Vipin Kumar M.K vs State Of Kerala
2024 Latest Caselaw 16517 Ker

Kerala High Court

Vipin Kumar M.K vs State Of Kerala on 11 June, 2024

Author: V.G.Arun

Bench: V.G.Arun

BA No.1781 of 2022                   1




                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

                     THE HONOURABLE MR.JUSTICE V.G.ARUN

      TUESDAY, THE 11TH DAY OF JUNE      2024 / 21ST JYAISHTA, 1946

                        BAIL APPL. NO. 1781 OF 2022

          CRIME NO.62/2022 OF Kannavam Police Station, Kannur

AGAINST THE ORDER/JUDGMENT DATED 11.02.2022 IN CRMC NO.142 OF 2022
           OF DISTRICT COURT & SESSIONS COURT,THALASSERY

PETITIONER:

              VIPIN KUMAR M.K.
              AGED 37 YEARS
              VIPIN KUMAR M.K., S/O.RAGHAVAN M.K, AGED 37 YEARS,
              PALAYULLAKUNNUMMAL HOUSE, KADIRUR AMSOM, PULLYODE
              DESOM, THALASSERY TALUK, KANNUR DIST., PIN - 670642

              BY ADVS.
              P.SHEEBA
              SUNIL KUMAR C.C.


RESPONDENT:

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


OTHER PRESENT:

              SR.PP.V.TEKCHAND

     THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
11.06.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 BA No.1781 of 2022                   2




                                V.G.ARUN J.
                          -------------------------------
                               B.A.No.1781 of 2022
                         --------------------------------
                     Dated this the 11th day of June 2024

                                ORDER

Learned Counsel for the petitioner submits that the

matter has become infructuous. This is recorded and the Bail

Application is dismissed as infructuous.

Sd/-

V.G.ARUN JUDGE dpk