Dileep Radhakrishnan vs. State Of Kerala
Held
The High Court recorded the submission made by the learned counsel for the petitioners that the bail application was not pressed. Consequently, the Court dismissed the application.
Facts
Petitioners, who are accused in Crime No. 1728/2021 of Kalamassery Police Station, filed a bail application before the Kerala High Court. During the hearing, their counsel submitted that the petitioners did not wish to press the application.
Key Issues
The primary legal issue was the grant of bail to the petitioners, but this was not adjudicated as the application was withdrawn by the petitioners' counsel.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P. FRIDAY, THE 24TH DAY OF NOVEMBER 2023 / 3RD AGRAHAYANA, 1945 BAIL APPL. NO. 477 OF 2022 CRIME NO.1728/2021 OF KALAMASSERY POLICE STATION, ERNAKULAM PETITIONERS/ACCUSED NOS.1, 2, 3, 4, 5, 7 AND 8: 1 DILEEP RADHAKRISHNAN AGED 34 YEARS, S/O. RADHAKRISHNA MENON, MULLATH HOUSE, PERUMPILAVU, PORAVOOR, KRIKKAD, THRISSUR - 680519. 2 SANDEEP RADHAKRISHNAN, AGED 34 YEARS, S/O. RADHAKRISHNA MENON, MULLATH HOUSE, PERUMPILAVU, PORAVOOR, KRIKKAD, THRISSUR - 680519. 3 VIPINDAS AGED 42 YEARS, S/O.T.V. VASU, THOTTIPARAMBIL, KUTTANELLUR P.O, PUTHUR, THRISSUR - 680014. 4 RADHIKA MEMON AGED 30 YEARS, D/O. RAVINDRA MENON, GOKUL, KORAPPATHKALAPURAKKAL HOUSE, ANCHERY, KURIACHIRA, THRISSUR - 680006. 5 DIVYA HARIDAS AGED 35 YEARS, W/O. VIPINDAS, THOTTIPARAMBIL, KUTTANELLUR P.O, PUTHUR, THRISSUR - 680001. 6 SHERIN JOSEPH AGED 24 YEARS, D/O. JOSEPH, OALAKKENGIL HOUSE, AKKODIKAVU LANE, MULANKUNNATHUKAVU, TH
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