Shahul Hameed vs State Of Kerala
2024 Latest Caselaw 28994 Ker

Kerala High Court

Shahul Hameed vs State Of Kerala on 3 October, 2024

Author: C.S.Dias

Bench: C.S.Dias

                                                       2024:KER:73181

           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. 7649 OF 2024

   CRIME NO.713/2024 OF TIRUR POLICE STATION, MALAPPURAM

        AGAINST THE ORDER/JUDGMENT Bail Appl. NO.4365 OF 2024

                        OF HIGH COURT OF KERALA

PETITIONER/S:

    1      SHAHUL HAMEED
           AGED 34 YEARS
           SON OF HAMZA, KOYYASANTAKATH, PADINJAREKKARA P.O,
           TIRUR, MALAPPURAM, PIN - 676562

    2      IQBAL
           AGED 27 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:73181
BAIL APPL.NO.7649/2024

                            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The bail application is dismissed as withdrawn.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