Haneefa vs State Of Kerala
2021 Latest Caselaw 21157 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MRS. JUSTICE SHIRCY V.
    WEDNESDAY, THE 20TH DAY OF OCTOBER 2021 / 28TH ASWINA, 1943
                       BAIL APPL. NO. 7759 OF 2021
 AGAINST THE ORDER/JUDGMENT IN CRMC 1105/2021 OF DISTRICT COURT &
                   SESSIONS COURT,KOZHIKODE, KOZHIKODE
PETITIONERS/ACCUSED NO.1 & 2:

    1       HANEEFA,
            AGED 30 YEARS
            30/2021, S/0. UMMERKUTTY,
            RESIDING AT THONIYADATH HOUSE, POST NADERI 673 620,
            KOYILANDY TALUK, KOZHIKODE DIST. KERALA.

    2       SHAMSAD,
            AGED 42 YEARS
            S/O. BEERAN, MAKKOORIKANDY HOUSE, OOTTERI,
            POST OORALLUR-673 620, KOZHIKODE DIST. KERALA.

            BY ADVS.
            T.ASAFALI
            LALIZA.T.Y.



RESPONDENTS/STATE & COMPLAINANT:

    1       STATE OF KERALA,
            REP. BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
            ERNAKULAM-682 031

    2       STATION HOUSE OFFICER,
            KOYILANDY POLICE STATION, POST KOYILANDY-673 305,
            KOZHIKODE DIST., KERALA.

            NOUSHAD.K.A- SR.PP


     THIS   BAIL    APPLICATION   HAVING    COME   UP   FOR   ADMISSION   ON
20.10.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 BAIL APPL. NO. 7759 OF 2021

                                      2

                                   ORDER

Application for regular bail.

2. Petitioners are accused Nos.1 and 2 in Crime

No.1040/2021 of Koilandy Police Station, Kozhikode District

registered for the offences punishable under Sections 465, 468, and

471 r/w 34 of the Indian Penal Code.

3. The petitioners are in custody since 17.08.2021.

4. The learned Public Prosecutor on instructions submitted

that though these petitioners are in custody since 17.08.2021, the

investigation of the case has not been over and hence charge sheet

has not been submitted before the jurisdictional court.

5. So far the investigation would reveal that these

petitioners alone are involved in this case. The petitioners are in

custody since 17.08.2021 and the investigation is not over and

charge sheet has not been submitted before the jurisdictional court

till date. No doubt they are entitled for default bail. So, this

application for bail pending before this Court since 04.10.2021 is BAIL APPL. NO. 7759 OF 2021

disposed of directing the petitioners to approach the jurisdictional

court for default bail, if so advised, as they are entitled for the

same.

With these observation this application is closed.

Sd/-

SHIRCY V.

JUDGE mpm