Muhammad Firdous vs State Of Kerala
2023 Latest Caselaw 6626 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
           THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
     TUESDAY, THE 13TH DAY OF JUNE 2023 / 23RD JYAISHTA, 1945
                    BAIL APPL. NO. 8409 OF 2021
    AGAINST THE ORDER/JUDGMENT IN CRMP 2016/2021 OF DISTRICT &
                     SESSIONS COURT, ALAPPUZHA
PETITIONER/ACCUSED NO.1 AND 2:

    1      MUHAMMAD FIRDOUS,
           AGED 27 YEARS
           S/O. MUHAMMAD SALI, FIRDOUS MANZIL, PUTHENVELI,
           VANDANAM P.O, ALLAPUZHA.
    2      HAMSATH BEEVI,
           AGED 48 YEARS
           W/O. MUHAMAD SALI, FIRDOUS MANZIL, PUTHENVELI,
           VANDANAM P.O, ALLAPUZHA.
           BY ADVS.
           YASH THOMAS MANNULLY
           SOMAN P.PAUL

RESPONDENTS/ COMPLAINANT:

    1      STATE OF KERALA,
           REP. BY THE PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
           ERNAKULAM.
    2      THE SUB INSPECTOR OF POLICE,
           ALLAPUZHA SOUTH POLICE STATION, ALLAPUZHA.
    3      ADDL. R3. MOHAMMED SIRAJ
           S/O RAJA, AGED 30 YEARS, THAIPARAMBIL HOUSE, VAICHERRY
           WARD, ALAPPUZHA - 688001. (IS IMPLEADED AS PER ORDER
           DATED 28.01.2022 IN CRL. MA NO. 1/2022 IN BA NO.
           8409/2021)
           BY ADVS.
           C.R.SANISH
           KARTHIK S. ACHARYA

           SMT.MAYA.M.N, PP

    THIS   BAIL   APPLICATION    HAVING   COME   UP   FOR   ADMISSION   ON
13.06.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 BAIL APPL. NO. 8409 OF 2021


                                 2



              P.V.KUNHIKRISHNAN, J
           --------------------------------
               B.A.No.8409 of 2021
            -------------------------------
       Dated this the 13th day of June, 2023

                              ORDER

When this Bail application came up for

consideration, the learned Public Prosecutor

submitted that the Final report is already filed in

Crime No.698/2021 of Alapuzha South Police Station,

Alappuzha District. If that be the case, no further

order is necessary in this case.

Therefore, this Bail application is closed.

Sd/-

P.V.KUNHIKRISHNAN JUDGE DM