Shal.S.Ravi vs Station House Officer
2022 Latest Caselaw 7774 Ker

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
             THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
       TUESDAY, THE 28TH DAY OF JUNE 2022 / 7TH ASHADHA, 1944
                         BAIL APPL. NO. 3595 OF 2022
       AGAINST THE ORDER/JUDGMENT IN CMP 1105/2022 OF JUDICIAL
              MAGISTRATE OF FIRST CLASS - II, MAVELIKKARA
                            [CRIME NOT REGISTERED]
PETITIONER/PETITIONER :

                  SHAL.S.RAVI, AGED 40 YEARS
                  S/O.RAVEENDRAN, ASWATHI (H), EDAKKUNAM, CHARUMMOODU,
                  PRESENTLY RESIDING AT SHAN MANZIL, CHUNAKKARA SOUTH,
                  CHARUMMOODU, CHUNAKKARA VILLAGE,
                  MAVELIKKARA (PO), ALAPPUZHA, PIN - 690534
                  BY ADV K.R.SUNIL


RESPONDENTS/RESPONDENTS:

       1          STATION HOUSE OFFICER
                  PATHANAPURAM POLICE STATION, PATHANAPURAM
                  REPRESENTED BY THE PUBLIC PROSECUTOR,
                  HIGH COURT OF KERALA , PIN - 682031
       2          THE STATION HOUSE OFFICER,
                  NURANAD POLICE STATION, NURANAD REPRESENTED BY
                  PUBLIC PROSECTUOR, HIGH COURT OF KERALA,
                  ERNAKULAM, PIN - 682031.
                  SMT.M.K.PUSHPALATHA, PP



THIS       BAIL     APPLICATION   HAVING   COME   UP   FOR   ADMISSION   ON
28.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 BAIL APPL. 3595/2022
                                         2



                       BECHU KURIAN THOMAS, J
                     ...........................................
                           B.A.No.3595 of 2022
                        .....................................
                  Dated this the 28 th day of June, 2022

                                        ORDER

This is an application for pre-arrest bail filed under Section 438 of

the Code of Criminal Procedure, 1973.

2. Smt.M.K.Pushpalatha, the learned Public Prosecutor, upon

instructions, submitted that no crime has been registered against

the petitioner either before the Pathanapuram Police Station or

before the Nooranad Police Station. The aforesaid submission is

recorded.

3. In view of the above, the apprehension of the petitioner raised in

this bail application, no longer survives. However, if any of the

respondents proceed to initiate steps to arrest the petitioner,

notice under Section 41A of Cr.P.C shall be issued to the

petitioner and the proceedings thereon shall be continued in

accordance with law.

In the result, the bail application is closed.

Sd/-

BECHU KURIAN THOMAS JUDGE AMV/28/06//2022