Mohammed Thahseen vs State Of Kerala
2025 Latest Caselaw 8361 Ker

Kerala High Court

Mohammed Thahseen vs State Of Kerala on 29 April, 2025

                                                           2025:KER:33298



                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

                THE HONOURABLE MR.JUSTICE P. KRISHNA KUMAR

          TUESDAY, THE 29TH DAY OF APRIL 2025 / 9TH VAISAKHA, 1947

                          BAIL APPL. NO. 4521 OF 2025

         CRIME NO.25/2024 OF KAVARATHI POLICE STATION, LAKSHADWEEP

         AGAINST THE JUDGMENT DATED 20.12.2024 IN BAIL APPL. NO.10216 OF 2024

OF HIGH COURT OF KERALA


PETITIONER(S)/ 2ND ACCUSED:

             MOHAMMED THAHSEEN,
             AGED 29 YEARS
             S/O. SAYED MOHAMMED A.K., CHAKKEYAKEEL HOUSE, KALPENI
             ISLAND, UNION TERRITORY OF LAKSHADWEEP, PIN - 682 557.

             BY ADVS.
                  S.NIDHEESH
                  C.N.NOORUL HIDAYA


RESPONDENT(S)/ STATE:

     1       STATE OF KERALA,
             REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
             ERNAKULAM,, PIN - 682 031.

     2       STATION HOUSE OFFICER,
             KAVARATTI POLICE STATION, UNION TERRITORY OF LAKSHADWEEP,
             PIN - 682 555.

             BY ADVS.
                  K.S.PRENJITH KUMAR
                  VIPIN NARAYAN A, PUBLIC PROSECUTOR.

THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON 29.04.2025, THE

COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 B.A. NO.4521 OF 2025             : 2 :

                                                         2025:KER:33298




                      P. KRISHNA KUMAR, J.
              ---------------------------------------------
                      B.A. No. 4521 of 2025
             ----------------------------------------------
             Dated this the 29th day of April, 2025



                           O R D E R

The petitioner seeks permission to approach the

Trial Court. Hence, this bail application is dismissed

granting liberty to approach the Trial Court.

Sd/-

P. KRISHNA KUMAR JUDGE SRJ

2025:KER:33298

APPENDIX OF BAIL APPL. 4521/2025

PETITIONER'S ANNEXURES

ANNEXURE 1 TRUE COPY OF THE ORDER IN CRLM.P 138/24 DATED 4.10.2024 OF SESSIONS COURT, KAVARATTI.

ANNEXURE 2 TRUE COPY OF THE ORDER IN CRLM.P 152/24 DATED 30.10.2024 OF SESSIONS COURT, KAVARATTI.

ANNEXURE 3 TRUE COPY OF THE ORDER IN CRLM.P 1/25 DATED 8.1.2025 OF SESSIONS COURT, KAVARATTI.

ANNEXURE 4 TRUE COPY OF THE ORDER IN CRL.M.P 25/2025 DATED 26.3.2025 OF SESSIONS COURT, KAVARATTI.

ANNEXURE 5 TRUE COPY OF THE ORDER IN B.A 10216/24 DATED 20.12.2024.