Jilson P.T vs State Of Kerala
2024 Latest Caselaw 8855 Ker

Kerala High Court

Jilson P.T vs State Of Kerala on 27 March, 2024

Author: C.S.Dias

Bench: C.S.Dias

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                    THE HONOURABLE MR.JUSTICE C.S.DIAS
         Wednesday, the 27th day of March 2024 / 7th Chaithra, 1946
                        BAIL APPL. NO. 2633 OF 2024

        CRIME NO.200/2024 OF CHENGAMANAD POLICE STATION, ERNAKULAM

PETITIONER/ACCUSED:

     JILSON P.T, AGED 45 YEARS, S/O P.T. THOMAS, SENIOR CLERK, AYROOR
     SERVICE CO OPERATIVE BANK LTD NO.2237, PANIKULANGARA HOUSE,
     ATTUPURAM, AYROOR P.O, ERNAKULAM DISTRICT, PIN-683579

RESPONDENT/COMPLAINANT:

     STATE OF KERALA, REPRESENTED BY SUB INSPECTOR OF POLICE, CHENGAMANAD
     POLICE STATION, ERNAKULAM RURAL DISTRICT, THROUGH PUBLIC PROSECUTOR,
     HIGH COURT OF KERALA, PIN-682031


     This Bail application coming on for orders upon perusing the
petition and upon hearing the arguments of M/S. M.PAUL VARGHESE,
M.M.MONAYE & K.V.SANOSH, Advocates for the petitioner and PUBLIC
PROSECUTOR for the respondent, the court passed the following:
                            C.S. DIAS, J.
      -----------------------------------------------------
                  B.A. No.2633 of 2024
      ----------------------------------------------------
       Dated this the 27th day of March, 2024

                         ORDER

The application is filed under Section 438 of the

Code of Criminal Procedure seeking an order of pre-

arrest bail.

2. The petitioner is the accused in Crime

No.200 of 2024 of the Chengamanad Police Station,

Ernakulam registered against him for allegedly

committed the offences punishable under Sections

409 and 420 of the Indian Penal Code.

3. Heard Sri.M.M. Monaye, learned counsel for

the petitioner and Smt. Neema T.V., learned Public

Prosecutor.

4. The learned Public Prosecutor seeks time to

get instructions.

5. On a consideration of the rival submissions

made across the Bar and the prima facie materials

placed on record especially, Annexures A1 to A3

judgments/orders passed by this Court in inter-se

litigation between the petitioner and the de-facto

complainant, I am convinced that the petitioner has

made out a prima facie case for an interim order.

6. Hence, I direct the Investigating Officer not

to arrest the petitioner till the date of next hearing.

Post on 09.04.2024.

H/o.

Sd/-

C.S. DIAS JUDGE bpr