Martin Joseph vs State Of Kerala
2021 Latest Caselaw 12901 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                THE HONOURABLE MRS. JUSTICE SHIRCY V.
        FRIDAY, THE 11TH DAY OF JUNE 2021 / 21ST JYAISHTA, 1943
                      BAIL APPL. NO. 4409 OF 2021
 CRIME NO.363/2021 OF Ernakulam Central Police Station, Ernakulam
 AGAINST THE ORDER/JUDGMENT IN CRMC 922/2021 OF DISTRICT COURT &
                 SESSIONS COURT, ERNAKULAM, ERNAKULAM
PETITIONER/ACCUSED :-

            MARTIN JOSEPH
            AGED 26 YEARS
            S/O.JOSEPH, PULIKKOTTIL HOUSE,
            PUTTEKKARA VILLAGE, ANJOOR TALUK,
            THRISSUR - 680 523.

            BY ADVS.
            P.VIJAYA BHANU (SR.)
            E.VIJIN KARTHIK
            M.REVIKRISHNAN
            AJEESH K.SASI
            P.M.RAFIQ
            VIPIN NARAYAN
            POOJA PANKAJ
            SRUTHY N. BHAT



RESPONDENT/STATE :-

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




            BY ADVS.
            K.R.VINOD
            M.S.LATHA
            SRI.AJITH MURALI - PUBLIC PROSECUTOR



THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON 11.06.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 BAIL APPL. NO. 4409 OF 2021
                                2



                              ORDER

Application for pre-arrest bail.

2. It is reported by the learned counsel for

the petitioner that the accused has been

arrested. The said submission is recorded.

Accordingly, this bail application is

dismissed.

Sd/-

SHIRCY V.

JUDGE SMA