Kumarthupady Shri Bhagavathy Temple Vs State Of Kerala
.... ment has rejected the request for exemption to the petitioner based on Ext.P6 report of the State Police Chief. The State Police Chief, in turn, has settled his report relying upon another report prepared by the Deputy Police Commissioner, Alappuzha; and it transpires that what is stated therein ...
High Court Of Kerala
Muthu Vs State Of Kerala
.... The learned Public Prosecutor would submit that considering the seriousness of the offence and the possibility of tampering with evidence by the petitioner in the event of his release on bail, this petition deserves only to be dismissed. The learned Public Prosecutor further would submit that the ...
High Court Of Kerala
XXXXXXXXXX Vs State Of Kerala
.... d submit that considering the seriousness of the offence and the possibility of interfering with the investigation by the petitioner in the event of his release on bail, this petition deserve only to be dismissed. The learned Public Prosecutor also submitted that the final report has already bee ...
High Court Of Kerala
Thayyil Sakthipuram Devi Temple Vs District Police Chief
.... petitioner and without considering the contentions raised in Ext.P3. 2. On a perusal of Ext.P6 order, I find that the same has been passed without hearing the petitioner and without adverting to the contentions of the petitioner in Ext.P3. 3. Being passed in violation of the principl ...
High Court Of Kerala
Molly Vs State Of Kerala
.... tivity. We do not find that the last crime is significant enough to hold that the detenu is a threat to public order. Here the crime may attract the provisions under the Kerala Anti-Social Activities (Prevention) Act, (for short “the KAAPA”) 2007, but what is to be considered is that whether the ...
High Court Of Kerala
N.K.Sasidharan Vs K.R.Ramakrishnan (Died)
.... cle may be released on furnishing adequate immovable property. This Court accepted the prayer and as per judgment dated 17.12.1993, directed release on the petitioner furnishing adequate security by way of immovable property. In State of Karnataka v. K. Krishnan [(2020) 7 SCC 80] , the Apex Cou ...
High Court Of Kerala
Sunil Kumar K.K. Vs State Of Kerala
.... o be quashed. It was also submitted that, considering the nature of offences alleged, no purpose would be served by continuing the proceedings. 6. In Gian Singh v. State of Punjab and Another [(2012) 10 SCC 303], the Apex Court has held that in appropriate cases, the High Court can take not ...
High Court Of Kerala
Shaindas @ Shainudas Vs State Of Kerala
.... nfession made by the first accused that he brought the pistol with the magazine from Visakhapatanam for the second accused/the petitioner. Indisputably, the petitioner’s arrest was recorded in the present crime on 03.01.2024, which is more than a month. The investigation in the case is practical ...
High Court Of Kerala
Jibi George Vs State Of Kerala
.... se is practically complete, I am of the view that petitioner’s continued detention is not necessary. Hence, the petitioner is entitled to be released on bail. In the result, the application is allowed, by directing the petitioner to be released on bail on him executing a bond for Rs.50,000/ ...
High Court Of Kerala
Haris.A.K Vs State Of Kerala
.... On a consideration of the facts, the materials placed on record, the rival submissions made across the Bar, and particularly taking note of the fact that the petitioner has been in judicial custody since 16.1.2024, that the wound certificate of the victim has not been placed before this Court, th ...
High Court Of Kerala
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