Umesh Unnikrishnan vs State Of Kerala
2021 Latest Caselaw 23806 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. 9044 OF 2021
AGAINST THE ORDER/JUDGMENT IN CC 2393/2021 OF JUDICIAL MAGISTRATE OF
                             FIRST CLASS , ADOOR
       CRIME NO.1380/2021 OF ADOOR POLICE STATION, PATHANAMTHITTA
PETITIONER/1ST ACCUSED:

             UMESH UNNIKRISHNAN
             AGED 31 YEARS
             S/O. RAMESH KUMAR, USHA BHAVANAM, NEAR SIVA TEMPLE,
             KUNNIDA CHELIKKUZHI P.O, KUNNIDA MURI, ENADIMANGALAM
             VILLAGE, ADOOR TALUK 691 524

             BY ADVS.
             ARUN.B.VARGHESE
             AISWARYA V.S.
             VARNA MANOJ



RESPONDENTS/STATE & COMPLAINANT:

  1          STATE OF KERALA
             REPRESENTED BY ITS PUBLIC PROSECUTOR, HIGH COURT OF
             KERALA, ERNAKULAM

             THE SUB INSPECTOR OF POLICE
  2          ADOOR POLICE STATION,
             PATHANAMTHITTA DISTRICT 689 587



OTHER PRESENT:

             SMT.SREEJA.V- 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. 9044 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application is dismissed as withdrawn.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