Sailan vs State Of Kerala
2023 Latest Caselaw 10878 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
            THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
   THURSDAY, THE 19TH DAY OF OCTOBER 2023 / 27TH ASWINA, 1945
                       BAIL APPL. NO. 6724 OF 2021
 AGAINST THE ORDER/JUDGMENT CRMC 1329/2020 OF DISTRICT COURT &
                        SESSIONS COURT,THALASSERY
PETITIONER

             SAILAN,
             AGED 54 YEARS
             S/O.SREEDHARAN, POYAKKAPLAKKAL HOUSE, MANNARKKAD
             VILLAGE, THODUPUZHA, P.O.CHITTUR, IDUKKI DISTRICT,
             PIN-685 808.
             BY ADV SANDEEP P.S.

RESPONDENTs

    1        STATE OF KERALA,
             REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
             KERALA, ERNAKULAM, PIN-682 031.
    2        THE STATION HOUSE OFFICER, CHAKKARAKKAL POLICE
             STATION,
             KANNUR DISTRICT, PIN-670 613.
OTHER PRESENT:

             SRI.P.G.MANU(MAMMALASSERY), SR.PP


     THIS    BAIL    APPLICATION   HAVING    COME   UP   FOR   ADMISSION   ON
19.10.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 B.A. No. 6724 of 2021
                                   2



                    MOHAMMED NIAS C.P, J.
                 ---------------------------------------------
                     B.A. No.6724 of 2021
          ------------------------------------------------------
          Dated this the 19th day of October, 2023


                           ORDER

The learned counsel for the petitioner submits that the

matter is not pressed. Accordingly, the bail application is

dismissed as not pressed.

Sd/-

MOHAMMED NIAS C.P

smm JUDGE B.A. No. 6724 of 2021

APPENDIX OF BAIL APPL. 6724/2021

PETITIONER ANNEXURES Annexure A1 TRUE COPY OF THE ORDER DATED 12.01.2021 IN CRL.M.C.NO.1329/2020 IN CRIME NO.522/2020 DATED 06.08.2020 OF CHAKKARAKKAL POLICE STATION, KANNUR DISTRICT.