Jayaprakash vs State Of Kerala
2023 Latest Caselaw 10876 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
         THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
   THURSDAY, THE 19TH DAY OF OCTOBER 2023 / 27TH ASWINA, 1945
                    BAIL APPL. NO. 7451 OF 2021
    AGAINST THE ORDER/JUDGMENT CRMC 1870/2021 OF ADDITIONAL
    DISTRICT COURT & SESSIONS COURT - VIII, ERNAKULAM / IV
                     ADDITIONAL MACT, ERNAKULAM
     (CRIME NO.855 OF 2021 OF KADAVANTHRA POLICE STATION)
PETITIONER

             JAYAPRAKASH
             AGED 49 YEARS
             S/O. A.C. JACOB, KALATHIVEETTIL HOUSE, THYKOODAM,
             VYTTILA P.O., ERNAKULAM DISTRICT-682 019.
             BY ADV IEANS.C.CHAMAKKALA


RESPONDENT

             STATE OF KERALA
             REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
             KERALA, ERNAKULAM-682 031.
OTHER PRESENT:

             SRI.P.G.MANU(MAMMALASSERY), SR.PP


THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
19.10.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 B.A. No. 7451 of 2021
                                   2



                   MOHAMMED NIAS C.P, J.
                 ---------------------------------------------
                    B.A. No. 7451 of 2021
          ------------------------------------------------------
          Dated this the 19th day of October, 2023


                           ORDER

The learned counsel for the petitioner submits that the

matter has become infructuous. Accordingly, the bail application

is dismissed as infructous.

Sd/-

                                       MOHAMMED NIAS C.P

smm                                          JUDGE