Mohammed Ashkar vs State Of Kerala
2023 Latest Caselaw 9671 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                 THE HONOURABLE MR. JUSTICE GOPINATH P.
     FRIDAY, THE 8TH DAY OF SEPTEMBER 2023 / 17TH BHADRA, 1945
                       BAIL APPL. NO. 9063 OF 2022
 AGAINST THE ORDER/JUDGMENT Bail Appl. 1061/2022 OF HIGH COURT OF
                                   KERALA
PETITIONER:


            MOHAMMED ASHKAR,AGED 21 YEARS,S/O MOHAMMED MAHIN, T.C
            35/905, VALLAKKADAVU P.O., THIRUVANANTHAPURAM-, PIN -
            695024

            BY ADV Santhosh M.J.


RESPONDENTS:


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

    2       CIRCLE INSPECTOR,EXCISE ENFORCEMENT & ANTI NARCOTIC
            ENFORCEMENT SQUAD, THIRUVANANTHAPURAM, PIN -695 001,
            PIN - 695001


OTHER PRESENT:
           SMT. SREEJA V (PP)


     THIS     BAIL   APPLICATION   HAVING    COME   UP   FOR   ADMISSION   ON
08.09.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 B.A. No.9063/2022                     -2-

                              JUDGMENT

Learned counsel for the petitioner seeks permission to withdraw this

bail application.

Accordingly this bail application is dismissed as withdrawn.

Sd/-

GOPINATH P.

JUDGE

AMG

APPENDIX OF BAIL APPL. 9063/2022 PETITIONER ANNEXURES

Annexure A1 TRUE COPY OF THE ORDER DATED 15.2.2022 IN B.A NO 1061/2022 OF THIS HON'BLE COURT