SHAMSU ALIAS SHAMSUDHEEN Vs. SUB INSPECTOR OF POLICE MUVATTUPUZHA POLICE STATION REPRESENTED BY TEH PUBLIC PROSECUTOR HIGH COURT OF KERALA ERNAKULAM ERNAKULAM

JUDGEMENT

(1.) WHEN these appeals came up for hearing, the learned counsel for the appellants/accused, taking note of the judgment dated 1/3/2012 rendered in connected Crl.A. Nos.182 & 184/12, submits that these appeals may now be dismissed as not pressed recognizing the right of the appellants to move the learned Special Judge for bail again after 01/4/2012 till which date the Investigators have been given time to attempt to complete the investigation. We accept the request of the learned counsel for the appellants.

(2.) THESE appeals are hence dismissed as prayed for with the specific observation that the appellants can move the learned Special Judge for bail again after 01/4/2012.