Noufal vs State Of Kerala
2024 Latest Caselaw 30859 Ker

Kerala High Court

Noufal vs State Of Kerala on 30 October, 2024

                                                    2024:KER:81477
B.A.8391/24                      1


              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

            THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

  WEDNESDAY, THE 30TH DAY OF OCTOBER 2024 / 8TH KARTHIKA, 1946

                    BAIL APPL. NO. 8391 OF 2024

    CRIME NO.168/2023 OF ALUVA EAST POLICE STATION, Ernakulam

        AGAINST THE ORDER/JUDGMENT DATED IN Bail Appl. NO.5278 OF

2024 OF HIGH COURT OF KERALA

PETITIONER/1ST ACCUSED:

            NOUFAL
            AGED 38 YEARS
            S/O. LATHEEF, KANJIRATHINGAL HOUSE, MANAKKAPADY,
            ASHOKAPURAM, CHOORNIKKARA VILLAGE, ERNAKULAM DISTRICT,
            PIN - 683106


            BY ADVS.
            P.MOHAMED SABAH
            LIBIN STANLEY
            SAIPOOJA
            SADIK ISMAYIL
            R.GAYATHRI
            M.MAHIN HAMZA
            ALWIN JOSEPH
            BENSON AMBROSE




RESPONDENT/S:

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

    2       THE STATION HOUSE OFFICER
            ALUVA EAST POLICE STATION, ERNAKULAM DISTRICT, PIN -
            683101
                                                               2024:KER:81477
B.A.8391/24                         2




OTHER PRESENT:

            SMT.PREETHA K.K., SR.GP


     THIS     BAIL   APPLICATION   HAVING   COME   UP   FOR    ADMISSION   ON
30.10.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                                                       2024:KER:81477
B.A.8391/24                                       3


                             MOHAMMED NIAS C.P., J

                   ............................................................

                                  B.A.No.8391 of 2024
                      .............................................................

                   Dated this the 30th day of November, 2024

                                            ORDER

The learned counsel for the petitioner seeks permission to withdraw

the application. Permission granted. The bail application is dismissed as

withdrawn.

SD/-

MOHAMMED NIAS C.P. JUDGE okb/