Nahas vs State Of Kerala
2021 Latest Caselaw 13066 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. 4571 OF 2021
 AGAINST THE ORDER/JUDGMENT IN Bail Appl. 7474/2020 OF HIGH COURT OF
                            KERALA, ERNAKULAM
CRIME NO.118/2020 OF ERATTUPETTAH POLICE STATION,    KOTTAYAM DISTRICT
PETITIONER/S:

           NAHAS
           AGED 23 YEARS
           S/O.NAZAR, MATTEL HOUSE, JEELANIPADI BHAGAM,
           THEKKEKARA, ERATTUPETTA, KOTTAYAM DISTRICT, PIN-686121.

           BY ADVS.
           P.K.VARGHESE
           P.S.ANISHAD



RESPONDENT/S:

           STATE OF KERALA
           REPRESENTED BY PUBLIC PROSECUTOR,
           HIGH COURT OF KERALA, ERNAKULAM-682031.


OTHER PRESENT:

           SRI.SANTHOSH PETER SR 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. 4571 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application is dismissed as withdrawn.

Sd/-

ASHOK MENON JUDGE rmm