Gopakumar vs State Of Kerala
2024 Latest Caselaw 16287 Ker

Kerala High Court

Gopakumar vs State Of Kerala on 10 June, 2024

Author: V.G.Arun

Bench: V.G.Arun

BA No.473 of 2022                      1


                    IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                    PRESENT

                       THE HONOURABLE MR.JUSTICE V.G.ARUN

       MONDAY, THE 10TH DAY OF JUNE        2024 / 20TH JYAISHTA, 1946

                           BAIL APPL. NO. 473 OF 2022

          CRIME NO.703/2021 OF Pulpally Police Station, Wayanad

 AGAINST THE ORDER/JUDGMENT DATED IN CRMC NO.7 OF 2021 OF SPECIAL
          COURT (ATROCITIES AGAINST SC/ST), MANANTHAVADI

PETITIONERS:

      1        GOPAKUMAR
               AGED 34 YEARS
               S/O. PAVITHRAN, THUNDUPARAMBIL (HOUSE)AMARAKUNI
               (POST0 PADICHIRA VILLAGE, SULTAN BATHERY TALUK,
               WAYANADU DISTRICT PIN 673 579

      2        JAGATHAMMA
               AGED 63 YEARS
               W/O. PAVITHRAN, THUNDUPARAMBIL (HOUSE)AMARAKUNI
               (POST0 PADICHIRA VILLAGE, SULTAN BATHERY TALUK,
               WAYANADU DISTRICT PIN 673 579

               BY ADV JESWIN P.VARGHESE

RESPONDENT:

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


OTHER PRESENT:

               SRI. V, TEKCHAND

     THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
10.06.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 BA No.473 of 2022                    2




                               V.G.ARUN J.
                         -------------------------------
                              B.A.No. 473 of 2022
                        --------------------------------
                    Dated this the 10th day of June 2024

                               ORDER

Learned Public Prosecutor submits on instructions that

the investigation in Crime No.703/2021 of Pulpally Police

Station was completed, final report filed, the case tried by the

competent court and the petitioners acquitted.

The above submission is recorded and the Bail Application

is dismissed as infructuous.

Sd/-

V.G.ARUN JUDGE dpk