Kerala High Court

Ubais T.M vs State Of Kerala on 2 July, 2025

Author: Bechu Kurian Thomas

Bench: Bechu Kurian Thomas

                                                          2025:KER:48660

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

            THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS

     WEDNESDAY, THE 2ND DAY OF JULY 2025 / 11TH ASHADHA, 1947

                      BAIL APPL. NO. 6988 OF 2025

        CRIME NO.341/2023 OF BEKAL POLICE STATION, KASARGOD

        AGAINST THE ORDER/JUDGMENT DATED IN C.P. NO.35 OF 2025 OF

         JUDICIAL MAGISTRATE OF FIRST CLASS -I, HOSDRUG.


PETITIONER(S)/ACCUSED NO.1:

            UBAIS T.M
            AGED 32 YEARS
            S/O MUHAMMED BAITHULFAHIM HOUSE,ANINHA ROAD, MEETHAL
            MANGAD BARE P.O, UDUMA, KASARGODE, PIN - 671319

            BY ADVS.
            SRI.P.A.MOHAMMED SHAH
            SHRI.RENOY VINCENT
            SRI.SHAHIR SHOWKATH ALI
            SHRI.CHELSON CHEMBARATHY
            SHRI.ABEE SHEJIRIK FASLA N.K
            SMT.NANDA SURENDRAN
            SHRI.SAHAL SHAJAHAN
            SHRI.AQUIN KURUVILLA TOM
            SHRI.M.N.MOHAMMED HUSSAIN
            SHRI.JITHIN ALEXANDER SUNNY

RESPONDENT(S)/PROSECUTION:

    1       STATE OF KERALA
            THROUGH THE DEPUTY SUPERINTENDENT OF POLICE, DISTRICT
            CRIME RECORDS BUREAU (DCRB)
            REPRESENTED BY THE PUBLIC PROSECUTOR,
            HIGH COURT OF KERALA ERNAKULAM, PIN - 682031.

    2       THE SATION HOUSE OFFICER
            BEKAL POLICE STATION, KASARGODE, PIN - 671318

            SRI. C.K.SURESH, PP

     THIS    BAIL   APPLICATION   HAVING    COME   UP   FOR   ADMISSION   ON
02.07.2025, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 B.A.NO. 6988 OF 2025
                                    2


                                                          2025:KER:48660

                    BECHU KURIAN THOMAS, J.
                   ...............................................
                       B.A.No.6988 of 2025
                   ...............................................
                Dated this the 02nd day of July, 2025

                                 ORDER

The learned counsel for the petitioner submits that since the

case has already been committed to the Sessions Court, he seeks

permission to withdraw this bail application.

Permission granted. Accordingly, this bail application is

dismissed as withdrawn.

Sd/-

BECHU KURIAN THOMAS JUDGE

mea B.A.NO. 6988 OF 2025

2025:KER:48660

APPENDIX OF BAIL APPL. 6988/2025

PETITIONER ANNEXURES

Annexure-I THE TRUE COPY OF THE ORDER DATED 11.12.2024 PASSED BY THE LEARNED COURT OF THE JUDICIAL FIRST CLASS MAGISTRATE- I, HOSDURG IN C.M.P NO. 6106/2024 Annexure-II THE TRUE COPY OF THE COMMON ORDER DATED 31.01.2025 PASSED BY LEARNED SESSIONS COURT, KASARGODE COURT IN CRL.M.C NO. 1335/2024, CRL.M.C NO. 1336/2024 AND

Annexure-III THE TRUE COPY OF THE ORDER DATED 13.02.2025 PASSED BY THIS HON'BLE COURT

Annexure -IV THE TRUE COPY OF THE COMMON ORDER OF THE LEARNED SESSIONS COURT, KASARGODE DATED 11.04.2025 IN CRL.M.C NO. 603/2025 AND

