Wilson Peter vs State Of Kerala
2021 Latest Caselaw 12991 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                  THE HONOURABLE MR. JUSTICE ASHOK MENON
     WEDNESDAY, THE 16TH DAY OF JUNE 2021 / 26TH JYAISHTA, 1943
                       BAIL APPL. NO. 4670 OF 2021
AGAINST THE ORDER/JUDGMENT IN CRMP 152935/2021 OF JUDICIAL MAGISTRATE
                OF FIRST CLASS ,THIRUVALLA, PATHANAMTHITTA
PETITIONER/S:

           WILSON PETER
           AGED 28 YEARS
           S/O.PETER JOHN, THADATHIL HOUSE, MALLAPPALLY WEST,
           ANICAD, PIN - 689 589.

           BY ADV T.P.PRADEEP



RESPONDENT/S:

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


OTHER PRESENT:

           SMT.V.SREEJA-PP



THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON 16.06.2021, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 BAIL APPL. NO. 4670 OF 2021           2


                            O R D E R

Dated this the 16th day of June 2021

The learned counsel for the applicant submits that the bail

application has become infructuous. Hence, the bail application is

dismissed as infructuous.

Sd/-

ASHOK MENON

JUDGE

rmm