Shainy Suseelan vs. State Of Kerala
Held
The High Court held that since the petitioners did not comply with the prior direction to surrender, nothing survived for consideration in the bail application. Consequently, the application was closed.
Facts
The petitioners, who are accused in Crime No. 807/2023, filed a bail application. Their counsel informed the High Court that the petitioners had failed to surrender as per a previous direction issued by the Court on 14.06.2024.
Key Issues
The primary legal issue was whether the bail application could proceed or be considered on its merits, given the petitioners' non-compliance with a prior court direction to surrender.
Sections Cited
None
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE V.G.ARUN WEDNESDAY, THE 31ST DAY OF JULY 2024 / 9TH SRAVANA, 1946 BAIL APPL. NO. 10647 OF 2023 CRIME NO.0807/2023 OF Kayamkulam Police Station, Alappuzha PETITIONER/ACCUSED NO.1&2: 1 SHAINY SUSEELAN, AGED 37 YEARS D/O.SUSEELAN, NIVEDHYAM, KRISHNAPURAM MURI, KAYAMKULAM, ALAPPUZHA DISTRICT, PIN - 690533 2 SUSEELAN, AGED 66 YEARS S/O.NARAYANA PANICKER, VASANTHALAYAM, KAPPIL P.O., KRISHNAPURAM MURI, KAYAMKULAM, ALAPPUZHA DISTRICT, PIN - 690533 BY ADVS. S.SHANAVAS KHAN S.INDU KALA G.NAMBIAR RESPONDENTS/COMPLAINANT: 1 STATE OF KERALA, REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA, PIN – 682031 2 THE STATION HOUSE OFFICER, KAYAMKULAM POLICE STATION, ALAPPUZHA, PIN - 69050 3 SHEEBA, (SUO MOTU IMPLEADED AS ADDL R3) W/O. BAHULEYAN, SARANYA, KEERIKKADU SOUTH MURI, CHALAPPALLIPALAM, NEAR KOTTAKKADAVU, KEERIKKADU, ALAPPUZHA, KERALA (SUO MOTU IMPLEADED AS ADDL R3 AS PER ORDER DTD 07-12- 2023) BY ADVS. B.KRISHNA MANI N.V.SANDHYA DHANUJA M.S OTHER PRESENT: SRI. SUNILKUMAR KURIAKOSE, SR. GOVERNMENT PLEADER THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON 31.07.2024, THE COURT ON THE SAME DAY DELIVERED T
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