Suneesh Kaniyankandy vs State Of Kerala
2021 Latest Caselaw 23516 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                   THE HONOURABLE MRS. JUSTICE SHIRCY V.
   THURSDAY, THE 25TH DAY OF NOVEMBER 2021 / 4TH AGRAHAYANA, 1943
                        BAIL APPL. NO. 7362 OF 2021
   CRIME NO.90/2021 OF Sreekandapuram Excise Range Office, Kannur
  AGAINST THE ORDER/JUDGMENT IN CRMC 1108/2021 OF DISTRICT COURT &
                     SESSIONS COURT,THALASSERY, KANNUR


PETITIONER/ACCUSED :-

            SUNEESH KANIYANKANDY
            AGED 37 YEARS
            S/O NARAYANA NAIR,
            CHANDROTH HOUSE,
            KOLACHERY AMSOM,
            PERUMACHERY P.O,
            KOLACHERY, KANNUR DISTRICT.

            BY ADVS.
            I.V.PRAMOD
            K.V.SASIDHARAN


RESPONDENT/COMPLAINANT/STATE :-

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

            BY SMT.SREEJA V, SR.PP


     THIS   BAIL    APPLICATION   HAVING    COME   UP   FOR   ADMISSION   ON
25.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 BAIL APPL. NO. 7362 OF 2021
                                    2

                                ORDER

Application for pre arrest bail.

The learned counsel for the petitioner seeks permission

to withdraw this application. Permission is granted as sought for by

the petitioner.

Hence, this application is dismissed as withdrawn.

Sd/-

SHIRCY V.

JUDGE SMA