Ubaidulla vs State Of Kerala
2023 Latest Caselaw 10704 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
     MONDAY, THE 16TH DAY OF OCTOBER 2023 / 24TH ASWINA, 1945
                      BAIL APPL. NO. 8692 OF 2023
  CRIME NO.17/2022 OF Malappuram Excise Range Office, Malappuram
 AGAINST THE ORDER/JUDGMENT Bail Appl. 5883/2023 OF HIGH COURT OF
                                   KERALA


PETITIONER/1ST ACCUSED:

             UBAIDULLA
             AGED 26 YEARS
             S/O MUHAMMED, KEERANGATTUTHODY HOUSE, MORAYOOR DESOM,
             KONDOTY TALUK, MALAPURAM, PIN - 673638
             BY ADVS.
             C.Y.VINOD KUMAR
             C.ANILKUMAR (KALLESSERIL)
             P.M.MANASH
             AADIL NAZARUDEEN


RESPONDENTS:

    1        STATE OF KERALA
             REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
             ERNAKULAM, PIN - 682031
    2        EXCISE INSPECTOR
             MALAPPURAM EXCISE RANGE OFFICE, MALAPPURAM, PIN -
             676505
             BY P.P., SRI. RENJIT GEORGE



     THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
16.10.2023,     THE   COURT   ON     THE    SAME   DAY   DELIVERED   THE
FOLLOWING:
 Bail Appln. No. 8692 of 2023        :2:




                          VIJU ABRAHAM , J.
              ===========================
                    Bail Appln. No. 8692 of 2023
              ============================
               Dated this the 16th day of October, 2023

                                ORDER

The learned Counsel for the petitioner seeks permission to

withdraw the bail application with liberty to move again in case of

any change in circumstance.

Liberty granted. The bail application is accordingly dismissed as

withdrawn.

Sd/-

VIJU ABRAHAM JUDGE sbk/-