Noushad vs State Of Kerala
2023 Latest Caselaw 13548 Ker

Kerala High Court

Noushad vs State Of Kerala on 21 December, 2023

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
            THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
  THURSDAY, THE 21ST DAY OF DECEMBER 2023 / 30TH AGRAHAYANA, 1945
                     BAIL APPL. NO. 5636 OF 2022
CRIME NO.290/2022 OF Vellarada Police Station, Thiruvananthapuram
 AGAINST THE ORDER/JUDGMENT CRMC 969/2022 OF ADDITIONAL DISTRICT
 COURT & SESSIONS COURT - VII, THIRUVANANTHAPURAM / IV ADDITIONAL
                                  MACT


PETITIONER/ACCUSED :-

            NOUSHAD, AGED 36 YEARS
            THEKETHERUVU, THAZHATHUVEEDU, POOVAR P.O.,
            THIRUPPURAM, NEYYATINKARA,
            THIRUVANANTHAPURAM., PIN - 695525

            BY ADVS.
            J.G.SYAMNATH
            V.S.VISWAMBHARAN


RESPONDENTS/STATE & COMPLAINANT :-

    1       STATE OF KERALA
            REPRESENTED BY PUBLIC PROSECUTOR,
            HIGH COURT OF KERALA, PIN - 682031

    2       THE STATION HOUSE OFFICER
            VELLARADA POLICE STATION,
            THIRUVANANTHAPURAM, PIN - 695505

    3       SARAN DEV
            NILAMAMOODU, KUNNATHUKAAL
            THIRUVANANTHAPURAM., PIN - 695504

            BY SMT.T.V.NEEMA, SR. PUBLIC PROSECUTOR


     THIS   BAIL   APPLICATION   HAVING    COME   UP   FOR   ADMISSION   ON
21.12.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 BAIL APPL. NO. 5636 OF 2022
                                   2




                   MOHAMMED NIAS C.P., J
             ========================
                      B.A.No.5636 of 2022
           ===========================
            Dated this the 21st day of December, 2023


                                ORDER

The learned Public Prosecutor submits that the final report has

already been filed.

This is recorded and the bail application is closed.

Sd/-

MOHAMMED NIAS C.P. JUDGE SMA BAIL APPL. NO. 5636 OF 2022

APPENDIX OF BAIL APPL. 5636/2022

PETITIONER ANNEXURES Annexure1 TRUE COPY OF THE E-FIR IN VELLARADA POLICE STATION CRIME NO. 290 OF 2022 Annexure2 TRUE COPY OF THE ORDER IN CRL. M.C. NO.

Annexure3 TRUE COPY OF THE ORDER IN CRL. M.C. NO.

969/2022 DATED 05/05/2022 PASSED BY THE ADDL. SESSIONS JUDGE - VII, THIRUVANANTHAPURAM