Sreehari vs State Of Kerala
2024 Latest Caselaw 11933 Ker

Kerala High Court

Sreehari vs State Of Kerala on 3 May, 2024

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
           THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
  FRIDAY, THE 3RD DAY OF MAY 2024 / 13TH VAISAKHA, 1946
                   BAIL APPL. NO. 1759 OF 2024
CRIME NO.157/2024 OF Palakkad Town South Police Station,
                               Palakkad
AGAINST    THE    ORDER/JUDGMENT       DATED      17.02.2024   IN    CRMC
NO.984    OF   2024    OF   DISTRICT      COURT    &   SESSIONS   COURT,
PALAKKAD
PETITIONER/ACCUSED NO.2:

           SREEHARI,
           AGED 23 YEARS
           S/O.VIJAYAKUMARI, ERANDATH HOUSE, IHDP COLONY,
           NELLIYAM PADAM, OLASHERRY POST,KODUMBU,
           PALAKKAD, PIN - 678551
           BY ADV V.A.JOHNSON (VARIKKAPPALLIL)


RESPONDENT/COMPLAINANT AND STATE:

            STATE OF KERALA,
            REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
            KERALA, PIN - 682031
            SRI. VIPIN NARAYANAN -SR.PP


THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
03.05.2024,      THE   COURT   ON   THE    SAME    DAY   DELIVERED   THE
FOLLOWING:
 BA No.1759/2024
                               ..2..



                   P.G.AJITHKUMAR, J
          =========================
              Bail.Appl.No.1759 of 2024
         ==========================
          Dated this the 3rd day of May, 2024

                             ORDER

The learned counsel for the petitioner would submit that

the application has become infructuous.

Recording that submission, the bail application is

dismissed as infructuous.

Sd/-

P.G.AJITHKUMAR, JUDGE

ACR