Don Maxcy vs State Of Kerala
2024 Latest Caselaw 11179 Ker

Citation : 2024 Latest Caselaw 11179 Ker
Judgement Date : 16 April, 2024

Kerala High Court

Don Maxcy vs State Of Kerala on 16 April, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
          TUESDAY, THE 16TH DAY OF APRIL 2024 / 27TH CHAITHRA, 1946
                         BAIL APPL. NO. 2585 OF 2024
          CRIME NO.2/2024 OF AGALI EXCISE RANGE OFFICE, PALAKKAD
 AGAINST THE ORDER/JUDGMENT DATED IN BAIL APPL. NO.805 OF 2024 OF HIGH
                                COURT OF KERALA


PETITIONER(S):

             DON MAXCY,
             AGED 28 YEARS
             NANTHIKATTU HOUSE, INJIYANI (P.O.), EDAKUNNAM
             VILLAGE,KANJIRAPPALLY TALUK., PIN - 686 512

             BY ADV K.R.SUNIL



RESPONDENT(S):

             STATE OF KERALA,
             REPRESENTED BY PUBLIC PROSECUTOR,
             HIGH COURT OF KERALA, PIN - 682 031

BY ADV.

             SMT. SEENA C, PUBLIC PROSECUTOR



      THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON 16.04.2024,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 B.A. NO. 2585 OF 2024


                                2


              P.V.KUNHIKRISHNAN, J.
          --------------------------------------------
                 B.A. No.2585 of 2024
         ----------------------------------------------
       Dated this the 16th day of April, 2024


                         ORDER

When this bail application came up for

consideration, it is submitted that, the petitioner is

not implicated as an accused. The same is recorded.

If the presence of the petitioner is necessary, the

investigating officer will issue notice under Section

41A of Cr.P.C.

With the above observation, this writ petition is

closed.

Sd/-

P.V.KUNHIKRISHNAN nvj JUDGE B.A. NO. 2585 OF 2024

APPENDIX OF BAIL APPL. 2585/2024

PETITIONER ANNEXURES