Gokul M.S @ Unni @ Kannan vs State Of Kerala
2021 Latest Caselaw 14973 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MRS. JUSTICE SHIRCY V.
     THURSDAY, THE 15TH DAY OF JULY 2021 / 24TH ASHADHA, 1943
                       BAIL APPL. NO. 4971 OF 2021
   AGAINST THE ORDER/JUDGMENT IN CRMC 1132/2021 OF I ADDITIONAL
                   DISTRICT COURT, ERNAKULAM, ERNAKULAM
PETITIONER/ACCUSED NO.2:

            GOKUL M.S @ UNNI @ KANNAN
            AGED 26 YEARS
            S/O.SATHEESHAN, MYALIL HOUSE, ENADIKKARA,
            CHEMBU VILLAGE, VAIKOM TALUK, KOTTAYAM DISTRICT,
            NOW RESIDING IN A RENTED HOUSE OF NARAYANAN,
            HOUSE NO.62, NEAR BALABHADRA TEMLE, EROOR.

            BY ADVS.
            P.V.ANILKUMAR
            D.SARITHA



RESPONDENT/COMPLAINANT:

            STATE OF KERALA
            REPRESENTED BY PUBLIC PROSECUTOR,
            HIGH COURT OF KERALA, ERNAKULAM - 692 031.

            C.N.PRABHAKARAN- SR.P.P




     THIS   BAIL    APPLICATION   HAVING    COME   UP   FOR   ADMISSION   ON
15.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 BAIL APPL. NO. 4971 OF 2021

                                  2



                                ORDER

The learned Public Prosecutor on instructions submit that

charge sheet has not been filed in this case. Hence, this petitioner

is entitled for default bail.

So this bail application is dismissed with liberty to move

before the court concerned for default bail.

Sd/-

SHIRCY V.

JUDGE mpm