Farhan A.K vs State Of Kerala
2021 Latest Caselaw 21013 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                 THE HONOURABLE MRS. JUSTICE SHIRCY V.
    WEDNESDAY, THE 6TH DAY OF OCTOBER 2021 / 14TH ASWINA, 1943
                      BAIL APPL. NO. 5592 OF 2021
     CRIME NO.8/2021 OF Ferok Excise Range Office, Kozhikode
AGAINST THE ORDER/JUDGMENT IN CRMP 22/2021 OF SPECIAL COURT (NDPS
                    ACT CASES), VADAKARA, KOZHIKODE


PETITIONER/ACCUSED NO.2 :-

            FARHAN A.K.
            AGED 22 YEARS
            S/O.IBRAHIM GHANI A.K., CHELAMBADPARAMB HOUSE,
            SARADHA MANDHIRAM BHAGAM, CHERUVANNOOR,
            KOLATHARA, KOZHIKODE DISTRICT.

            BY ADV C.V.JITHESH


RESPONDENT :-

            STATE OF KERALA
            REPRESENTED BY PUBLIC PROSECUTOR,
            HIGH COURT OF KERALA, ERNAKULAM
            (CRIME NO.8 OF 2021 OF FEROKE EXCISE RANGE,
            KOZHIKKODE DISTRICT).

            BY SMT.SREEJA V, SR.PUBLIC PROSECUTOR




     THIS   BAIL   APPLICATION   HAVING    COME   UP   FOR   ADMISSION   ON
06.10.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 BAIL APPL. NO. 5592 OF 2021
                                2

                              ORDER

Application for regular bail.

The learned counsel for the petitioner seeks

permission to withdraw this application. Permission

is granted as sought for by the petitioner.

Hence, this application is dismissed as

withdrawn.

Sd/-

SHIRCY V.

JUDGE SMA