Shahaban vs State Of Kerala
2022 Latest Caselaw 6402 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
            THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
      FRIDAY, THE 3RD DAY OF JUNE 2022 / 13TH JYAISHTA, 1944
                       BAIL APPL. NO. 7959 OF 2021
AGAINST THE ORDER/JUDGMENT IN CMP 821/2021 OF ADDITIONAL DISTRICT
    COURT & SESSIONS COURT (VIOLENCE AGAINST WOMEN & CHILDREN)
PETITIONER:

            SHAHABAN,
            AGED 23 YEARS
            S/O. UBAID, RESIDING AT MEPARAMBHU PUTHANVEEDU, A/560,
            KAPPALANDIMUKKU, MATTACHERRY, KOCHI, PIN CODE-682 001

            BY ADVS.
            D.LEEMA ROSY
            SRI.GEO PAUL,AMICUS CURIE


RESPONDENT:

            STATE OF KERALA,
            REPRESENTED BY SUB INSPECTOR OF POLICE, THOPPUMPADY
            POLICE STATION, REPRESENTED THROUGH PUBLIC PROSECUTOR,
            THE HON'BLE HIGH COURT OF KERALA, ERNAKULAM, PIN CODE-
            682 031

            BY ADV ADDL.DIRECTOR GENERAL OF PROSECUTION


OTHER PRESENT:

            PP SRI.K.A ANAS


     THIS     BAIL   APPLICATION   HAVING    COME   UP   FOR   ADMISSION   ON
03.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 BAIL APPL. NO. 7959 OF 2021

                                       2


                   BECHU KURIAN THOMAS, J.
                 ===========================
                       B.A.No. 7959 of 2021
                 ============================
                     Dated this the 3rd day of June, 2022


                                   ORDER

This is an application seeking pre-arrest bail under Section

438 of Code of Criminal Procedure, 1973.

2. During the pendency of the proceedings pursuant to

surrender, the arrest of the accused has been recorded.

3. Therefore, this application has become infructuous

and is hence closed.

Sd/-

BECHU KURIAN THOMAS JUDGE ssa/