Rassal vs State Of Kerala
2021 Latest Caselaw 17993 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                THE HONOURABLE MRS. JUSTICE SHIRCY V.
   WEDNESDAY, THE 1ST DAY OF SEPTEMBER 2021 / 10TH BHADRA, 1943
                     BAIL APPL. NO. 5432 OF 2021
   O.R.NO.1/2021 OF Nelliampathy Forest Range Office, Palakkad
     AGAINST THE ORDER/JUDGMENT IN CRMP 1274/2021 OF JUDICIAL
            MAGISTRATE OF FIRST CLASS, ALATHUR, PALAKKAD


APPLICANT/ACCUSED NO.2 :-

            RASSAL
            AGED 47 YEARS
            S/O.POCKER, KALLANKKUNNAM,
            CHOKKODE VILLAGE, NILAMBUR TALK,
            MALAPPURAM.

            BY ADV V.A.JOHNSON (VARIKKAPPALLIL)



RESPONDENT/COMPLAINANT :-

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

            SRI.NAGARAJ NARAYANAN, SR.PUBLIC PROSECUTOR


     THIS   BAIL   APPLICATION   HAVING    COME   UP   FOR   ADMISSION   ON
01.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 BAIL APPL. NO. 5432 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withdrawn.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