Arun Kumar vs State Of Kerala
2021 Latest Caselaw 18224 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                 THE HONOURABLE MRS. JUSTICE SHIRCY V.
     FRIDAY, THE 3RD DAY OF SEPTEMBER 2021 / 12TH BHADRA, 1943
                       BAIL APPL. NO. 6448 OF 2021
  AGAINST THE ORDER/JUDGMENT IN CRMP 1279/2021 OF SESSIONS JUDGE
                             PATHANAMTHITTA
PETITIONER:

            ARUN KUMAR
            AGED 38 YEARS
            S/O.PURUSHOTHAMAN PILLAI, MANI VEENA,
            NEAR JVS SCHOOL, PANDANAD VILLAGE,
            CHENGANNUR TALUK, ALAPPUZHA DISTRICT.

            BY ADV C.B.SREEKUMAR


RESPONDENT:

            STATE OF KERALA
            REPRESENTED BY THE STATION HOUSE OFFICER,
            PULIKEEZHU POLICE STATION (PATHANAMTHITTA DISTRICT),
            REPRESENTED BY THE PUBLIC PROSECUTOR,
            HIGH COURT OF KERALA - 682 031.


            SRI.NOUSHAD K.A.- SR.PP


     THIS     BAIL   APPLICATION   HAVING    COME   UP   FOR   ADMISSION   ON
03.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 BAIL APPL. NO. 6448 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as withdrawn.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