Ajish vs State Of Kerala
2024 Latest Caselaw 28995 Ker

Kerala High Court

Ajish vs State Of Kerala on 3 October, 2024

Author: C.S.Dias

Bench: C.S.Dias

                                                          2024:KER:73155




              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. 5858 OF 2024
 CRIME NO.397/2024 OF KURUPPAMPADY POLICE STATION, ERNAKULAM
     AGAINST      THE    ORDER/JUDGMENT     DATED    10.07.2024   IN    CRMP
NO.559   OF    2024     OF   ADDITIONAL   DISTRICT    &   SESSIONS     COURT
(POCSO), MUVATTUPUZHA

PETITIONER:

              AJISH,
              AGED 24 YEARS
              S/O ACHUTHAN KUTTI, @ AYYAPPAN KUTTI,
              KOIKKAKKUDY HOUSE, NELLIMOLAM KARA, RAYAMANGALAM,
              ERNAKULAM (DIST.), KERALA,, PIN - 683545


              BY ADVS.
              ANIL K.MUHAMED
              KRISHNAKUMAR G.
              AJIN SALAM
              MUHAMMED AFRIN NUHMAN T.T.


RESPONDENT:

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

              SR.PP. SMT.SEETHA AS.



     THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
03.10.2024, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
                                                      2024:KER:73155
BAIL APPL. NO. 5858 OF 2024         2




               Dated this the 3rd day of October, 2024

                               ORDER

The learned counsel appearing for the petitioner

submits that the bail application may be dismissed as not

pressed. The said submission is recorded.

Resultantly, the bail application is dismissed as

not pressed.

SD/-

C.S.DIAS, JUDGE

rmm3/10/2024