Muhammed Sajin vs State Of Kerala
2024 Latest Caselaw 13487 Ker

Kerala High Court

Muhammed Sajin vs State Of Kerala on 24 May, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

BAIL APPL. NO. 4095 OF 2024              1



                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
        FRIDAY, THE 24TH DAY OF MAY 2024 / 3RD JYAISHTA, 1946
                              BAIL APPL. NO. 4095 OF 2024
    CRIME NO.451/2024 OF Karunagapally Police Station, Kollam
AGAINST THE ORDER/JUDGMENT DATED IN Bail Appl. NO.2658 OF 2024
OF HIGH COURT OF KERALA
PETITIONER/S:

               MUHAMMED SAJIN
               AGED 27 YEARS
               RESIDING AT KUNNEL PADINJARETHARA PADA, NORTH
               KARUNAGAPALLY, KARUNAGAPALLY P.O., KOLLAM, PIN -
               690518

               BY ADVS.
               NIRMAL V NAIR
               ENCIL K. SABU



RESPONDENT/S:

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

               SRI.RIYAL DEVASSY, GP


       THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
24.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 BAIL APPL. NO. 4095 OF 2024         2




                       P.V.KUNHIKRISHNAN, J
                     --------------------------------------
                         B.A. No. 4095 of 2024
                     --------------------------------------
                 Dated this the 24th day of May, 2024



                                ORDER

This Bail Application filed under Section 438 of Criminal

Procedure Code (Cr.P.C.)

2. The petitioner is one of the accused in Crime No.

451/2024 of Karunagapally Police Station, Kollam District. The

above case is registered against the petitioner alleging offences

punishable under Secs.341, 294(b), 323, 324, 326 and 307 r/w

34 IPC.

3. The prosecution case is that on 15.03.2024 at about

11 pm, the accused Nos. 1 to 4 attacked the defacto

complainant and his younger brother and manhandled them.

Hence, it is alleged that the accused committed the offences.

4. Heard the learned counsel for the petitioner and the

learned Public Prosecutor.

5. The petitioner earlier filed a bail application before

this Court as BA No. 2658/2024. This Court after considering

the contentions of the petitioner and the Public Prosecutor

refused to pass orders under Sec.438 Cr.P.C. Now, this is the

2nd application under Sec. 438 Cr.P.C. There is no change of

circumstances. In such circumstances, the 2 nd bail application

need not be considered.

Therefore, this bail application is dismissed.

SD/-

P.V.KUNHIKRISHNAN JUDGE SKS

APPENDIX OF BAIL APPL. 4095/2024

PETITIONER ANNEXURES

Annexure A1 A TRUE COPY OF THE FIR DATED 16-3-2024 IN CRIME NO. 451 OF 2024 OF KARUNGAPALLY POLICE STATION

Annexure A2 A TRUE COPY OF THE ORDER DATED 19-4-2024 IN B.A. NO. 2658/2024 ON THE FILES OF THIS HONOURABLE COURT

Annexure 3 ORDER DATED 19-04-2024 IN BAIL APPL.2658/2024 ON HIGH COURT