Ahammed Ali.P.P vs State Of Kerala
2025 Latest Caselaw 5989 Ker

Kerala High Court

Ahammed Ali.P.P vs State Of Kerala on 23 August, 2025

Author: Bechu Kurian Thomas

Bench: Bechu Kurian Thomas

B.A.No.9721 of 2025                 1



                                                    2025:KER:64628

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

          THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS

    SATURDAY, THE 23RD DAY OF AUGUST 2025 / 1ST BHADRA, 1947

                      BAIL APPL. NO. 9721 OF 2025

CRIME NO.43/2024 OF Mananthavady Excise Range Office, Wayanad

          AGAINST THE ORDER/JUDGMENT DATED 03.03.2025 IN Bail
           Appl. NO.2692 OF 2025 OF HIGH COURT OF KERALA

PETITIONER/ACCUSED NO.3:

             AHAMMED ALI P.P., AGED 30 YEARS, S/O ALI MUHAMMAD,
             RESIDING AT P.P.HOUSE, MOOSAKKAN PALLI, MATTOOL
             AMSOM DESOM, KANNUR TALUK, KANNUR, PIN - 670325

             BY ADVS.
             SRI.VIMAL VIJAY
             SHRI.SUNIL KUMAR C.C.
             SHRI.REBIN VINCENT GRALAN


RESPONDENTS:

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

     2       THE EXCISE INSPECTOR, EXCISE RANGE OFFICE
             MANANTHAVADY, MANATHAVADY PO, WAYANAD, PIN - 670645

             BY SRI.PRASANTH M.P., PP


      THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
23.08.2025, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 B.A.No.9721 of 2025                        2



                                                                  2025:KER:64628

                       BECHU KURIAN THOMAS, J.
                 ......................................................
                           B.A.No.9721 of 2025
                   ...................................................
                Dated this the 23rd day of August, 2025

                                     ORDER

The learned Counsel for the petitioner seeks permission to

withdraw the bail application.

Permission granted and the bail application is dismissed as

withdrawn.

Sd/-

BECHU KURIAN THOMAS JUDGE

sp/25/08/2025

2025:KER:64628

APPENDIX OF BAIL APPL. 9721/2025

PETITIONER ANNEXURES

Annexure A A TRUE COPY OF THE FIR IN CRIME NO 43/2024 OF EXCISE RANGE OFFICE MANANTHAVADY, WAYANAD DISTRICT D ATED 12.06.2024 Annexure B A TRUE COPY OF ORDER DATED 03.03.2025 IN

Annexure C A TRUE COPY OF ORDER DATED 01.07.2025 IN CRL.MP NO. 806/2025 PASSED BY THE BEFORE THE HON'BLE SPECIAL JUDGE NDPS ACT CASES/ADDITIONAL SUB JUDGE-II, KALPETTA, WAYANAD