Munavir Kasim @ Munna vs State Of Kerala
2021 Latest Caselaw 17426 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MRS. JUSTICE SHIRCY V.
     WEDNESDAY, THE 25TH DAY OF AUGUST 2021 / 3RD BHADRA, 1943
                     BAIL APPL. NO. 5638 OF 2021
AGAINST THE ORDER/JUDGMENT IN CRMP 1750/2021 OF COURT OF SESSIONS
                          KASARAGOD, KASARGOD
PETITIONER/1ST ACCUSED:

            MUNAVIR KASIM
            AGED 26 YEARS
            S/O MOIDEEN, K.K.PURAM HOUSE, NEAR CHALIYAMKODE
            JUMAMASJID, MOGRAL, KOIPADY, KUMBALA, KASARAGOD,
            PIN-671 321.

            BY ADVS.
            RAHUL SASI
            NEETHU PREM


RESPONDENT/COMPLAINANT:

            STATE OF KERALA
            REPRESENTED BY PUBLIC PROSECUTOR,
            HIGH COURT OF KERALA, ERNAKULAM-682 031.

            NOUSHAD.K.A- SR.P.P


     THIS   BAIL   APPLICATION    HAVING    COME   UP   FOR   ADMISSION   ON
25.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 BAIL APPL. NO. 5638 OF 2021

                                   2

                                 ORDER

The learned counsel for the petitioner seeks permission to

withdraw the bail application.

Permission granted. Hence, this bail application is dismissed

as withdrawn.

Sd/-

SHIRCY V.

JUDGE mpm