Arun Raj vs State Of Kerala
2021 Latest Caselaw 18831 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                THE HONOURABLE MRS. JUSTICE SHIRCY V.
    THURSDAY, THE 9TH DAY OF SEPTEMBER 2021 / 18TH BHADRA, 1943
                      BAIL APPL. NO. 5436 OF 2021
     CRIME NO.717/2021 OF Ponkunnam Police Station, Kottayam
 AGAINST THE ORDER/JUDGMENT IN CRMP 859/2021 OF DISTRICT COURT &
                   SESSIONS COURT,KOTTAYAM, KOTTAYAM
CRIMENO.717 OF 2021 OF PONKUNNAM POLICE STATION, KOTTAYAM DISTRICT


PETITIONER/ACCUSED :-

            ARUN RAJ
            AGED 35 YEARS
            S/O.RAMACHANDRAN,
            INCHAYIL KADAMBANATTU HOUSE, PONKUNNAM P.O.,
            CHIRAKKADAVU VILLAGE,
            KANJIRAPPALLY TALUK,
            KOTTAYAM DISTRICT.

            BY ADVS.
            P.VIJAYA BHANU (SR.)
            SREEDEV U
            ADITHYA RAJEEV



RESPONDENT/STATE :

            STATE OF KERALA
            REPRESENTED BY THE PUBLIC PROSECUTOR,
            HIGH COURT OF KERALA, ERNAKULAM- 682 031.




     THIS   BAIL   APPLICATION   HAVING    COME   UP   FOR   ADMISSION   ON
09.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 BAIL APPL. NO. 5436 OF 2021
                                 2

                              ORDER

Application for pre-arrest bail.

The learned counsel for the petitioner

submitted that the matter is not pressed. The said

submission is recorded.

Accordingly, this application is dismissed as

not pressed.

Sd/-

SHIRCY V.

JUDGE SMA