ASHKAR K. D. Vs. STATE OF KERALA

JUDGEMENT

(1.) When this bail application came up for consideration on 7/5/2021 this Court passed the following order:

(2.) Today when this bail application came up for consideration, the learned Public Prosecutor submitted that the final report is already submitted before the jurisdictional Court. If that be so, this bail application can be disposed of making the interim order dtd. 7/5/2021 absolute and allowing the petitioner to surrender before the jurisdictional Court on getting summons. Therefore, this bail application is disposed of making the interim order dtd. 7/5/2021 absolute and allowing the petitioner to surrender before the jurisdictional Court on getting summons.