Manu vs State Of Kerala
2024 Latest Caselaw 13342 Ker

Kerala High Court

Manu vs State Of Kerala on 23 May, 2024

Author: P Gopinath

Bench: P Gopinath

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                 THE HONOURABLE MR. JUSTICE GOPINATH P.
      THURSDAY, THE 23RD DAY OF MAY 2024 / 2ND JYAISHTA, 1946
                      BAIL APPL. NO. 2985 OF 2024
      CRIME NO.163/2023 OF Kunnicode Police Station, Kollam
AGAINST THE ORDER/JUDGMENT DATED IN Bail Appl. NO.8806 OF 2023 OF
HIGH COURT OF KERALA


PETITIONER/S:

            MANU,
            AGED 25 YEARS
            S/O MANIKANDAN,MAVILAPALLI KIZHAKETHIL VEEDU, PAPPARAM
            KODE, VILAKUDY, VILAKUDY VILLAGE, KOLLAM, PIN - 695018

            BY ADVS.
            C.S.SUMESH
            ANEESHRAJ R.


RESPONDENT/S:

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

OTHER PRESENT:

            SRI. VENUGOPAL V (GP)




     THIS   BAIL   APPLICATION   HAVING    COME   UP   FOR   ADMISSION   ON
23.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 B.A. No.2985/2024                      -2-

                                   ORDER

Having heard the learned counsel for the petitioner and the learned

Public Prosecutor, I am of the view that there is no change of circumstances

warranting grant of bail to the petitioner. The bail application will, therefore,

stand dismissed.

2. Since the trial of the case against the petitioner has already

commenced, it is made clear that the Superintendent of jail in which the

petitioner is incarcerated will ensure that sufficient opportunity is given to the

petitioner to communicate with his counsel.

Sd/-

GOPINATH P. JUDGE

AMG

APPENDIX OF BAIL APPL. 2985/2024

PETITIONER ANNEXURES

Annexure A1 A TRUE COPY OF THE FIR NO. 163/2023 REGISTERED BY THE KUNNIKODE POLICE STATION, KOLLAM.

Annexure A2 TRUE COPY OF THE ORDER DATED 07-11-2023 IN BAIL APPL.8806/2023 ON HIGH COURT

Annexure A3 A TRUE COPY OF THE CRL M.P NO. 05/2024 BEFORE THE FAST TRACK SPECIAL JUDGE, PUNALUR.