Radhabhai Kunjamma vs State Of Kerala
2021 Latest Caselaw 23520 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                   THE HONOURABLE MRS. JUSTICE SHIRCY V.
   THURSDAY, THE 25TH DAY OF NOVEMBER 2021 / 4TH AGRAHAYANA, 1943
                        BAIL APPL. NO. 8509 OF 2021
 AGAINST THE ORDER/JUDGMENT IN CRMP 1398/2021 OF JUDICIAL MAGISTRATE
                   OF FIRST CLASS -I, ALUVA, ERNAKULAM
   CRIME NO.1035 OF 2021 OF CHENGAMANAD POLICE STATION, ERNAKULAM


PETITIONERS/ACCUSED NOS.2 AND 3 :-

     1      RADHABHAI KUNJAMMA
            AGED 72 YEARS
            W/O.NALINAKSHAKURUPU, RESIDING AT SREERANGAM HOUSE,
            ANGAMALY,ERNAKULAM 683572

     2      KRISHNAKUMAR
            AGED 55 YEARS
            S/O.AIKARA PARAMESHWARA MENON, RESIDING AT PULPRA
            KUTTIKKATTU HOUSE, SREEMOOLANAGARAM, ERNAKULAM 683580

            BY ADV K.SHAJ


RESPONDENT/STATE/DEFACTO COMPLAINANT :-

     1      STATE OF KERALA
            REPRESENTED BY THE PUBLIC PROSECUTOR,
            HIGH COURT OF KERALA, ERNAKULAM DISTRICT,
            KERALA 682 031

     2      SUB INSPECTOR OF POLICE
            CHENGAMANAD POLICE STATION, ERNAKULAM RURAL,
            ERNAKULAM DISTRICT, KERALA 683578



            BY SRI.NOUSHAD.K.A-SR.PP


     THIS   BAIL    APPLICATION   HAVING    COME   UP   FOR   ADMISSION   ON
25.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 BAIL APPL. NO. 8509 OF 2021
                                    2

                                 ORDER

Application for pre-arrest bail.

The learned Public Prosecutor on instruction submits that

these petitioners have not been arraigned as accused in Crime No.1035

of 2021 by Chengamanad Police so far. The said submission is recorded.

Accordingly, this bail application is closed.

Sd/-

SHIRCY V.

JUDGE SMA