Jeevan T vs State Of Kerala
2024 Latest Caselaw 26376 Ker

Kerala High Court

Jeevan T vs State Of Kerala on 3 September, 2024

Author: C.S.Dias

Bench: C.S.Dias

                                               2024:KER:66745
            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
               THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 3RD DAY OF SEPTEMBER 2024 / 12TH BHADRA, 1946
                   BAIL APPL. NO. 6056 OF 2024
     CRIME NO.757/2024 OF KALPAKANCHERY POLICE STATION,
                              MALAPPURAM
         AGAINST   THE    ORDER/JUDGMENT      DATED   IN    BAIL   APPL.
NO.6049 OF 2024 OF HIGH COURT OF KERALA

PETITIONER:

             JEEVAN T
             AGED 48 YEARS
             S/O. T NANU, PRESENTLY WORKING AS OIC-NFSA
             GODOWN, KADUNGATHUMUNDU, NEAR TIRUR & R.O. BAIJU
             NIWAS, CALICUT UNIVERSITY P.O, CHELAMBRA,
             MALAPPURAM,, PIN - 673635


             BY ADV REENA SHARON SURESH


RESPONDENTS:

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

     2       STATION HOUSE OFFICER
             POLICE STATION, KALPAKANCHERRY, MALAPPURAM
             DISTRICT, PIN - 676551

             SR.PUBLIC PROSECUTOR SMT. PUSHPALATHA M.K.



         THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION
ON   03.09.2024,    THE    COURT   ON   THE   SAME    DAY   PASSED   THE
FOLLOWING:
 BAIL APPL. NO. 6056 OF 2024
                                 2

                                                 2024:KER:66745


            Dated this the 3rd day of September, 2024

                         ORDER

The application is filed under Section 482 of

the Bharatiya Nagarik Suraksha Sanhita, 2023 ( in

short, BNSS), for an order of pre-arrest bail.

2. The petitioner apprehends arrest in O.R.

No.757/2024 of the Kalpakanchery Police Station,

Malappuram, for allegedly committing a non-bailable

offence.

3. Heard; Smt.Reena Sharon Suresh, the

learned counsel appearing for the petitioner and Smt.

Pushpalatha M.K., the learned Senior Public

Prosecutor.

4. The learned Public Prosecutor, on

instructions, submitted that the petitioner is only the

strong suspect in the above crime. The investigation

is in progress. The said submission is recorded.

In the light of the above submission, the bail

application is closed. It is made clear that, if the BAIL APPL. NO. 6056 OF 2024

2024:KER:66745 presence of the petitioner is required by the

Kalpakanchery police with regard to the allegations

made in the bail application, he shall be issued with a

notice under Section 35(3) of the BNSS, if the offence

alleged against him is punishable for less than seven

years.

SD/-

C.S.DIAS,JUDGE rmm/3/9/2024