Kerala High Court
Sunil vs State Of Kerala on 11 January, 2023
CRL.A No.465/2022 1/4
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
&
THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
Wednesday, the 11th day of January 2023 / 21st Pousha, 1944
CRL.M.APPL.NO.1/2023 IN CRL.A NO. 465 OF 2022
SC 867/2017 OF ADDITIONAL DISTRICT & SESSIONS COURT I, KOLLAM
PETITIONER/APPELLANT:
SUNIL, AGED 29 YEARS,
S/O. PARASURAMAN, SUNIL BHAVAN,
THAZHUTHALA CHERRI, THAZHUTHALA VILLAGE,
KOLLAM, PIN - 691571
RESPONDENTS/RESPONDENTS:
1. STATE OF KERALA, REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
KERALA, ERNAKULAM, PIN - 682031.
2. THE INSPECTOR OF POLICE, KOTTIYAM, KOLLAM, PIN - 691571.
Application praying that in the circumstances stated therein the
High Court be pleased to allow the application and grant interim
order/interim bail to the petitioner and direct to release the petitioner,
in the interest of justice subject to the conditions imposed by this
Hon'ble Court, in the interest of justice.
This Application coming on for orders upon perusing the application
and upon hearing the arguments of M/S. O.D.SIVADAS, K.S.SAMEERA, Advocates
for the petitioner and of the PUBLIC PROSECUTOR for respondent, the court
passed the following:
P.T.O.
CRL.A No.465/2022 2/4
ALEXANDER THOMAS & MURALI PURUSHOTHAMAN, JJ.
================================================
Crl. M. Application No.2 of 2023
&
Crl. M. Application No.1 of 2023
in
Crl. A No.465 of 2022
[arising out of impugned judgment dated 02.03.2022 in S.C No.867/2017 on the file of
Addl. District & Sessions Judge-I, Kollam]
================================================
Dated this the 11th day of January, 2023
ORDER
Crl. M. Application No.2 of 2023:
Crl.M. Application No.2 of 2023 has been filed for acceptance of
additional document, produced along with that application as
Annexure-A1, for the limited purpose of considering the plea for grant
of interim bail, as prayed in Crl. M. A. No.1 of 2023.
2. Heard both sides.
3. Having regard to the limited request it is ordered in the
interest of justice that Annexure-A1 produced along with Crl.M.A
No.2 of 2023 will stand accepted as an additional document only for
the limited purpose for considering the plea for interim bail sought
for in Crl. M. A. No.1 of 2023.
Accordingly, Crl. M. A. No.2 of 2023 will stand disposed of.
CRL.A No.465/2022 3/4
Crl. M. Application No.2 of 2023
& Crl. M. Application No.1 of 2022 in Crl. A No.465 of 2022
Crl. M. Application No.1 of 2023:
The learned Public Prosecutor seeks time to get instructions.
2. In that regard, the learned Public Prosecutor may get
instructions from the present authorities and the competent medical
authorities concerned as to whether the prison authorities could take
the petitioner for medical evaluation and treatment, if necessary,
before the Government Medical College Hospital, Thiruvanantha-
puram for the epilepsy issues pointed out in Annexure-A1.
3. Time granted.
List on 24.01.2023.
Sd/-
ALEXANDER THOMAS, JUDGE
Sd/-
MURALI PURUSHOTHAMAN, JUDGE
SPR
11-01-2023 /True Copy/ Assistant Registrar
CRL.A No.465/2022 4/4
APPENDIX OF CRL.A 465/2022
Annexure A1 TRUE COPY OF THE LETTER 22/6/2022
11-01-2023 /True Copy/ Assistant Registrar
