Hashir H vs State Of Kerala
2021 Latest Caselaw 14374 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                 THE HONOURABLE MRS. JUSTICE SHIRCY V.
      THURSDAY, THE 8TH DAY OF JULY 2021 / 17TH ASHADHA, 1943
                      BAIL APPL. NO. 4933 OF 2021
   AGAINST THE ORDER/JUDGMENT IN CRMC 64/2021 OF SPECIAL COURT
            (ATROCITIES AGAINST SC/ST), MANJERI, MALAPPURAM


PETITIONER/ACCUSED:

            HASHIR H.
            AGED 27 YEARS
            S/O.HARID, KALLUPARAYIL HOUSE, PUNNAPRA POST,
            PUNNAPRA VILLAGE, ALAPPUZHA DISTRICT.

            BY ADV P.T.SHEEJISH



RESPONDENT/STATE:

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

            C.N.PRABHAKARAN -SR.P.P




     THIS    BAIL   APPLICATION   HAVING    COME   UP   FOR   ADMISSION   ON
08.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 BAIL APPL. NO. 4933 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as withdrawn.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