Siddique vs State Of Kerala
2021 Latest Caselaw 14364 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MRS. JUSTICE SHIRCY V.
        THURSDAY, THE 8TH DAY OF JULY 2021 / 17TH ASHADHA, 1943
                      BAIL APPL. NO. 5061 OF 2021
 AGAINST THE ORDER/JUDGMENT IN CC 486/2021 OF JUDICIAL MAGISTRATE
                       OF FIRST CLASS, MALAPPURAM
PETITIONER/APPLICANT/1ST ACCUSED:

            SIDDIQUE
            AGED 46 YEARS
            S/O.SULAIMAN, MADAVANA VEEDU, MARAMPILLY P.O.,
            PERUMBAVOOR, ERNAKULAM DISTRICT.

            BY ADVS.
            C.A.NAVAS
            T.A.SHABEER ALI
            T.K.SASIKUMAR


RESPONDENT/COMPLAINANT:

    1       STATE OF KERALA
            REPRESENTED BY THE PUBLIC PROSECUTOR,
            HIGH COURT OF KERALA, ERNAKULAM, PIN - 682 031.

    2       THE STATION HOUSE OFFICER
            MALAPPURAM POLICE STATION, MALAPPURAM DISTRICT,
            PIN - 676 504.

            C.N.PRABHAKARAN SR.P.P




     THIS    BAIL   APPLICATION   HAVING    COME   UP   FOR   ADMISSION   ON
08.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 BAIL APPL. NO. 5061 OF 2021

                                     2



                                   ORDER

The learned counsel for the petitioner would submit that this

bail application is not pressed.

The submission is recorded. Accordingly, this bail application

is dismissed as not pressed.

Sd/-

SHIRCY V.

JUDGE mpm