Shibin Siyadh vs State Of Kerala
2022 Latest Caselaw 7115 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
   FRIDAY, THE 17TH DAY OF JUNE 2022 / 27TH JYAISHTA, 1944
                      BAIL APPL. NO. 1511 OF 2022
CRIME NO.12/2020 OF Ettumanoor Excise Range Office, Kottayam
 AGAINST THE ORDER/JUDGMENT IN SC (NDPS) 46/2021 OF SPECIAL
                COURT (NDPS ACT CASES), THODUPUZHA
PETITIONER/S:

             SHIBIN SIYADH
             AGED 24 YEARS
             S/O SIYAD, PARUTHIKUZHY HOUSE, SH MOUNT,
             CHAVITTUVARI, PERUMBAIKADU VILLAGE, KOTTAYAM, PIN
             - 686016
             BY ADV NANDAGOPAL S.KURUP

RESPONDENT/S:

             STATE OF KERALA
             REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
             KERALA, PIN - 682031
             BY PP - SRI.M.C.ASHI
     THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
17.06.2022,     THE    COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 B.A. No.1511 of 2022               :2:




                      VIJU ABRAHAM, J.
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                     B.A. No.1511 of 2022
        -- -- -- -- -- -- -- -- -- -- -- -- --
              Dated this the 17th day of June, 2022

                                  ORDER

The learned counsel for the petitioner seeks permission to

withdraw the bail application with liberty to move the trial court

seeking bail. Permission granted and the bail application is

dismissed as withdrawn with liberty to move the trial court

seeking bail.

Sd/-

VIJU ABRAHAM JUDGE sm/