Nikhil Lal vs State Of Kerala
2023 Latest Caselaw 11835 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 16TH DAY OF NOVEMBER 2023 / 25TH KARTHIKA, 1945
                  BAIL APPL. NO. 8930 OF 2023
    CRIME NO.50/2023 OF NEYYATTINKARA EXCISE RANGE OFFICE,
                       THIRUVANANTHAPURAM
  AGAINST THE ORDER/JUDGMENT CRMP 3554/2023 OF I ADDITIONAL
              DISTRICT COURT, THIRUVANANTHAPURAM
PETITIONERS/ACCUSED NOS.1 & 2:

    1    NIKHIL LAL,
         AGED 33 YEARS, S/O. JOHNY,
         VARUVILAKATHU VEEDU, CHENNILODE DESOM,
         ANAMUGHAM WARD, KADAKAMPALLY VILLAGE,
         THIRUVANANTHAPURAM DISTRICT, PIN - 695029

    2    RAHUL,
         AGED 29 YEARS, S/O. RAVIKUMAR,
         T.C14/802, NU HOUSE, ANAYARA DESOM,
         KADAKAMPALLY VILLAGE,
         THIRUVANANTHAPURAM DISTRICT, PIN - 695029

         BY ADV SHAJIN S.HAMEED


RESPONDENT/STATE:

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

          SRI. M.C. ASHI, PP

     THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
16.11.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 B.A.No. 8930/2023
                                    ..2..


                    MOHAMMED NIAS C.P., J.
                     ---------------------
                         B.A.No.8930/2023
           ---------------------------
                Dated this the 16th day of November, 2023

                              ORDER

Learned counsel for the petitioners submits that the matter is not

pressed.

Accordingly, this bail application is dismissed as not pressed.

Sd/-

MOHAMMED NIAS C.P.

JUDGE APA