Abbas vs State Of Kerala
2021 Latest Caselaw 23788 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                     THE HONOURABLE MRS. JUSTICE SHIRCY V.
    TUESDAY, THE 30TH DAY OF NOVEMBER 2021 / 9TH AGRAHAYANA, 1943
                          BAIL APPL. NO. 8335 OF 2021
AGAINST THE ORDER/JUDGMENT IN CMP 5588/2021 OF JUDICIAL MAGISTRATE OF
                             FIRST CLASS ,VARKALA
  CRIME NO.2250/2021 OF VARKALA POLICE STATION, THIRUVANANTHAPURAM


PETITIONE/1ST ACCUSED:

              ABBAS
              AGED 23 YEARS
              S/O. NAZARRULLA, ABBAS MANZIL, NADAYARA, VARKALA VILLAGE,
              THIRUVANANTHAPURAM DISTRICT.

              BY ADV P.ANOOP (MULAVANA)



RESPONDENT:

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


OTHER PRESENT:

              SRI.NOUSHAD.K.A- SR.PP




     THIS     BAIL    APPLICATION   HAVING    COME   UP   FOR   ADMISSION   ON
30.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 BAIL APPL. NO. 8335 OF 2021           2




                                   ORDER

The learned counsel for the petitioner submitted that

he wants to withdraw the bail application. Therefore, this

bail application is dismissed as withdrawn.

Sd/-

SHIRCY V.

JUDGE

ska