Ajay vs State Of Kerala
2021 Latest Caselaw 22496 Ker

BAIL APPL. NO. 7319 OF 2021         1




           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
             THE HONOURABLE MRS. JUSTICE SHIRCY V.
  TUESDAY, THE 9TH DAY OF NOVEMBER 2021 / 18TH KARTHIKA, 1943
                  BAIL APPL. NO. 7319 OF 2021
  AGAINST THE ORDER/JUDGMENT IN CRMP 1583/2021 OF ADDITIONAL
DISTRICT COURT & SESSIONS COURT - II, ALAPPUZHA / II ADDITIONAL
                  MACT, ALAPPUZHA, ALAPPUZHA
 (CRIME NO.772 OF 2021 OF CHERTHALA POLICE STATION, ALAPPUZHA)
PETITIONER/1ST ACCUSED

          AJAY
          AGED 23 YEARS
          S/O. ANILKUMAR, KADAMATTUVELI VEEDU, S N PURAM.P.O.,
          KANJIKUZHI, CHERTHALA, ALAPPUZHA DISTRICT
          BY ADV ABDUL JALEEL.A


RESPONDENTS/DEFACTO COMPLAINANT

    1     STATE OF KERALA
          REPRESENTED BY GOVERNMENT PLEADER, HIGH COURT OF
          KERALA, ERNAKULAM,PIN-682 031
    2     STATION HOUSE OFFICER,
          CHERTHALA POLICE STATION, CHERTHALA,PIN-685 524
    3     MIDHUN RENJAN.V.P.,
          AGED 24 YEARS
          S/O. RENJAN, MEENU NIVAS, WARD NO.5, PALLUPPURAM
          PANCHAYATH, PALLIPURAM P.O.,-688 541

OTHER PRESENT:

          NOUSHAD.K.A- SR.PP



     THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
09.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 BAIL APPL. NO. 7319 OF 2021              2




                                 ORDER

It is submitted by the learned Public Prosecutor that the

investigation of the case is over and charge sheet has been

submitted before the jurisdictional court.

Hence, this bail application is dismissed as withdrawn with

liberty to approach the jurisdictional court and seek regular bail.

Sd/-

SHIRCY V.

JUDGE smm