ABDUL HALIM Vs. STATE OF KERALA

JUDGEMENT

(1.) We directed the above Crl.M.C. to be posted for hearing today, based on the submissions made by the learned counsel for the appellant(4th accused) in Crl.A.No.761/2021. While, the petitioner herein is the 2nd accused, the appellant in Crl.Appeal No.761/2021 is the 4th accused in Crime No.2827/2016 of Perumbavoor Police Station, which has been renumbered as Crime No.337/2020 of the Anti Terrorist Squad, Ernakulam, for offences under Ss. 120B, 171, 419, 447, 450, 395 and 201 of the Indian Penal Code, as also, under Ss. 17, 18 and 19 of the Unlawful Activities (Prevention) Act. Both the petitioner herein and the appellant in Crl.Appeal No.761/2021 stand in the same footing, Crl.M.C.No.397 of 2019 since the orders enlarging them on bail in the said crime were subsequently cancelled, for non-compliance of a condition stipulated in the respective bail orders.

(2.) During the course of hearing in Crl.A.No.761/2021, learned counsel for the appellant/A4 submitted that the petitioner in the above Crl.M.C was afforded with an interim order preventing arrest by a learned Single Judge of this Court. It is accordingly, that we have called for the records in the above Crl.M.C and specifically posted the same for hearing today.

(3.) When the above Crl.M.C and Crl.A.No.761/2021 were taken up for hearing today, learned counsel for the appellant/A4 in Crl.A.No.761/2021 submitted that the said Crl.Appeal is not pressed. In the result, the said appeal was dismissed as withdrawn, vide separate order.