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Sheeja Michael vs State Of Kerala
2023 Latest Caselaw 10699 Ker

Citation : 2023 Latest Caselaw 10699 Ker
Judgement Date : 16 October, 2023

Kerala High Court
Sheeja Michael vs State Of Kerala on 16 October, 2023
          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
  MONDAY, THE 16TH DAY OF OCTOBER 2023 / 24TH ASWINA, 1945
                 BAIL APPL. NO. 6233 OF 2023
AGAINST THE ORDER/JUDGMENT CRMC 1398/2023 OF DISTRICT COURT &
                    SESSIONS COURT,KOLLAM

  CRIME NO.627/2023 OF ANCHALUMMOODU POLICE STATION, KOLLAM


PETITIONER/ACCUSED NO.1:

         SHEEJA MICHAEL,
         AGED 55 YEARS, W/O.MICHAEL OUSEPH,
         NILA, PUTHENNADA NAGAR, THEKKEVILA P.O,
         KOLLAM, PIN - 691016

          BY ADVS.
          K.SIJU
          ANJANA KANNATH


RESPONDENTS/ STATE:

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

    2    STATION HOUSE OFFICER,
         ANCHALUMMOODU POLICE STATION,
         KOLLAM DISTRICT, PIN - 691601


     THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
16.10.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 B.A.No. 6233/2023

                                      ..2..


                       MOHAMMED NIAS C.P., J.
                      ---------------------
                           B.A.No. 6233/2023
           ---------------------------
                    Dated this the 16th day of October, 2023



                                ORDER

The learned counsel for the petitioner submits that the

petitioner is arrested in another crime.

This is recorded and the application seeking anticipatory

bail is accordingly closed.

Sd/-

MOHAMMED NIAS C.P.

JUDGE

APA

 
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