Shyjil vs The State Of Kerala
2021 Latest Caselaw 12764 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                  THE HONOURABLE MRS. JUSTICE SHIRCY V.
        MONDAY, THE 7TH DAY OF JUNE 2021 / 17TH JYAISHTA, 1943
                       BAIL APPL. NO. 4641 OF 2021
  AGAINST THE ORDER/JUDGMENT IN SC 312/2021 OF ADDITIONAL DISTRICT
           COURT & SESSIONS COURT - IV, PALAKKAD, PALAKKAD
PETITIONER/1st ACCUSED

           SHYJIL, AGED 23 YEARS, S/O.SAJEEV,
           MUZHIYIL HOUSE VALUPADAM, VARANDARAPPILLY,
           THRISSUR DISTRICT


           BY ADV RAJESH CHAKYAT


RESPONDENTS/COMPLAINANT

           1.    STATE OF KERALA
                 REPRESENTED BY THE PUBLIC PROSECUTOR,
                  HIGH COURT OF KERALA, PIN -682031


           2.     THE EXCISE INSPECTOR,
                  PALAKKAD EXCISE CIRCLE STATION, PALAKKAD DISTRICT
                  REP. BY THE PUBLIC PROSECUTOR,
                  HIGH COURT OF KERALA, PIN 678624



OTHER PRESENT:

           SRI. AJITH MURALI - PUBLIC PROSECUTOR


THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON 07.06.2021, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 BAIL APPL. NO. 4641 OF 2021           2




                                      ORDER

The learned counsel for the petitioner seeks permission to withdraw

the bail application. Permission granted.

Hence, the bail application is dismissed as withdrawn.

Sd/-

SHIRCY V.

smm                                           JUDGE