Ashiq.S vs State Of Kerala
2023 Latest Caselaw 5484 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT
            THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
    FRIDAY, THE 28TH DAY OF APRIL 2023 / 8TH VAISAKHA, 1945
                     BAIL APPL. NO. 2799 OF 2023
AGAINST THE ORDER/JUDGMENT FIR 151/2023 OF JUDICIAL MAGISTRATE
                     OF FIRST CLASS -I, ALAPPUZHA
PETITIONER/1ST ACCUSED

            ASHIQ.S
            AGED 20 YEARS
            S/O SHEREEF, RESIDING @ BEENA MANZIL, MUTHUKULAM
            NORTH, ALAPPUZHA-690506, PIN - 690506

            BY ADV R.KISHORE (KALLUMTHAZHAM)

RESPONDENTS/STATE

    1       STATE OF KERALA
            REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
            KERALA, PIN - 682031
    2       STATION HOUSE OFFICER
            AGED 45 YEARS
            KAREELAKULANGARA POLICE STATION, KAYAMKULAM, PIN -
            690572
            BY PUBLIC PROSECUTOR SMT. SEETHA        S.

     THIS    BAIL   APPLICATION   HAVING    COME   UP   FOR   ADMISSION   ON
28.04.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 B.A. No. 2799 of 2023
                                    2



                                ORDER

Dated this the 28th day of April, 2023

This application is submitted by the petitioner,

apprehending arrest in connection with Crime No.151 of 2023

of Kareelakulangara Police Station.

2. Today, when the matter came up for consideration,

learned Public Prosecutor upon instructions submitted that the

person made as accused in the aforesaid crime is one Ashiq,

son of Ajayan and not the petitioner.

In such circumstances, no orders are necessary in this

bail application. Accordingly, this bail application is closed

recording the above submission.

Sd/-

ZIYAD RAHMAN A.A.

JUDGE smm B.A. No. 2799 of 2023

APPENDIX OF BAIL APPL. 2799/2023

PETITIONER ANNEXURES Annexure:A1 THE TRUE COPY OF THE FIR IN CRIME NUMBERED AS 151/2023 OF KAREELAKULANGARA POLICE STATION OF ALAPPUZHA DISTRICT