Sankarapandian @ S.S.Pandian vs State Of Kerala
2021 Latest Caselaw 20579 Ker

BAIL APPL. NO. 5837 OF 2021            1




                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                  THE HONOURABLE MRS. JUSTICE SHIRCY V.
         FRIDAY, THE 1ST DAY OF OCTOBER 2021 / 9TH ASWINA, 1943
                        BAIL APPL. NO. 5837 OF 2021
   AGAINST THE ORDER/JUDGMENT IN CRMC 552/2021 OF DISTRICT COURT&
                    SESSIONS COURT,THODUPUZHA, IDUKKI
 (CRIME NO.197 OF 2021 OF MUNNAR POLICE STATION, IDUKKI DISTRICT)
PETITIONERS/ACCUSED

     1       SANKARAPANDIAN @ S.S.PANDIAN
             AGED 70 YEARS
             S/O.CHITHAMBARATHEVAR, AGED 70 YEARS, IKKA NAGAR,
             MUNNAR P.O., MUNNAR VILLAGE, DEVIKULAM TALUK, IDUKKI
             DISTRICT.
     2       S.CHELLAMMAL
             D/O.CHINNAPANDARAM, AGED 64 YEARS, IKKA NAGAR, MUNNAR
             P.O., MUNNAR VILLAGE, DEVIKULAM TALUK, IDUKKI DISTRICT.
             BY ADV LATHEESH SEBASTIAN


RESPONDENTS/STATE AND COMPLAINANT

     1       STATE OF KERALA
             REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
             KERALA, ERNAKULAM-682 031.
     2       THE STATION HOUSE OFFICER
             MUNNAR POLICE STATION, IDUKKI DISTRICT-685 612.

OTHER PRESENT:

             SRI.MANU.P.G- SR.PP



      THIS   BAIL    APPLICATION   HAVING    COME   UP   FOR   ADMISSION   ON
01.10.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 BAIL APPL. NO. 5837 OF 2021             2




                                  ORDER

The petitioners are the accused in Crime No.197 of 2021 of Munnar

Police Station registered for the offences punishable under Section 454

of the Indian Penal Code.

2. Now the learned Public Prosecutor on instructions submit that

the investigation of the case is over and charge sheet has been

submitted before the jurisdictional court on 2.9.2021.

3. When this petition was moved, this court has granted interim

bail and subsequently, these petitioners have been arrested and

released on bail. Therefore, they are directed to surrender before the

jurisdictional court and seek regular bail. If an application is moved, the

jurisdictional magistrate shall consider and dispose of the same, on the

very same day.

The bail application is closed accordingly.

Sd/-

SHIRCY V.

JUDGE smm