AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
4 paragraphs · 127 wordsP.V.Kunhikrishnan, J
The petitioner is an accused in Crime No. 811/2020 of Kalamassery Police Station. The above case is registered against the petitioner alleging offences punishable under secs.406 and 420 IPC.
Today, when the matter came up for consideration, the learned Public Prosecutor submitted that the final report is already filed in this case. If that is the case, the petitioner can approach the Jurisdictional Court with appropriate application for bail. If a bail application is filed by the petitioner before the appropriate court, if not already appeared, the bail application will be considered by the court concerned taking into fact that there was an interim order from this Court not to arrest the petitioner.
With the above observation, this bail application is disposed of.