Nishad vs State Of Kerala
2023 Latest Caselaw 10700 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                 THE HONOURABLE MR. JUSTICE GOPINATH P.
     MONDAY, THE 16TH DAY OF OCTOBER 2023 / 24TH ASWINA, 1945
                      BAIL APPL. NO. 2665 OF 2022
   AGAINST THE ORDER/JUDGMENT CRMC 621/2022 OF DISTRICT COURT &
                       SESSIONS COURT, ERNAKULAM
            CRIME NO.273/22 OF THRIKKAKARA POLICE STATION
PETITIONER/S:

            NISHAD,
            AGED 41 YEARS
            S/O THAJUDEEN, FAJITHA MANZIL, CHEMBU P.O, VAIKOM, PIN
            - 686608
            BY ADV P.T.JOSE


RESPONDENT/S:

    1       STATE OF KERALA,
            REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
            PIN - 682031
    2       SHO, THRIKKARA POLICE STATION,
            REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
            PIN - 682031



            SRI G. SUDHEER (SR PP)


     THIS   BAIL   APPLICATION   HAVING    COME   UP   FOR   ADMISSION   ON
16.10.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 BAIL APPL. NO. 2665 OF 2022                     2



                                        ORDER

When this matter is taken up for consideration today,

learned counsel appearing for the petitioner would submit that a

final report has been filed in Crime No.273/2022 of Thrikkakara

police station and therefore, this bail application may be closed,

leaving it open to the petitioner to seek bail from the

jurisdictional court. It is submitted that the petitioner was

protected from arrest by way of an interim order dated

19.04.2022 and the said order may be continued for some time to

enable the petitioner to seek bail from the jurisdictional court.

Having heard the learned counsel appearing for the

petitioner and the learned Public Prosecutor , the bail application

is closed, leaving it open to the petitioner to seek bail from the

jurisdictional court. If the petitioner surrenders before the

jurisdictional court and files an application for bail, within a

period of ten days from today, the petitioner will continue to enjoy

the protection of the interim order till orders are passed on the

bail application to be filed by him before the jurisdictional court.

Sd/-

GOPINATH P.

JUDGE ajt