Abdul Rahim vs State Of Kerala
2024 Latest Caselaw 11732 Ker

Kerala High Court

Abdul Rahim vs State Of Kerala on 25 April, 2024

Author: C.S.Dias

Bench: C.S.Dias

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                     THE HONOURABLE MR.JUSTICE C.S.DIAS
      THURSDAY, THE 25TH DAY OF APRIL 2024 / 5TH VAISAKHA, 1946
                        BAIL APPL. NO. 2461 OF 2024
                 CRIME NO.848/2018 OF Kannur Town, Kannur
AGAINST THE ORDER DATED IN CMP NO.177 OF 2024 OF SPECIAL COURT (NDPS
ACT CASES), VADAKARA ARISING OUT OF THE ORDER/JUDGMENT DATED IN SC
NO.140 OF 2018 OF SPECIAL COURT (NDPS ACT CASES), VADAKARA
PETITIONER:

              ABDUL RAHIM,
              AGED 31 YEARS
              S/O MUHAMMED KOYA,PATTARAYATH HOUSE, MAVILAYI (PO), NEAR
              KARUNAN PEEDIKA, KANNUR., PIN - 670621
              BY ADV M.H.HANIS


RESPONDENT:

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


              SR PP SRI C S HRITHWIK


     THIS     BAIL   APPLICATION   HAVING    COME   UP   FOR   ADMISSION   ON
25.04.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 BAIL APPL. NO. 2461 OF 2024
                                 2



                              ORDER

The learned counsel appearing for the petitioner

seeks leave to withdraw the bail application. The said

submission is recorded.

Resultantly, this bail application is dismissed as

withdrawn.

Sd/-

C.S.DIAS JUDGE SAS BAIL APPL. NO. 2461 OF 2024

APPENDIX OF BAIL APPL. 2461/2024

PETITIONER'S ANNEXURES:

Annexure A A CERTIFIED COPY OF THE SAID ORDER BEFORE THE SPECIAL JUDGE (NDPS ACT CASES), VATAKARA AS S.C.NO. 140/2018 WAS DISMISSED BY ORDER DATED 29.02.2024