Xxxxxx vs State Of Kerala
2024 Latest Caselaw 32173 Ker

Kerala High Court

Xxxxxx vs State Of Kerala on 7 November, 2024

Author: C.S.Dias

Bench: C.S.Dias

BAIL APPL. NO. 3916 OF 2024

                                 1

                                                  2024:KER:83085
             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

                 THE HONOURABLE MR.JUSTICE C.S.DIAS

 THURSDAY, THE 7TH DAY OF NOVEMBER 2024 / 16TH KARTHIKA, 1946

                    BAIL APPL. NO. 3916 OF 2024

        AGAINST THE ORDER/JUDGMENT DATED IN LP NO.16 OF 2023 OF

FAST TRACK SPECIAL COURT II, MANJERI

PETITIONER/S:

            XXXXXXXXXX
            XXXXXXXXXX XXXXXXXXXX


            BY ADVS.
            T.K.AJITH KUMAR
            RAJESH BABU CHELAT
            VARNIBHA.T




RESPONDENT/S:

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

    2       XXXXXXXXXX
            XXXXXXXXXX XXXXXXXXXX



OTHER PRESENT:

            SR PP SMT PUSHPALATHA M K


     THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
07.11.2024, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 BAIL APPL. NO. 3916 OF 2024

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                                                2024:KER:83085
                          C.S.DIAS,J
           --------------------------------------------
           Bail Application No.3916 of 2024
           ---------------------------------------------
        Dated this the 7th day of November, 2024


                          ORDER

The application is filed under Section 438 of the

Code of Criminal Procedure for an order of pre-arrest bail.

2. The application was filed on 06.05.2024. Even

though the application was posted on 14.05.2024, there

was no representation for the petitioner. Today also there

is no representation for the petitioner. Therefore, it is

assumed that the petitioner is no longer desirous of

prosecuting the application. Hence, the bail application is

dismissed for default.

                               Sd/-    C.S.DIAS,JUDGE


rkc/07.11.24