Vishnu M.P vs State Of Kerala
2021 Latest Caselaw 13666 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE P.SOMARAJAN
       THURSDAY, THE 1ST DAY OF JULY 2021 / 10TH ASHADHA, 1943
                          CRL.MC NO. 2880 OF 2021
    AGAINST THE ORDER/JUDGMENT IN SC 1016/2019 OF DISTRICT COURT &
                     SESSIONS COURT, ERNAKULAM,
PETITIONER/1ST ACCUSED:

           VISHNU M.P
           AGED 30 YEARS
           S/O. PRAKASH, MALIEKKAL HOUSE, NERIYAMANGALAM

           BY ADV PEEYUS A.KOTTAM



RESPONDENTS/COMPLAINANT:

1          STATE OF KERALA
           REPRESENTED BY PUBLIC PROSECUTOR,
           HIGH COURT OF KERALA, ERNAKULAM, COCHIN- 682 031

2          SUB INSPECTOR OF POLICE, OONNUKAL POLICE STATION, PIN-
           686693



           BY ADV.SMT.S.L.SYLAJA, PUBLIC PROSECUTOR



THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON 01.07.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CRL.MC NO. 2880 OF 2021
                                  2



                                ORDER

The accused No.1 came up under Section 482 Cr.P.C

for issue a direction to the Sessions Court to

release the petitioner on bail in SC.1016/19 pending

before that court.

It is submitted that non-bailable warrant was

issued against accused No.1. Instead of approaching

the trial court, the petitioner came up under Section

482 Cr.P.C. without any valid reason. Hence, the

present petition amounts to misuse of process of the

court. The Crl.M.C cannot be entertained. The same

dismissed in limine.

Sd/-

P.SOMARAJAN JUDGE SPV CRL.MC NO. 2880 OF 2021

APPENDIX

PETITIONER'S EXHIBITS

ANNEXURE A1: THE TRUE COPY OF THE ORDER IN CRL.APPEAL NO.120/2019 DATED 12.02.2019 PASSED BY THIS HON'BLE COURT

RESPONDENTS' EXHIBITS: NIL

//TRUE COPY//

PA TO JUDGE