Riyas vs State Of Kerala
2021 Latest Caselaw 13064 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                  THE HONOURABLE MR. JUSTICE ASHOK MENON
       FRIDAY, THE 18TH DAY OF JUNE 2021 / 28TH JYAISHTA, 1943
                       BAIL APPL. NO. 4828 OF 2021
  AGAINST THE ORDER/JUDGMENT IN SC 734/2021 OF ADDITIONAL DISTRICT
 COURT & SESSIONS COURT - IV, THIRUVANANTHAPURAM, THIRUVANANTHAPURAM
  CRIME NO.13/2020 OF EXCISE ENFORECEMENT AND ANTI NARCOTIC SPECIAL
                        SQUAD, THIRUVANANTHAPURAM
PETITIONER/S:

           RIYAS
           AGED 35 YEARS
           S/O.SALIM, RESIDING AT SALIM MANDIRAM, NEAR
           SHANKARAMANGALAM SHIVA TEMPLE, MELATTINGAL DESOM,
           KEEZHATTINGAL VILLAGE, CHIRAYINKEEZHU TALUK,
           THIRUVANANTHPURAM DISTRTICT, PIN - 696 101.

           BY ADVS.
           J.R.PREM NAVAZ
           SUMEEN S.
           S.DILEEP SATHYAN



RESPONDENT/S:

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


OTHER PRESENT:

           SMT.V.SREEJA-PP



THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON 18.06.2021, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 BAIL APPL. NO. 4828 OF 2021           2



                            O R D E R

Dated this the 18th day of June 2021

The learned counsel for the applicant seeks permission to

withdraw the bail application. Permission granted and the bail

application is dismissed as withdrawn with liberty.

Sd/-

ASHOK MENON JUDGE rmm