Niasudeen A vs State Of Kerala
2024 Latest Caselaw 9787 Ker

Kerala High Court

Niasudeen A vs State Of Kerala on 4 April, 2024

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
         THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
 THURSDAY, THE 4TH DAY OF APRIL 2024 / 15TH CHAITHRA, 1946


                      BAIL APPL. NO. 1017 OF 2024
 CRIME NO.1244/2023 OF NOORANADU POLICE STATION, ALAPPUZHA


PETITIONER/ACCUSED:

         NIASUDEEN A.,
         AGED 59 YEARS
         S/O.ABBAS, PUNKUVILATHEKKETHIL RIZA MANZIL,
         ADIKATTUKULANGARA, PAYYANALLUR P.O., PIN - 690504
         BY ADVS.
         RINNY STEPHEN CHAMAPARAMPIL
         ASHA ELIZABETH MATHEW
         ANJANA S.


RESPONDENTS/COMPLAINANT:

    1    STATE OF KERALA,
         REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
         KERALA, PIN - 682031
    2    SEENA
         AGED 40 YEARS
         W/O. NIYASUDHEEN , PUNKUVILATHEKKETHIL RIZA
         MANZIL, ADIKATTUKULANGARA,PAYYANALLUR P.O -690504
         IS IMPLEADED AS ADDL. R2 AS PER ORDER DATED
         06/03/2024 IN CRL.MA.2/2024.
         BY ADVS
         SRI. M. P. PRASHANTH - PUBLIC PROSECUTOR
         P.BIJIMON


     THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
04.04.2024,     THE    COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
                                   2
BAIL APPL. No.1017 OF 2024




                     A. BADHARUDEEN, J.
           ------------------------------------------------
                    B. A. No. 1017 of 2024
          -------------------------------------------------
          Dated this the 4th day of April, 2024


                              ORDER

Learned counsel for the petitioner would submit that

petitioner is not intended to proceed further in this matter,

since the Final Report has already been filed.

Hence, this bail application is dismissed for

non-prosecution.

Sd/-

A. BADHARUDEEN JUDGE BR

BAIL APPL. No.1017 OF 2024

APPENDIX OF BAIL APPL. 1017/2024

PETITIONER'S ANNEXURES Annexure A A TRUE COPY OF THE JUDGMENT DATED 03/11/2018 OF THE JFCM COURT,

Annexure B A TRUE COPY OF THE NOTICE DATED 29/01/2024 ISSUED BY THE NOORANAD POLICE

Annexure C A TRUE COPY OF THE FIRST INFORMATION REPORT IN CRIME NO.1244 OF 2023 OF NOORANADU POLICE STATION, ALAPPUZHA

RESPONDENT'S ANNEXURES: NIL