S.Santhi vs State Of Kerala
2021 Latest Caselaw 23241 Ker

BAIL APPL. NO. 8135 OF 2021            1




              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MRS. JUSTICE SHIRCY V.
WEDNESDAY, THE 24TH DAY OF NOVEMBER 2021 / 3RD AGRAHAYANA, 1943
                     BAIL APPL. NO. 8135 OF 2021
 CRIME NO.1966/2021 OF Nemom Police Station, Thiruvananthapuram
AGAINST THE ORDER/JUDGMENT IN CRMC 2431/2021 OF DISTRICT COURT &
            SESSIONS COURT,TRIVANDRUM, THIRUVANANTHAPURAM
PETITIONER/ACCUSED

            S.SANTHI,
            AGED 49 YEARS
            W/O. STANLEY,
            TC 19/861,
            MUDAVANMUGAL, POOJAPURA P.O.
            THIRUVANANTHAPURAM DISTRICT.
            BY ADVS.
            S.RAJEEV
            K.K.DHEERENDRAKRISHNAN
            M.S.ANEER
            SARATH K.P.

RESPONDENT/COMPLAINANT

    1       STATE OF KERALA
            REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
            KERALA, ERNAKULAM.
            (CRIME NO. 1966/2021 OF NEMOM POLICE STATION,
            THIRUVANANTHAPURAM DISTRICT).
    2       STATION HOUSE OFFICER,
            KONDOTTY POLICE STATION,
            (CRIME NO. 1966/2021 OF NEMOM POLICE STATION,
            THIRUVANANTHAPURAM DISTRICT).
            BY NOUSHAD K.A, Sr.PUBLIC PROSECUTOR

     THIS    BAIL   APPLICATION   HAVING    COME   UP   FOR   ADMISSION   ON
24.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 BAIL APPL. NO. 8135 OF 2021          2




                                ORDER

The learned counsel for the petitioner submits that he is not

intending to pursue the matter further. Hence, the bail application is

dismissed as not pressed.

Sd/-

SHIRCY V.

JUDGE smm