Binoy vs State Of Kerala
2021 Latest Caselaw 20585 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. 6723 OF 2021
     CRIME NO.297/2021 OF TOWN WEST POLICE STATION, THRISSUR
   AGAINST THE ORDER/JUDGMENT IN CRMC 1155/2021 OF COURT OF THE
                        SESSIONS JUDGE, THRISSUR
PETITIONER/ACCUSED NO.1:

            BINOY
            AGED 40 YEARS
            S/O. POULOSE, CHITTIPPARAMBIL HOUSE,
            KADAVARAM DESOM, ARANATTUKARA.

            BY ADV K.AMAR RAGH



RESPONDENT/STATE:

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

            SRI.MANU.P.G- 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. 6723 OF 2021

                                   2

                                 ORDER

The learned counsel for the petitioner seeks permission to

withdraw the bail application.

Permission granted. Hence, this bail application is dismissed

as withdrawn.

Sd/-

SHIRCY V.

JUDGE mpm