Vishnu vs The State Of Kerala
2021 Latest Caselaw 21006 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MRS. JUSTICE SHIRCY V.
    WEDNESDAY, THE 6TH DAY OF OCTOBER 2021 / 14TH ASWINA, 1943
                     BAIL APPL. NO. 7212 OF 2021
 CRIME NO.101 OF 2020 OF KOIPPURAM POLICE STATION, PATHANAMTHITTA
                                 DISTRICT
  AGAINST THE ORDER/JUDGMENT IN CRMP 922/2020 OF SESSIONS COURT,
                              PATHANAMTHITTA
PETITIONERS/ACCUSED NO.1 & 2:

    1       VISHNU, AGED 28 YEARS
            S/O.NARAYANAN NAIR, PEKKAVUMKAL HOUSE,
            KURAVANKUZHI P.O., KOIPPURAM VILLAGE,
            THIRUVALLA TALUK, PATHANAMTHITTA DISTRICT-689 548.

    2       SUDEEP, AGED 32 YEARS
            S/O.N.K.MOHANAN, MULLASSERIL HOUSE,
            IYRAKKAVU, KOIPPURAM VILLAGE,
            THIRUVALLA TALUK, PATHANAMTHITTA DISTRICT-689548.

            BY ADVS.
            MANU RAMACHANDRAN
            M.KIRANLAL
            R.RAJESH (VARKALA)
            T.S.SARATH
            SAMEER M NAIR
            SABIKH MOHAMMED V.S
            GEETHU KRISHNAN
            HARSHA SUSAN SAM


RESPONDENTS/COMPLAINANT/STATE:

    1       THE STATE OF KERALA, REPRESENTED BY PUBLIC PROSECUTOR,
            HIGH COURT OF KERALA-682031.

    2       THE STATION HOUSE OFFICER, KOIPPURAM POLICE STATION,
            PATHANAMTHITTA DISTRICT-689548.

            SREEJA.V- SR.PP


     THIS   BAIL   APPLICATION    HAVING    COME   UP   FOR   ADMISSION   ON
06.10.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 BAIL APPL. NO. 7212 OF 2021

                                  2

                               ORDER

The learned Public Prosecutor on instruction submits that no

crime has been registered against these petitioners by Koippuram

police.

The submission is recorded. This application is closed.

Sd/-

SHIRCY V.

JUDGE mpm