K.K Kalam vs State Of Kerala
2023 Latest Caselaw 5663 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
         THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
    FRIDAY, THE 12TH DAY OF MAY 2023/22ND VAISAKHA, 1945
                     BAIL APPL. NO.2143 OF 2023

AGAINST THE ORDER/JUDGMENT IN CRMC 243/2023 OF DISTRICT
COURT & SESSIONS COURT,THALASSERY
CRIME NO.159/2023 OF KUTHUPARAMBA POLICE STATION, KANNUR
DISTRICT
PETITIONER/ACCUSED:

         K.K KALAM, AGED 51 YEARS, S/O.YOUSAF.C.K,
         KAPPANAYIL HOUSE, KANDAMKUNNU, P.O.NEERVELI,
         KANNUR., PIN - 670701.

         BY ADVS.
         M.P.PRIYESHKUMAR
         SHANAVAS NALAKATH RANDUPURAYIL


RESPONDENT/COMPLAINANT:

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


         BY ADV. SRI.P.G.MANU, SR.PUBLIC PROSECUTOR


     THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
12.05.2023,    THE    COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 B.A.No.2143 OF 2023

                                  2




                              O R D E R

The learned counsel appearing for the

petitioner would submit that he is not

pressing the Bail Application.

Recording the submission, this Bail

Application is dismissed as not pressed.

Sd/-

P.G. AJITHKUMAR, JUDGE WW