Ahamed Afsal K. P vs The Station House Officer
2023 Latest Caselaw 12636 Ker

Kerala High Court

Ahamed Afsal K. P vs The Station House Officer on 22 November, 2023

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
               THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 22ND DAY OF NOVEMBER 2023 / 1ST AGRAHAYANA, 1945
                         BAIL APPL. NO. 9053 OF 2023
       CRIME NO.796/2023 OF Manjeswar Police Station, Kasargod
  AGAINST THE ORDER/JUDGMENT CRMC 53/2023 OF DISTRICT COURT &
           SESSIONS & MOTOR ACCIDENT CLAIMS TRIBUNAL, KASARAGOD
PETITIONERS

       1          AHAMED AFSAL K. P,
                  AGED 41 YEARS
                  S/O. FAKRUDEEN, SUHAIL MANZIL,MADAKAM, HIDAYATH NAGAR
                  POST, UPPALA VILLAGE, KASARAGOD -671322
       2          NOORALLI MULINJA,
                  AGED 43 YEARS
                  S/O. ABDULLA, KAIRU MANZIL,KONDEVOOR, MULINJA,
                  UPPALA,MANJESHWAR TALUK, KASARAGOD, PIN - 671323
       3          ABDUL SATHAR,
                  AGED 43 YEARS
                  S/O. K. A. ABBAS, BILAL MANZIL, HIDAYATH NAGAR,
                  UPPALA,MANJESHWAR TALUK, KASARAGOD, PIN - 671323
                  BY ADV ANN SUSAN GEORGE

RESPONDENTS

       1          THE STATION HOUSE OFFICER,
                  MANJESHWAR POLICE STATION,KASARAGOD -671323
       2          STATE OF KERALA,
                  REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
                  KERALA, PIN - 682031
OTHER PRESENT:

                  SRI. M.C. ASHI, PP


THIS       BAIL     APPLICATION   HAVING   COME   UP   FOR   ADMISSION   ON
22.11.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 B.A. No. 9053 of 2023
                                  2



                    MOHAMMED NIAS C.P, J.
                 ---------------------------------------------
                     B.A. No. 9053 of 2023
          ------------------------------------------------------
          Dated this the 22nd day of November, 2023


                           ORDER

The learned counsel for the petitioners submits that the

application is not pressed. Hence, the bail application is

dismissed as not pressed.

Sd/-

                               MOHAMMED NIAS C.P

smm                                     JUDGE