Ummathoor Faisal vs State Of Kerala
2021 Latest Caselaw 19521 Ker

BAIL APPL. NO. 6156 OF 2021            1

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                 THE HONOURABLE MRS. JUSTICE SHIRCY V.
  THURSDAY, THE 16TH DAY OF SEPTEMBER 2021 / 25TH BHADRA, 1943
                      BAIL APPL. NO. 6156 OF 2021
 AGAINST THE ORDER/JUDGMENT IN CRMC 575/2021 OF DISTRICT COURT&
                   SESSIONS COURT,MANJERI, MALAPPURAM
(crime No.192 of 2021 of Karipur police station, Malappuram dist)
PETITIONER/ACCUSED

            UMMATHOOR FAISAL
            AGED 43 YEARS
            S/O IBRAHIM HAJI,
            UMMATHUR HOUSE,
            MANGALASSERY P.O,
            KARUVAMBURAM,
            ERNAD TALUK,
            MALAPPURAM DISTRICT.
            BY ADVS.
            P.MOHAMED SABAH
            LIBIN STANLEY
            SAIPOOJA
            SADIK ISMAYIL
            M.MAHIN HAMZA


RESPONDENTS/COMPLAINANT

    1       STATE OF KERALA
            REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
            KERALA, ERNAKULAM-31.
    2       STATION HOUSE OFFICER
            KARIPUR POLICE STATION,
            MALAPPURAM DISTRICT, PIN-673638.

OTHER PRESENT:

            SMT. SREEJA.V - SR.PUBLIC PROSECUTOR



     THIS   BAIL    APPLICATION   HAVING    COME   UP   FOR   ADMISSION   ON
16.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 BAIL APPL. NO. 6156 OF 2021           2




                                 ORDER

The learned counsel for the petitioner seeks permission to

withdraw the bail application. Permission is granted.

Hence, the bail is dismissed as withdrawn.

Sd/-

SHIRCY V.

smm                                                JUDGE