Srudheesh S .G vs State Of Kerala
2024 Latest Caselaw 12766 Ker

Kerala High Court

Srudheesh S .G vs State Of Kerala on 21 May, 2024

Author: K.Babu

Bench: K. Babu

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                  THE HONOURABLE MR.JUSTICE K. BABU
        TUESDAY, THE 21ST DAY OF MAY 2024 / 31ST VAISAKHA, 1946
                           CRL.A NO. 712 OF 2024
 AGAINST THE ORDER/JUDGMENT IN CRMC NO.503 OF 2024 OF THE SPECIAL
    COURT-TRIAL OF OFFENCE UNDER SC/ST(POA)ACT1989, NEDUMANGAD
CRIME NO.283/2024 OF Parassala Police Station, Thiruvananthapuram


APPELLANT/ACCUSED NO.1:

            SRUDHEESH S .G.,
            AGED 30 YEARS,
            SON OF SURESH. KALLUVILA VEEDU,75,
            MANCHAKUZHI, CHERUVARAKONAM P O,
            MANCHAKUZHI, KARODE, THIRUVANANTHAPURAM,
            PIN - 695502

            BY ADVS.
            SRI.SAIJO HASSAN
            SRI.BENOJ C AUGUSTIN
            SRI.RAFEEK. V.K.
            SRI.U.M.HASSAN
            SRI.ABRAHAM J. KANIYAMPADY
            SRI.SANGEETH MOHAN
            SMT.V.P.REJITHA
            SRI.DHEERAJ BABY
            SMT.MEERA J. MENON


RESPONDENTS/STATE:

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

    2       XXX XXX XXXX
            XXX XXX XXXX

            BY ADV.
            SRI.G SUDHEER,PP


     THIS CRIMINAL APPEAL HAVING BEEN HEARD ON 21.05.2024, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Crl.A.No.712 of 2024
                                              2



                                      K.BABU, J.
                           -----------------------------------------
                              Crl.A.No.712 of 2024
                         -------------------------------------------
                       Dated this the 21st day of May, 2024

                                      JUDGMENT

This is an appeal challenging the order rejecting an

application under Section 438 of Cr.P.C. seeking anticipatory bail.

It is submitted that the appellant has been arrested by the police.

Therefore, the appeal is closed as infructuous.

Sd/-

K.BABU JUDGE VPK