Ashwin V.A vs State Of Kerala
2021 Latest Caselaw 23517 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. 8961 OF 2021
 AGAINST THE ORDER/JUDGMENT IN CRMP 1518/2021 OF ADDITIONAL DISTRICT
    COURT & SESSIONS COURT - II, ALAPPUZHA / II ADDITIONAL MACT,
                                    ALAPPUZHA
              CRIME NO. 20/2020 OF EXCISE RANGE, KUTHIATHODU
PETITIONER/5TH ACCUSED:

              ASHWIN V.A.
              AGED 19 YEARS
              S/O. AJESHKUMAR, ULLADAVELI HOUSE, POOJAPPURA DESOM,
              AROOR VILLAGE, CHERTHALA TALUK, AROOR P.O., ALAPPUZHA
              DISTRICT

              BY ADV K.N.RADHAKRISHNAN(THIRUVALLA)



RESPONDENT:

              STATE OF KERALA
              TROUGH EXCISE INSPECTOR , KUTTIYATHODU, ALAPPUZHA
              DISTRICT, REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
              KERALA, ERNAKULAM


OTHER PRESENT:

              NOUSHAD.KA- SR.PP




     THIS     BAIL    APPLICATION    HAVING     COME   UP   FOR   ADMISSION   ON
25.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 B.A.8961/2021
                                    2




                                  ORDER

Dated this the 25th day of November, 2021

Learned counsel for the petitioner seeks permission to

withdraw this application. Permission is granted and this

application is dismissed as withdrawn.

Sd/-

SHIRCY V.

JUDGE

sb