Annexure -V THE TRUE COPY OF THE FIRST INFORMATION REPORT (FIR)DATED 24.04.2023 IN CRIME NO. 341/2023 OF BEKAL POLICE STATION Annexure - VI THE TRUE COPY OF THE FIRST INFORMATION STATEMENT (FIS) LODGED BYSRI. AHAMMADMUSAMMAL, THE DEFACTO COMPLAINANT IN CRIME NO. 341/2023 OF BEKAL POLICE STATION Annexure -VII THE TRUE COPY OF THE APPLICATION FOR INQUEST DATED 24.04.2023 SUBMITTED BY THE RESPONDENT NO. 2 STATION HOUSE OFFICER,BEKAL POLICE STATION TO THE SUB- DIVISIONAL MAGISTRATE, KANHANGAD Annexure -VIII THE TRUE COPY OF THE ORDER OF INQUIRY DATED 26.04.2023 PASSED BY THE REVENUE DIVISIONAL OFFICER,KANHANGAD Annexure -IX THE TRUE COPY OF THE INQUEST REPORT DATED 27.04.2023 PREPARED BY THE SUB- DIVISIONAL MAGISTRATE,KANHANGAD Annexure - X THE TRUE COPY OF THE POST-MORTEM CERTIFICATE DATED 14.06.2023 ISSUED BY THE OFFICE OF THE POLICE SURGEON, DEPARTMENT OF FORENSIC MEDICINE, MEDICAL COLLEGE,PARIYARAM Annexure -XI THE TRUE COPY OF THE APPLICATION DATED 04.12.2024 SUBMITTED BY THE RESPONDENT B.A.NO. 6988 OF 2025

2025:KER:48660

NO. 1 DEPUTY SUPERINTENDENT OF POLICE (DCRB) BEFORE THE LEARNED SUB-DIVISIONAL MAGISTRATE COURT,KANHANGAD Annexure -XII THE TRUE COPY OF THE REMAND REPORT DATED 05.12.2024 SUBMITTED BY THE RESPONDENT NO. 1 DEPUTY SUPERINTENDENT OF POLICE (DCRB) Annexure -XIII THE TRUE COPY OF THE SCENE MAHAZAR DATED 05.12.2024 PREPARED BY THE RESPONDENT NO. 1 DEPUTY SUPERINTENDENT OF POLICE (DCRB) Annexure -XIV THE TRUE COPY OF THE RECOVERY MAHAZARDATED 10.12.2024 PERTAINING TO THE ALLEGED RECOVERY AT ‘CHATTANCHAL CO-OPERATIVE URBAN SOCIETY LTD.' FROM THEPETITIONER NO. 1/ACCUSED NO. 1 ALONG WITH THE ALLEGED CONFESSION STATEMENT Annexure -XV THE TRUE COPY OF THE RECOVERY MAHAZAR DATED 10.12.2024 PERTAINING TO THE ALLEGED RECOVERY AT ‘SWARNNA JEWELLERY' FROM THE PETITIONER NO.

Annexure - XVI THE TRUE COPY OF THE RECOVERY MAHAZAR PERTAINING TO THE ALLEGED RECOVERY FROM THE ACCUSED NO. 2 SMT. SHAMEENAK.H,ALONG WITH THE ALLEGED CONFESSION STATEMENT Annexure - XVII THE TRUE COPY OF THE RECOVERY MAHAZAR PERTAINING TO THE ALLEGED RECOVERY FROM THE ACCUSED NO. 3 SMT. ASNIFA,ALONG WITH THE ALLEGED CONFESSION STATEMENT Annexure -XVIII THE TRUE COPY OF THE REMAND REPORT DATED 11.12.2024 SUBMITTED BY THE RESPONDENT NO. 1 DEPUTY SUPERINTENDENT OF POLICE (DCRB) Annexure -XIX THE TRUE COPY OF THE HISTOPATHOLOGY REPORT DATED 11.11.2024 ISSUED BY DR.GIRIDHARRAO OF KDC LAB PVT. LTD. Annexure - XX THE TRUE COPY OF THE ORDER DATED 21.05.2025 IN B.A NO. 5687/2025 PASSED BY THIS HON'BLE COURT