Muhammed Ashkar vs State Of Kerala
2022 Latest Caselaw 9650 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                         PRESENT
         THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
THURSDAY, THE 25TH DAY OF AUGUST 2022 / 3RD BHADRA, 1944
               BAIL APPL. NO. 2480 OF 2022
  AGAINST THE ORDER/JUDGMENTCRMC 366/2022 OF ADDITIONAL
   DISTRICT COURT & SESSIONS COURT - V, KOZHIKODE / IV
               ADDITIONAL MACT, KOZHIKODE
PETITIONER:

         MUHAMMED ASHKAR
         AGED 41 YEARS, S/O MUHAMMED, VALIYAKATH
         VALAPPIL HOUSE, SBI ROAD, KOYIANDY, KOZHIKODE
         DISTRICT, PIN - 673305
         BY ADV ADITHYA RAJEEV


RESPONDENT:

         STATE OF KERALA
         REPRESENTED BY THE PUBLIC PROSECUTOR,
         HIGH COURT OF KERALA, KOCHI, PIN - 682031

         BY ADV
         PP - SMT. NIMA JACOB


     THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION
ON 25.08.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 B.A. No.2480 of 2022

                                 .. 2 ..




                    VIJU ABRAHAM, J.
          ====================
                  B.A. No.2480 of 2022
          ====================
           Dated this the 25th day of August, 2022

                              ORDER

When the matter was came up for consideration today, the

learned counsel for the petitioner submitted that the charge sheet

is already laid and he is prepared to appear before the trial court

and seek for bail.

Therefore, the bail application is disposed of with a direction

that an application is moved by the petitioner before the

jurisdictional court with an advance copy to the learned Public

Prosecutor, the same shall be considered and disposed of on the

very same day in the light of the judgment in Sreekumar v.

State of Kerala reported 2008(3)KHC 687.

Sd/-

VIJU ABRAHAM, JUDGE ded/25.08.2022