Praveen Prasad vs State Of Kerala
2024 Latest Caselaw 12231 Ker

Kerala High Court

Praveen Prasad 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. 4097 OF 2024
    CRIME NO.267/2024 OF MAVELIKKARA POLICE STATION, ALAPPUZHA


AGAINST   THE   ORDER/JUDGMENT    DATED    IN    CRMP    NO.1427    OF   2024   OF
ADDITIONAL DISTRICT COURT & SESSIONS COURT - III, ALAPPUZHA / III
ADDITIONAL MACT, ALAPPUZHA
PETITIONER/1ST ACCUSED:

            PRAVEEN PRASAD
            AGED 23 YEARS
            S/O PRASAD, PRIYA BHAVANAM VEEDU,
            VETTIYAR VILLAGE MAVELIKKARA,
            ALAPPUZHA DISTRICT, KERALA, PIN - 690103

            BY ADVS.
            S.SAMEER
            SARUN K. IDICULA
            AMANI R.S.


RESPONDENTS/STATE & COMPLAINANT:

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

    2       THE STATION HOUSE OFFICER
            MAVELIKKARA POLICE STATION,
            ALAPPUZHA DISTRICT, KERALA, PIN - 690103


     THIS    BAIL   APPLICATION   HAVING        COME    UP   FOR   ADMISSION    ON
14.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 BAIL APPL. NO. 4097 OF 2024
                                    2



                      MOHAMMED NIAS C.P., J.
                 ======================
                        B.A. No.4097 of 2024
                 =======================
                Dated this the 14th day of May, 2024



                                 ORDER

The learned Counsel for the petitioner submitts that he

is not pressing the bail application.

Therefore, the bail application is dismissed as not

pressed.

Sd/-

MOHAMMED NIAS C.P. JUDGE LU BAIL APPL. NO. 4097 OF 2024

APPENDIX OF BAIL APPL. 4097/2024

PETITIONER ANNEXURES :

ANNEXURE A1 A TRUE COPY OF THE BAIL ORDER DATED 15/04/2024 IN CRL.MP 1427/2024 OF THE ADDL. SESSIONS JUDGE-III (VACATION JUDGE), ALAPPUZHA

// True Copy // PA To Judge