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Jithin vs State Of Kerala
2023 Latest Caselaw 13000 Ker

Citation : 2023 Latest Caselaw 13000 Ker
Judgement Date : 8 December, 2023

Kerala High Court

Jithin vs State Of Kerala on 8 December, 2023

BA 9890/23                           1

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
              THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
     FRIDAY, THE 8TH DAY OF DECEMBER 2023 / 17TH AGRAHAYANA, 1945
                       BAIL APPL. NO. 9890 OF 2023
  CRIME NO.1766/2023 OF Attingal Police Station, Thiruvananthapuram
   AGAINST THE ORDER/JUDGMENT CRMP 5423/2023 OF ADDITIONAL DISTRICT
                    COURT (ADHOC), THIRUVANANTHAPURAM
PETITIONER/1ST ACCUSED:

             JITHIN
             AGED 34 YEARS
             S/O. SUKUMARAN, REJI BHAVAN NEAR PAVALLA JUMA MASJID
             PUTHUSSERY, MUKKU DESOM ,KARAVARAM VILLAGE,
             THIRUVANANTHAPURAM, PIN - 695605

             BY ADVS.
             SASTHAMANGALAM S. AJITHKUMAR
             V.S.THOSHIN
             SATHEESH MOHANAN
             SREEJITH S. NAIR
             MAHIMA


RESPONDENT/STATE:

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

OTHER PRESENT:

             SRI. M.C. ASHI, PP



      THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON 08.12.2023, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 BA 9890/23                                  2



                             MOHAMMED NIAS C.P., J.
                            ..............................................
                                 B.A.No. 9890 of 2023
                            ..............................................
                        Dated this the 8th day of December, 2023


                                      ORDER

The learned counsel for the petitioner seeks permission to withdraw the

application, without prejudice to his contentions in violation of Sections 42 and 50

of the NDPS Act, and to file an application if so advised in future.

Permission granted as prayed for. The bail application is dismissed as

withdrawn.

Sd/-

MOHAMMED NIAS C.P. JUDGE okb

 
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