Jayaprakash Vs State Of Kerala
.... tigation in the case is practically complete, and that the recovery has been effected, and further that the petitioner does not have any criminal antecedents, I am of the firm view that the petitioner’s further detention is unnecessary. Hence, the petitioner is entitled to be released on bail. ...
High Court Of Kerala
Yeshodaran R Vs State Of Kerala
.... itioner does not have any criminal antecedents, that the investigation in the case is practically complete and recovery has been effected, I am of the view that the petitioner’s further detention is unnecessary. Hence, the petitioner is entitled to be released on bail. In the ...
High Court Of Kerala
Shibu Vs State Of Kerala
.... e case is practically complete, and that the recovery has been effected, I am of the view that the petitioner’s further detention is unnecessary. Hence, the petitioner is entitled to be released on bail. In the result, the application is allowed, by directing the petitioner to be rel ...
High Court Of Kerala
Shaji Vs State Of Kerala
.... of a small quantity, that the investigation in the case is practically complete, and that the recovery has been effected, I am of the view that the petitioner’s further detention is unnecessary. Hence, the petitioner is entitled to be released on bail. In the result, the application is ...
High Court Of Kerala
Ratheesh Vs State Of Kerala
.... 6. The learned Public Prosecutor would 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. 7. The petitioner was arrested on 0 ...
High Court Of Kerala
Biju.K.J Vs State Of Kerala
.... secutor would 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. 7. The petitioner was produced before the court on 01.09.2024 and ...
High Court Of Kerala
Mubbas Vs State Of Kerala
.... ation for his further detention. 6. The learned Public Prosecutor would 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. 7. ...
High Court Of Kerala
Satheeshan.E Vs State Of Kerala
.... d Public Prosecutor would 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. 7. The petitioner was arrested on 28.08.2024 and he h ...
High Court Of Kerala
Antisan Vs State Of Kerala
.... ase is of a small quantity, that the investigation in the case is practically complete, and that the recovery has been effected, I am of the view that the petitioner’s further detention is unnecessary. Hence, the petitioner is entitled to be released on bail. In the result, the applicat ...
High Court Of Kerala
Sajikumar Vs State Of Kerala
.... ioner does not have any criminal antecedents, that the investigation in the case is practically complete and recovery has been effected, I am of the view that the petitioner's further detention is unnecessary. Hence, the petitioner is entitled to be released on bail. In the result, the app ...
High Court Of Kerala
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!
