Muhammed Swalih.N.M vs State Of Kerala
2023 Latest Caselaw 13693 Ker

Kerala High Court

Muhammed Swalih.N.M vs State Of Kerala on 21 December, 2023

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
            THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
  THURSDAY, THE 21ST DAY OF DECEMBER 2023 / 30TH AGRAHAYANA, 1945
                     BAIL APPL. NO. 10490 OF 2023
    CRIME NO.1159/2022 OF TOWN NORTH POLICE STATION, PALAKKAD
  AGAINST THE ORDER/JUDGMENT CRMC 1021/2023 OF DISTRICT COURT &
                       SESSIONS COURT, PALAKKAD
PETITIONER/ACCUSED NO.8:

            MUHAMMED SWALIH.N.M
            AGED 28 YEARS
            S/O GANGADHARARAIAH, NAYATTUMEETHAL, NOOR HOUSE,
            NELLACHERRY, VADAKATRA, ERAMALA, KOZHIKODE, PIN -
            673501

            BY ADVS.
            SAM ISAAC POTHIYIL
            S.SURAJA
            NEETHU SATHEESH
            MUHAMMED SUHAIR C.A
            KARAN MATHEW
            RAMU SUBHASH



RESPONDENTS:

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

    2       THE STATION HOUSE OFFICER,
            PALAKKAD TOWN NORTH POLICE STATION, PALAKKAD DISTRICT,,
            PIN - 678508


OTHER PRESENT:

            SRI. M.C. ASHI, PP




     THIS   BAIL   APPLICATION    HAVING    COME   UP   FOR   ADMISSION   ON
21.12.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 BA No.10490 of 2023



                             2

                MOHAMMED NIAS C.P.J
             ---------------------
                 B.A.No.10490 of 2023
         ---------------------------
         Dated this the 21st day of December, 2023

                          ORDER

The learned counsel appearing for the petitioner seeks

permission to withdraw this bail application. Therefore, this

bail application is dismissed as withdrawn.

Sd/-

MOHAMMED NIAS C.P. JUDGE

bng