Aboobaker Parengal vs. State Of Kerala

Bail Appl./1094/2022HC KeralaGSTCNR KLHC01009085202228 November 2023Bench: HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.3 pages

AI SummaryWithdrawn

Held

The Court granted the petitioner's request to withdraw the bail application. The application was dismissed as withdrawn, with explicit liberty granted to the petitioner to file a fresh application later if necessary.

Facts

The petitioner filed a bail application, likely concerning a GST-related matter involving the State Tax Officer. The petitioner's counsel sought permission to withdraw the application with liberty to refile it later.

Key Issues

The key legal issue was whether to permit the withdrawal of a bail application with the liberty to file a fresh application at a later stage.

AI-generated summary — verify with the full judgment below

Cause title — parties, addresses and appearances

B.A. No.1094 /2022 ..1.. IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P. TUESDAY, THE 28TH DAY OF NOVEMBER 2023 / 7TH AGRAHAYANA, 1945 BAIL APPL. NO. 1094 OF 2022 PETITIONER/ACCUSED: ABOOBAKER PARENGAL, AGED 49 YEARS, PARENGAL HOUSE, KIZHISSERI, KUZHIMANNA, MALAPPURAM MALAPPURAM, PIN – 673641. BY ADVS. M/S.SARUN RAJAN & JUDY JAMES RESPONDENTS/STATE: 1 STATE OF KERALA REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA ERNAKULAM, PIN - 682031 2 STATE TAX OFFICER(IB), THRISSUR STATE GOODS AND SERVICE TAX DEPARTMENT, THRISSUR THRISSUR, PIN - 680003 M C ASHI PP THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON 28.11.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: B.A. No.1094 /2022 ..2.. MOHAMMED NIAS C. P. , J. ============================ B. A. No. 1094 of 2022 ============================ Dated this the 28th day of November, 2023

The learned counsel for the petitioner seeks permission to withdraw this bail application with liberty to file the application again at a later stage.

Permission granted. The above bail application is dismissed as withdrawn with liberty to file the application again, if necessary.

The judgment continues below.

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Reproduced from the public record of the Kerala High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.