Tuesday, 21, Apr, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Muhammed Shahasad vs State Of Kerala
2022 Latest Caselaw 8281 Ker

Citation : 2022 Latest Caselaw 8281 Ker
Judgement Date : 1 July, 2022

Kerala High Court
Muhammed Shahasad vs State Of Kerala on 1 July, 2022
              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
             THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
       FRIDAY, THE 1ST DAY OF JULY 2022 / 10TH ASHADHA, 1944
                     BAIL APPL. NO. 4650 OF 2022
   CRIME NO.141/2021 OF Kunnamangalam Police Station, Kozhikode
 AGAINST THE ORDER/JUDGMENT IN Bail Appl. 3644/2021 OF HIGH COURT
                                 OF KERALA
PETITIONERS/1ST ACCUSED:

            MUHAMMED SHAHASAD
            AGED 32 YEARS,ISMAIL KUTTY
            THALIPARAMBIL HOUSE, PUNNASSERY POST,
            NARIKKUNI, KAKKOOR VILLAGE
            KOZHIKODE DISTRICT, PIN - 673585

            BY ADV JESWIN P.VARGHESE


RESPONDENT/COMPLAINANT:

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

            BY ADV PUBLIC PROSECUTOR
            ADV.SUDHEER GOPALAKRISHNAN - PUBLIC PROSECUTOR


     THIS   BAIL   APPLICATION    HAVING     COME   UP   FOR   ADMISSION   ON
01.07.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 BAIL APPL. NO. 4650 OF 2022
                                  2




                                ORDER

After hearing for some time the learned counsel for the

petitioner seeks permission to withdraw this bail application with

liberty to file afresh. It is pointed out that, at the moment the party

is abroad. In such circumstances, liberty is granted and the bail

application is dismissed as withdrawn.

Sd/-

ZIYAD RAHMAN A.A.

JUDGE scs BAIL APPL. NO. 4650 OF 2022

APPENDIX OF BAIL APPL. 4650/2022

PETITIONER ANNEXURES Annexure A1 A TRUE COPY OF THE INTERIM ORDER PASSED BY THIS HON'BLE COURT IN B.A NO. 3644/2021 DATED 11.05.2021 Annexure A2 A TRUE COPY OF THE NOTICE ISSUED TO THE PETITIONER BY THE INVESTIGATING OFFICER U/S 41(1) A OF CR.P.C Annexure A3 A TRUE COPY OF THE COMPLAINT SUBMITTED BY THE PETITIONER BEFORE DEPUTY SUPERINTENDENT OF POLICE, KOZHIKODE DATED NIL Annexure A4 A TRUE COPY OF THE FIR IN CRIME NO.344/2021 OF KUNNAMANGALAM POLICE STATION IN KOZHIKODE DISTRICT DATED 13.08.2021 Annexure A5 A TRUE COPY OF THE ORDER PASSED BY THIS HON'BLE COURT IN B.A NO.3644/2021 DATED 11.05.2021 Annexure A6 . A TRUE COPY OF THE FIR REGISTERED AS CRIME NO.235/2022 REGISTERED AT KUNNAMANGALAM POLICE STATION IN KOZHIKODE DISTRICT DATED 06.05.2022

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IDRC

 
 
Latestlaws Newsletter