Shihab.M vs The State Of Kerala
2021 Latest Caselaw 22071 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                   THE HONOURABLE MR. JUSTICE GOPINATH P.
    WEDNESDAY, THE 3RD DAY OF NOVEMBER 2021 / 12TH KARTHIKA, 1943
                        BAIL APPL. NO. 6996 OF 2021
    AGAINST THE ORDER/JUDGMENT IN MCNO. 225/2018 OF FAMILY COURT,
                              CHAVARA, KOLLAM
PETITIONERS:
     1     SHIHAB.M.,
           AGED 41 YEARS
           S/O.AMEENA BEEVI, ADIKATTU KIZHAKKATHIL, VADAKKUMTHALA
           EAST, KOLLAM-690 536.
     2     AMINA BEEVI,
           AGED 64 YEARS
           W/O.MYTHEENKUTTY, ADIKATTU KIZHAKKATHIL, VADAKKUMTHALA
           EAST, KOLLAM-690 536.
     3     ALEENA.S.,
           AGED 28 YEARS
           W/O.SHIHAB.M., MUKKADA THEKKETHIL, MULLAKKERY, PANMANA
           P.O., CHAVARA, KOLLAM-691 583.
     4     SHYLA.S.,
           AGED 51 YEARS
           W/O.SHAMSUDEEN, MUKKADA THEKKETHIL, MULLAKKERY, PANMANA
           P.O., CHAVARA, KOLLAM-691 583.
           BY ADVS.
           ABDUL RAOOF PALLIPATH
           K.R.AVINASH (KUNNATH)
           RAJ CAROLIN V.


RESPONDENTS/STATE&DEFACTO COMPLAINANT:
     1     THE STATE OF KERALA,
           REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
           ERNAKULAM-682 031.
     2     NASREEN SHAJAHAN,
           AGED 26 YEARS
           D/O.SHAJAHAN, NASREEN VILLA, MALIEAKAL, MUTHIRAPARAMB,
           KOLLAM-690 573.
OTHER PRESENT:
           SMT. SEETHA .S. (SR.PP)
     THIS   BAIL     APPLICATION   HAVING    COME   UP   FOR   ADMISSION   ON
03.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 BAIL APPL. NO. 6996 OF 2021
                                           2

                                       ORDER

The learned Public Prosecutor, on instructions, submits that no crime

has been registered either at the Mangalapuram Police Station or at the

Karunagappally Police Station against the petitioners, as on date.

2. In view of the above, the application for anticipatory bail is not

maintainable. However, considering the submission of the learned counsel

for the petitioners that they are being continuously summoned by the Circle

Inspector of Police, Karunagappally Police Station, it is directed that if the

presence of the petitioners is required in connection with any case, a notice

under Section 41A of the Cr.PC shall be issued to them.

Subject to the above, this application for anticipatory bail is

dismissed.

Sd/-

GOPINATH P.

JUDGE bng/03.11.2021