Sridevi vs State Of Kerala
2021 Latest Caselaw 7688 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.1522 OF 2021

    CRIME NO./0 OF Kattoor Police Station , Thrissur


PETITIONER/S:

           SRIDEVI
           AGED 26 YEARS
           D/O MANI,
           TUCHEPPILVEEDU,
           CHENDAMANGALAM, KIZHIKKAMPURAM,
           PARAVUR, ERNAKULAM
           683512

           BY ADV. SRI.M.R.SARIN

RESPONDENT/S:

           STATE OF KERALA
           REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
           KERALA
           682031

           R1 BY PUBLIC PROSECUTOR



           PP SREEJA V.

     THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION
ON 04.03.2021, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
 Bail Appl..No.1522 OF 2021        2




                          JUDGMENT

Dated this the 4th day of March 2021

Learned Public Prosecutor submits, on instructions, that

no crime has been registered against the petitioner at the

Kattoor Police Station.

This is recorded and the bail application is closed.

Sd/-

V.G.ARUN JUDGE

LEK