Rijo Johnson vs State Of Kerala
2021 Latest Caselaw 7570 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                         PRESENT

            THE HONOURABLE MR.JUSTICE V.G.ARUN

  THURSDAY, THE 04TH DAY OF MARCH 2021 / 13TH PHALGUNA,
                           1942

                Bail Appl..No.1849 OF 2021

  CRIME NO./0 OF Mananthavady Police Station , Wayanad


PETITIONERS:

     1     RIJO JOHNSON
           AGED 31 YEARS
           SON OF N.L. JOHNSON. NJARAKKAL HOUSE, SMRA 47,
           KEERIKKADU ROAD, KARAKKATTUKUNNU, ERNAKULAM -
           683589


     2     BASANTH GAUTHAN
           AGED 25 YEARS
           SON OF VIJAYAN V. GAURI NANDHANAM ,
           MANAKKAPADY , KARUMALLOOR.P.O. ERNAKULAM
           -682307

     3     CIJU RAMACHANDRAN
           AGED 25 YEARS
           SON OF K.M. RAMACHANDRAN, 20/718F,
           KIZHAKKEDATH, UDAYAMPEROOR, ERNAKULAM- 682307

     4     SREEKUTTAN
           AGED 54 YEARS
           SON OF BALAN MENON ,RESIDING AT VALASSERY ,
           KALOOR , SREEPADAM , METHALA , KODUNGALLUR,
           THRISSUR-80669

     5     MANOJ KUMAR V
           AGED 48 YEARS
           SON OF VELAYUDHAN ,RESIDING AT THAYYIL HOUSE,
           THAZHEKKAD, THRISSUR-680697

     6     KANNAN
           AGED 51 YEARS
           SON OF KARUNAKARA MENON ,RESIDING AT KANDAM
           PARAMBATH HOUSE , ERIYAD , THRISSUR-680666
 Bail Appl..No.1849 OF 2021     2


     7        AJITH P.V.
              AGED 35 YEARS
              SON OF VISWANATHAN .P.K. RESIDING AT PEENIKKAL
              HOUSE, VELLACHIRA, DUBAI ROAD, ALUR ,
              THRISSUR-680697

     8        M.S.SHAHABAS JAN
              AGED 29 YEARS
              SON OF SNEHA JAN ,RESIDING AT MEKKATHU HOUSE,
              COCHIN UNIVERSITY,THRIKKAKARA NORTH,ERNAKULAM-
              682022

              BY ADVS.
              SRI. AJMAL V. A.
              SRI.A.M.UMAR NASEEF

RESPONDENT:

              STATE OF KERALA
              REPRESENTED BY THE STATION HOUSE OFFICER,
              MANATHAVADY POLICE STATION, WAYANAD DISTRICT,
              THROUGH THE PUBLIC PROSECUTOR, HIGH COURT OF
              KERALA, ERNAKULAM-682031

              R1 SRI.SANTHOSH PETER.SR.PP


     THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION
ON 04.03.2021, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
 Bail Appl..No.1849 OF 2021             3




                            JUDGMENT

Dated this the 4th day of March 2021

Learned Public Prosecutor submits, on instructions, that

no crime has been registered against the petitioners at the

Manathavady Police Station.

2. Learned counsel for the petitioners submits that the

petitioners' apprehension is regarding the registration of a

crime against them at the Thondernadu Police Station and the

name of the Police Station was given as Manathavady by

mistake. If that be so, the petitioners can move fresh bail

application showing the correct Police Station.

This bail application is hence dismissed, reserving

petitioners liberty to file fresh bail application, showing the

name of the Police Station correctly.

Sd/-

V.G.ARUN JUDGE LEK