Dennis vs State Of Kerala
2024 Latest Caselaw 12229 Ker

Kerala High Court

Dennis vs State Of Kerala on 14 May, 2024

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                 THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
          TUESDAY, THE 14TH DAY OF MAY 2024 / 24TH VAISAKHA, 1946
                         BAIL APPL. NO. 3418 OF 2024
         CRIME NO.233/2024 OF Pallithottam Police Station, Kollam
AGAINST THE ORDER/JUDGMENT DATED 12.04.2024 IN CRMC NO.605 OF 2024 OF
DISTRICT COURT & SESSIONS COURT,KOLLAM
PETITIONER/S:

             DENNIS
             AGED 45 YEARS
             S/O. CLEETUS, MALIKAVEEDUPURAYIDOM, SHALOM NAGAR,
             KOLLAMDISTRICT., PIN - 691006

             BY ADVS.
             B.S.SIVAJI
             DHANYA SREENIVASAN
             PARVATHY B.


RESPONDENT/S:

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

OTHER PRESENT:

             GP-RENJITH GEORGE



     THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON 14.05.2024, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                 MOHAMMED NIAS C.P., J

                        ...........................................................

                                     B.A. No.3418 of 2024
                         .............................................................

                          Dated this the 14th day of May, 2024


                                              ORDER

In view of the not pressed memo filed, this bail application is dismissed as not

pressed.

Sd/-

MOHAMMED NIAS C.P. JUDGE

okb/