Mohammed Sabith vs State Of Kerala
2024 Latest Caselaw 5794 Ker

Kerala High Court

Mohammed Sabith vs State Of Kerala on 20 February, 2024

Author: C.S.Dias

Bench: C.S.Dias

             IIN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                  THE HONOURABLE MR.JUSTICE C.S.DIAS
    TUESDAY, THE 20TH DAY OF FEBRUARY 2024 / 1ST PHALGUNA, 1945
                     BAIL APPL. NO. 1391 OF 2024
     CRIME NO.1326/2023 OF PONNANI POLICE STATION, MALAPPURAM
   AGAINST THE ORDER/JUDGMENT CRMC 105/2024 OF DISTRICT COURT&
                         SESSIONS COURT,MANJERI
PETITIONER/3RD ACCUSED:

           MOHAMMED SABITH
           AGED 28 YEARS
           S/O NAVAS, CHERUNAMBI HOUSE, PONNANI SOUTH(PO),
           PONNANI AMSOM, PONNANI TALUK,
           MALAPPURAM DISTRICT, PIN - 679586

           BY ADVS.
           ARUN ASHOK
           NEENA JAMES



RESPONDENTS/COMPLAINANTS:

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

    2      STATION HOUSE OFFICER, PONNANI POLICE STATION
           PONNANI SOUTH POST, MALAPPURAM DISTRICT, KERALA, PIN
           682005, REPRESENTED THROUGH THE PUBLIC PROSECUTOR, HIGH
           COURT OF KERALA AT ERNAKULAM, PIN - 682031

            PUBLIC PROSECUTOR SMT.SHYNI V.O,


    THIS   BAIL   APPLICATION   HAVING    COME    UP   FOR   ADMISSION   ON
20.02.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 B.A NO. 1391 OF 2023                 2




              Dated this the 20th day of February, 2024

                              ORDER

The learned counsel appearing for the petitioner

submits that the bail application has become infructuous.

The said submission is recorded.

Resultantly, and the bail application is dismissed as

infructuous.

Sd/-

C.S.DIAS, JUDGE