ Assistant Registrar