Sujith vs State Of Kerala
2021 Latest Caselaw 7862 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                          PRESENT

           THE HONOURABLE MR.JUSTICE V.G.ARUN

FRIDAY, THE 05TH DAY OF MARCH 2021 / 14TH PHALGUNA, 1942

                 Bail Appl..No.1920 OF 2021

CRIME NO.1610/2020 OF Kodakara Police Station , Thrissur


PETITIONER/S:

           SUJITH
           AGED 29 YEARS
           KALLINGAPPURAM HOUSE, VATTEKKAD DESOM,
           KODAKARA VILLAGE, CHALAKKUDY TALUK, THRISSUR
           680684

           BY ADV. SRI.RAJESH CHAKYAT

RESPONDENT/S:

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

           R1 BY PUBLIC PROSECUTOR

OTHER PRESENT:

           PP SREEJA V.

     THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION
ON 05.03.2021, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
 B.A. No.1920 of 2020

                                  -2-




                             ORDER

Dated this the 05th day of March, 2021

Petitioner has filed an affidavit stating

that the direction in the judgment has been

complied with. This is recorded and the Contempt

of Court Case is closed.

Sd/-

V.G.ARUN JUDGE

Scl/05.03.2021