MUKESH@ NANDU Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for anticipatory bail filed under Sec. 438 of the Code of Criminal Procedure, by the 2nd accused in Crime No.410 of 2022 of Vandiperiyar Police Station, Idukki.

(2.) It is submitted by the learned counsel for the petitioner that at the time of admission of this anticipatory bail application this Court granted interim bail. In view of the interim order, the petitioner surrendered and after his arrest, he was released on interim bail. Therefore, the anticipatory bail has become infructuous and this petition is not pressed.

(3.) In view of the above submission, this petition is liable to be dismissed as not pressed. Accordingly, this petition is dismissed as not pressed. Consequently, the interim order granting bail stands vacated and the bail bond executed shall stand ceased to be in existence w.e.f 31/5/2023.