Safvan Cheruvallakkadan vs State Of Kerala
2023 Latest Caselaw 11607 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM


                                PRESENT


                THE HONOURABLE MR. JUSTICE GOPINATH P.


  WEDNESDAY, THE 8TH DAY OF NOVEMBER      2023 / 17TH KARTHIKA, 1945


                      BAIL APPL. NO. 9057 OF 2023


     CRIME NO.1095/2023 OF Manjeri Police Station, Malappuram


    AGAINST THE ORDER/JUDGMENT CRMP 2193/2023 OF SPECIAL COURT
                (ATROCITIES AGAINST SC/ST), MANJERI


PETITIONER:

              SAFVAN CHERUVALLAKKADAN, AGED 27 YEARS S/O ABOOBACKER,
              CHERUVALLAKKADAN HOUSE, N.S.S. COLLEGE ROAD, MANJERI
              P.O ,MALAPPURAM DISTRICT, PIN - 676121
              BY ADV P.C.MUHAMMED NOUSHIQ

RESPONDENTS:

     1        STATE OF KERALA, REPRESENTED BY PUBLIC PROSECUTOR,HIGH
              COURT OF KERALA, PIN - 682031
     2        STATION HOUSE OFFICER, MANJERI POLICE STATION,
              MALAPPURAM DISTRICT, PIN - 676121
              SRI.NPUSHAD K.A.-SR.PP

     THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
08.11.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 B.A.No.9057 of 2023
                                     2




                                   ORDER

Since the petitioner has already moved this

Court by filing an appeal against the order of the

Special Court for SC/ST (Prevention Of Atrocities) Act

and NDPS Act Cases, Manjeri in Crl.M.P.No.2193 of

2023 in Crime No.1095 of 2023 of Manjeri Police

Station, Malappuram District, rejecting the bail

application, I am of the view that this bail application

can be closed.

Accordingly, this bail application is closed.

Sd/-

GOPINATH P.

JUDGE SSK/08/11 B.A.No.9057 of 2023

APPENDIX OF BAIL APPL. 9057/2023

PETITIONER ANNEXURES

Annexure A1 CERTIFIED COPY OF THE JUDGMENTDATED 29.09.2023 IN CRL MP NO. 2193 OF 2023 ON THE FILES OF SPECIAL COURT FOR SC/ST (POA) ACT & NDPS ACT CASES, MANJERI