Muhammed.C.A vs State Of Kerala
2025 Latest Caselaw 1130 Ker

Kerala High Court

Muhammed.C.A vs State Of Kerala on 17 July, 2025

Author: Bechu Kurian Thomas

Bench: Bechu Kurian Thomas

BAIL APPL. NO. 8575 OF 2025

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                                                             2025:KER:52933

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

            THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS

  THURSDAY, THE 17TH DAY OF JULY 2025 / 26TH ASHADHA, 1947

                        BAIL APPL. NO. 8575 OF 2025

       CRIME NO.1214/2024 OF Medical College Police Station,

                                  Kozhikode

           AGAINST   THE   ORDER/JUDGMENT    DATED    15.05.2025   IN    CRMP

NO.726 OF 2025 OF SPECIAL COURT (NDPS ACT CASES), VADAKARA

PETITIONER/ACCUSED NO. 2:

               MUHAMMED.C.A
               AGED 29 YEARS
               S/O. SAKKARIYA, R/AT THANGALS ROAD,
               PARAPPIL.P.O., KOZHIKKODE DISTRICT.,
               PIN - 673001


               BY ADV SRI.KODOTH SREEDHARAN


RESPONDENTS/COMPLAINANT:

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

       2       THE STATION HOUSE OFFICER
               MEDICAL COLLEGE POLICE STATION,
               KOZHIKKODE DISTRICT., PIN - 673008

               SRI.NOUSHAD K.A., PP


THIS       BAIL    APPLICATION   HAVING   COME   UP    FOR   ADMISSION    ON
17.07.2025, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 BAIL APPL. NO. 8575 OF 2025

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                                                                  2025:KER:52933



                     BECHU KURIAN THOMAS, J.
               ......................................................
                         B.A. No.8575 of 2025
                 ...................................................
               Dated this the 17th day of July, 2025



                                    ORDER

The learned counsel for the petitioner seeks permission to

withdraw this bail application.

2. Permission is granted and the bail application is dismissed as

withdrawn.

sd/-

BECHU KURIAN THOMAS JUDGE

AMV/17/07/2025