Prajosh.P vs State Of Kerala
2021 Latest Caselaw 23804 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. 7657 OF 2021
    CRIME NO.811 OF 2021 OF KILIKOLLOOR POLICE STATION, KOLLAM
                                  DISTRICT
 AGAINST THE ORDER/JUDGMENT IN CRMC 1513/2021 OF SESSIONS COURT,
                                   KOLLAM
PETITIONERS/ACCUSED (A1 AND A4):

    1       PRAJOSH.P,
            AGED 32 YEARS,(A1), S/O. PAVITHRAN, VAYALIL
            PUTHENVEEDU, KALLUMTHAZHAM, NAKSHATHRA NAGAR-113,
            KALLUMTHAZHAM P.O, KOLLAM DISTRICT.

    2       VISHNU B,
            AGED 23 YEARS,(A4), S/O. RAHIYANATH, RAHIYANATH MANZIL,
            NAKSHATHRA NAGAR, KALLUMTHAZHAM P.O, KOLLAM DISTRICT.

            BY ADVS.
            BINU GEORGE
            HEMALATHA
            R.RENJITH



RESPONDENT/STATE:

            STATE OF KERALA,
            REPRESENTED BY PUBLIC PROSECUTOR, HIGHCOURT OF KERALA,
            ERNAKULAM, PIN-682 031

            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. 7657 OF 2021

                                     2

                                   ORDER

The learned counsel for the petitioners would submit that this

bail application is not pressed.

The submission is recorded. Accordingly, this bail application is

dismissed as not pressed.

Sd/-

SHIRCY V.

JUDGE mpm