NIYASALI Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail application is filed under Sec. 438 of Criminal Procedure Code.

(2.) The petitioner is the accused in Crime No. 494 of 2022 of Thamarassery Police Station. When this bail application was filed, this Court passed an interim order not to arrest the petitioner. The learned counsel for the petitioner on 22/5/2023 mentioned before this Court that, when the interim order is in force, the petitioner was arrested by the Station House Officer, Thamarassery Police Station. Therefore, this Court passed the following order on 22/5/2023.

(3.) Today Station House Officer, Thamarassery appeared in person. The Station House Officer Submitted that, he committed a mistake in arresting the petitioner and he prayed for indulgence.