Iqbal vs State Of Kerala
2024 Latest Caselaw 28985 Ker

Kerala High Court

Iqbal vs State Of Kerala on 3 October, 2024

Author: C.S.Dias

Bench: C.S.Dias

                                                2024:KER:73182



           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

              THE HONOURABLE MR.JUSTICE C.S.DIAS

THURSDAY, THE 3RD DAY OF OCTOBER 2024 / 11TH ASWINA, 1946

                 BAIL APPL. NO. 7650 OF 2024

 CRIME NO.714/2024 OF TIRUR POLICE STATION, MALAPPURAM

         AGAINST THE ORDER/JUDGMENT IN Bail Appl.NO.4425 OF

                 2024 OF HIGH COURT OF KERALA

PETITIONER/S:

    1      IQBAL
           AGED 27 YEARS
           SON OF HAMZA, KOYYASANTAKATH,
           PADINJAREKKARA P.O, TIRUR, MALAPPURAM,
           PIN - 676562
    2      SHAHUL HAMEED
           AGED 34 YEARS
           SON OF HAMZA, KOYYASANTAKATH,
           PADINJAREKKARA P.O, TIRUR, MALAPPURAM,
           PIN - 676562
           BY ADVS.
           IRFAN ZIRAJ
           P.M.ZIRAJ
RESPONDENT/S:
    1    STATE OF KERALA
         REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
         KERALA, PIN - 682031

    2      THE SUB INSPECTOR OF POLICE
           TIRUR POLICE STATION, MALAPPURAM DISTRICT,
           PIN - 676101
           SRI.C.S HRITHWIK (SR PP)
        THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION
ON 03.10.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                            2024:KER:73182
BAIL APPL.NO.7650/2024

                           2



                         ORDER

Dated this the 03rd day of October, 2024

The learned counsel appearing for the

petitioners after arguing for some time seek liberty

to withdraw the bail application. The said submission

is recorded.

The bail application is dismissed as

withdrawn.

Sd/-

C.S.DIAS, JUDGE JJ