Sajil M vs State Of Kerala
2023 Latest Caselaw 9609 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
               THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
     FRIDAY, THE 8TH DAY OF SEPTEMBER 2023 / 17TH BHADRA, 1945
                         BAIL APPL. NO. 3263 OF 2023
    AGAINST THE ORDER/JUDGMENT CRMP 1515/2022 OF SPECIAL COURT
                     (ATROCITIES AGAINST SC/ST), MANJERI
CRMP 831/2023 OF SPECIAL COURT (ATROCITIES AGAINST SC/ST), MANJERI
PETITIONER:

            SAJIL M
            AGED 40 YEARS
            S/O. SHOUKATHALI, MATTARA HOUSE, VANIYAMBALAM POST,
            KUTTIYIL, MALAPPURAM (DIST), PIN - 679339

            BY ADVS.
            K.ANAND
            HUSSAIN KOYA VALIYAVEEDAKATH



RESPONDENTS:

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

    2       THE STATION HOUSE OFFICER
            KONDOTTY POLICE STATION, MALAPPURAM DISTRICT, PIN -
            673638

            SR PP K DENNY DEVASSY



     THIS     BAIL    APPLICATION   HAVING    COME   UP   FOR   ADMISSION   ON
08.09.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 BAIL APPL. NO. 3263 OF 2023
                                2

                              ORDER

Dated this the 8th day of September, 2023 This is an application for regular bail filed under Section

439 of the Code of Criminal Procedure, by the petitioner who is

the fourth accused in Crime No.777 of 2022 of Kondotty Police

Station, Malappuram.

2. Learned counsel for the petitioner submits that he is

not pressing the Bail Application, moved for a second time. The

earlier Bail Application was dismissed already as the rider

under Sec. 37 of the NDPS Act could not be diluted. Hence this

Bail Application is dimissed as withdrawn.

Registry is directed to forward a copy of this order to the

Jurisdictional Magistrate Court and the Sessions Court, for

information and future guidance.

sd/-

A. BADHARUDEEN JUDGE Nsd BAIL APPL. NO. 3263 OF 2023

APPENDIX OF BAIL APPL. 3263/2023

PETITIONER ANNEXURES

Annexure A1 TRUE COPY OF THE FIR NO. 777/2022 OF KONDOTTY POLICE STATION DATED 28.9.2022

Annexure A2 TRUE COPY OF THE ORDER IN CMP NO. 1515/2022 DATED 1.11.2022 OF THE HONORABLE SPECIAL COURT FOR SC/ST (POA) ACT AND NDPS ACT CASES, AT MANJERI

Annexure A3 TRUE COPY OF THE ORDER IN CRL. M P NO:

1916/2022 DATED 23.12.2022 OF THE SPECIAL COURT FOR SC/ST (POA) ACT & NDPS ACT CASES, MANJERI

Annexure A4 TRUE COPY OF THE ORDER IN B.A.NO. 82 OF 2023 OF THE HONOURABLE HIGH COURT OF KERALA DATED 28.2.2023

Annexure A5 TRUE COPY OF THE ORDER IN CRL.MP NO.

831/2023 DATED 11.04.2023 OF THE SPECIAL COURT FOR SC/ST (POA) ACT & NDPS ACT CASES, MANJERI