Manzoor Ali vs State Of Kerala
2023 Latest Caselaw 5665 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.3533 OF 2023
 AGAINST THE ORDER/JUDGMENT IN SC 127/2023 OF SPECIAL COURT
               (ATROCITIES AGAINST SC/ST), MANJERI
 CRIME NO.469/2022 OF KUTTIPURAM POLICE STATION, MAlAPPURAM
        BAIL APPL. 7284/2022 OF HIGH COURT OF KERALA
PETITIONER/ACCUSED No.5:

         MANZOOR ALI, AGED 48 YEARS, S/o.ALAVI,
         PALLIYALIYIL HOUSE, KODANGAD, KONDOTTY POST,
         MALAPPURAM DISTRICT, PIN - 673638.

         BY ADV. SRI.SATHEESH MOHANAN


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.3533 OF 2023

                                  2




                              O R D E R

The learned counsel appearing for the

petitioner seeks permission to withdraw the

Bail Application.

Permission granted. Accordingly, this Bail

Application is dismissed as withdrawn.

Sd/-

P.G. AJITHKUMAR, JUDGE WW