Baiju vs State Of Kerala
2021 Latest Caselaw 20578 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                THE HONOURABLE MRS. JUSTICE SHIRCY V.
        FRIDAY, THE 1ST DAY OF OCTOBER 2021 / 9TH ASWINA, 1943
                     BAIL APPL. NO. 6696 OF 2021
   CRIME NO.97/2021 OF WADAKKANCHERRY POLICE STATION, THRISSUR
 AGAINST THE ORDER/JUDGMENT IN CRMC 1130/2021 OF SESSIONS COURT,
                                 THRISSUR
PETITIONERS/ACCUSED NOS.1&2:

    1       BAIJU
            AGED 47 YEARS
            S/O.ASHOKAN, THAZHISSERY HOUSE, MINALUR P.O.,
            MINALUR DESOM AND VILLAGE, WADAKKANCHERRY, THALAPPILLY
            TALUK, THRISSUR DISTRICT.

    2       BIJU
            AGED 43 YEARS
            S/O.ASHOKAN, THAZHISSERY HOUSE, MINALUR P.O.,
            MINALUR DESOM AND VILLAGE, WADAKKANCHERRY, THALAPPILLY
            TALUK, THRISSUR DISTRICT.

            BY ADV NIREESH MATHEW



RESPONDENT/COMPLAINANT:

            STATE OF KERALA
            REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
            ERNAKULAM, KOCHI - 682 031.

            SREEJA.V- SR.PP


     THIS   BAIL   APPLICATION    HAVING    COME   UP   FOR   ADMISSION   ON
01.10.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 BAIL APPL. NO. 6696 OF 2021

                                   2

                                 ORDER

The learned counsel for the petitioners seek permission to

withdraw the bail application.

Permission granted. Hence, this bail application is dismissed

as withdrawn.

Sd/-

SHIRCY V.

JUDGE mpm