Eldhose Mathew vs State Of Kerala
2021 Latest Caselaw 12795 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
        THE HONOURABLE MR. JUSTICE R. NARAYANA PISHARADI
    TUESDAY, THE 8TH DAY OF JUNE 2021 / 18TH JYAISHTA, 1943
                     CRL.A NO. 391 OF 2021

     AGAINST THE ORDER IN CRL.M.P.574/2021 DATED 12.05.2021
    DISMISSING BAIL APPLICATION UNDER THE SC/ST ACT IN CRIME
        NO.184/2021 OF KASABA POLICE STATION, KOZHIKODE

APPELLANT/ACCUSED (IN REMAND):

           ELDHOSE MATHEW
           AGED 25 YEARS
           S/O.MATHEW, NADAKKAL HOUSE,
           CHETTAPALAM POST, PADICHIRA VILLAGE, PULPALLY,
           WAYANAD, KERALA 673 579
            BY ADVS.
            JIKKU SEBAN GEORGE
            DEEPTI SUSAN GEORGE
            P.D.SAJI


RESPONDENTS/STATE & VICTIM:

1          STATE OF KERALA,
           REPRESENTED BY THE PUBLIC PROSECUTOR,
           HIGH COURT OF KERALA - 682 031.
2          ASSISTANT COMMISSIONER OF POLICE - KOZHIKODE TOWN
           KASABA POLICE STATION
           PUTHIYARA, KOZHIKODE,
           REPRESENTED BY THE PUBLIC PROSECUTOR,
           HIGH COURT OF KERALA - 682 031.
3          XXXX (VICTIM)


           SRI M R DHANIL-PP

THIS CRIMINAL APPEAL HAVING COME UP FOR ADMISSION ON
08.06.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Crl.A.No.391 of 2021
                                         2




                     R.NARAYANA PISHARADI, J
                     **********************
                           Crl.A.No.391 of 2021
                    -------------------------------------
                  Dated this the 8th day of June, 2021
                  ----------------------------------------


                                JUDGMENT

Learned counsel for the appellant submits that the appellant

may be permitted to withdraw the appeal with liberty to move

the trial court again seeking regular bail.

2. Consequently, the appeal is dismissed as withdrawn.

The appellant/accused is at liberty to move the trial court again

for regular bail notwithstanding the dismissal of the appeal by

this Court.

(sd/-) R.NARAYANA PISHARADI, JUDGE

jsr Crl.A.No.391 of 2021

APPENDIX IN CRL.A.NO.391 OF 2021

APPELLANT'S ANNEXURES:

ANNEXURE A: CERTIFIED COPY OF THE ORDER IN

CRL.M.P.574/2021 DATED 12.05.2021 PASSED BY THE HON'BLE

COURT OF SESSIONS, KOZHIKODE DIVISION.

RESPONDENT'S ANNEXURES :

NIL

TRUE COPY

PS TO JUDGE