Sulfeekar K. P vs State Of Kerala
2024 Latest Caselaw 27353 Ker

Kerala High Court

Sulfeekar K. P vs State Of Kerala on 11 September, 2024

Author: C.S.Dias

Bench: C.S.Dias

BAIL APPL. NO. 6268 OF 2024

                                 1

                                                  2024:KER:69623
             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

                 THE HONOURABLE MR.JUSTICE C.S.DIAS

 WEDNESDAY, THE 11TH DAY OF SEPTEMBER 2024 / 20TH BHADRA, 1946

                    BAIL APPL. NO. 6268 OF 2024

 CRIME NO.653/2024 OF Parappangadi Police Station, Malappuram

        AGAINST THE ORDER/JUDGMENT DATED IN Bail Appl. NO.5778

OF 2024 OF HIGH COURT OF KERALA

PETITIONER/S:

    1       SULFEEKAR K. P, AGED 24 YEARS
            S/O SUBAIR, KOTTIL KANNANTE PURAKKAL, ARIYALLUR -
            PO, MALAPPURAM DISTRICT, PIN - 676312

    2       RISHIN GAFOOR K @ RASAL, AGED 22 YEARS
            S/O ABDUL GAFOOR K, LAILA MANSIL, BEACH ROAD,
            CHETTIPPADI, PARAPPANANGADI, MALAPPURAM DISTRICT,
            PIN - 676319


            BY ADV R.RANJITH (MANJERI)


RESPONDENT/S:

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

    2       THE SUB INSPECTOR OF POLICE, PARAPPANANGADI POLICE
            STATION, MALAPURAM DISTRICT, PIN - 676303



OTHER PRESENT:

            SR PP SRI C S HRITHWIK


     THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
11.09.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 BAIL APPL. NO. 6268 OF 2024

                               2

                                               2024:KER:69623
                           C.S.DIAS,J
            --------------------------------------------
           Bail Application No.6268 of 2024
           ---------------------------------------------
       Dated this the 11th day of September, 2024


                          ORDER

The learned counsel appearing for the petitioner

submits that the petitioner has already been arrested.

Therefore, bail application has become infructuous. The

said submission is recorded.

Resultantly, the bail application is dismissed as

infructuous.

Sd/-

C.S.DIAS,JUDGE

rkc/11.09.24 BAIL APPL. NO. 6268 OF 2024

2024:KER:69623 APPENDIX OF BAIL APPL. 6268/2024

PETITIONER ANNEXURES

Annexure A . A TRUE COPY OF THE ORDER OF FIR, DATED 28/06/2024

Annexure B ORDER DATED 23-07-2024 IN BAIL APPL.5778/2024 ON HIGH COURT