Saneesh P vs State Of Kerala
2021 Latest Caselaw 17594 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                    THE HONOURABLE MRS. JUSTICE M.R.ANITHA
         THURSDAY, THE 26TH DAY OF AUGUST 2021 / 4TH BHADRA, 1943
                         BAIL APPL. NO. 6068 OF 2021
  AGAINST THE ORDER/JUDGMENT IN CRMC 1559/2021 OF DISTRICT COURT &
                     SESSIONS COURT, ERNAKULAM, ERNAKULAM
PETITIONER/ACCUSED:

     1       SANEESH P.,
             AGED 43 YEARS,
             S/O. PARAMESWARAN PILLAI, VISMAYA HOUSE,
             MUTHALAKODAM P. O., THODUPUZHA AND RUNNING KOCHI REAL
             GARMENTS, PETTA, PUNITHURA VILLAGE, KOCHI,
             ERNAKULAM DISTRICT.

             BY ADVS.
             TISSY ROSE K CHERIYAN
             ROYCE CHIRAYIL
             BOBAN T.THECKEL
             KEERTHANA.V



RESPONDENTS/STATE:

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



     2       THE INVESTIGATING OFFICER,
             IN CRIME NO.1012/2021, MARADU POLICE STATION, ERNAKULAM -
             682315.

             BY ADV.
             SMT.SEETHA.S., PUBLIC PROSECUTOR


     THIS    BAIL     APPLICATION   HAVING    COME   UP   FOR   ADMISSION   ON
26.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 BAIL APPL. NO. 6068 OF 2021   -2-



                              ORDER

This Anticipatory Bail application has been filed by

the accused in crime No.1012/2021 of Maradu Police

Station, Ernakulam District. When the case came up for

hearing learned counsel for the petitioner sought for

permission to withdraw the application. Permission

granted. Hence the bail application is dismissed as

withdrawn.

Sd/-

M.R.ANITHA JUDGE vv