Mani Kurian vs State Of Kerala
2021 Latest Caselaw 19849 Ker

BAIL APPL. NO. 6312 OF 2021           1



              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                 THE HONOURABLE MRS. JUSTICE SHIRCY V.
    THURSDAY, THE 23RD DAY OF SEPTEMBER 2021 / 1ST ASWINA, 1943
                      BAIL APPL. NO. 6312 OF 2021
AGAINST THE ORDER/JUDGMENT IN CRMP 853/2021 OF ADDITIONAL DISTRICT
                       COURT,KOTTAYAM, KOTTAYAM
   (CRIME NO.776 OF 2019 OF RAMAPURAM POLICE STATION, KOTTAYAM)
PETITIONER/5TH ACCUSED

            MANI KURIAN
            AGED 63 YEARS
            S/O.KURIAN, ETTICKAL HOUSE, NEAR HENRY BACKER COLLEGE,
            MELUKAVU, MELUKAVU P.O., KOTTAYAM 686 652
            BY ADVS.
            BABY THOMAS
            K.ANIL JOSEPH
            ALICIA JOSE
            MARIAMMA JOSEPH

RESPONDENTS/COMPLAINANT AND STATE

    1       STATE OF KERALA
            REP.BY THE PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
            ERNAKULAM 682 031
    2       S. I. OF POLICE
            RAMAPURAM POLICE STATION 686 576

OTHER PRESENT:

            SMT SREEJA.V- SR.PP



     THIS   BAIL   APPLICATION    HAVING    COME   UP   FOR   ADMISSION   ON
23.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 BAIL APPL. NO. 6312 OF 2021          2




                                 ORDER

Apprehending arrest in connection with Crime No.776 of 2019 of

Ramapuram Police Station registered for the offences punishable under

Sections 120B, 463, 466,468 read with Section 34 of the Indian Penal

Code, this petitioner has moved this application under Section 438 of the

Code of Criminal Procedure.

2. The learned Public Prosecutor on instructions submit that this

petitioner had appeared before the investigating officer and he was

interrogated by the investigating agency. Therefore, further interrogation

in custody is not at all required. It is also submitted by both sides that

some of the accused persons had already been granted pre-arrest bail.

Now as revealed from the records, investigation of the case is over and

charge sheet has been submitted before the jurisdictional court.

Therefore, this petition can be disposed of directing the petitioner

who is aged 63 years, to surrender before the jurisdictional court and

seek regular bail. If an application is moved by the petitioner, the same

shall be disposed of on the very same day as further interrogation is not

required for the investigating agency, to proceed with the investigation of

the case.

Sd/-

SHIRCY V.

JUDGE smm