Ridan Basil vs State Of Kerala
2021 Latest Caselaw 19005 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                THE HONOURABLE MRS. JUSTICE SHIRCY V.
    FRIDAY, THE 10TH DAY OF SEPTEMBER 2021 / 19TH BHADRA, 1943
                     BAIL APPL. NO. 5435 OF 2021
     CRIME NO.119/2021 OF KONDOTTY POLICE STATION, MALAPPURAM
 AGAINST THE ORDER/JUDGMENT IN CRMP 542/2021 OF SPECIAL COURT FOR
      SC/ST (POA) ACT & NDPS ACT CASES, MANJERI, MALAPPURAM
PETITIONER/1ST ACCUSED:

            RIDAN BASIL,
            AGED 26 YEARS
            S/O.MUHAMMED RASHEED, ARAYILAKATH HOUSE,
            CHEMBAKKUTTHU, EDAVANNA AMSOM, DESOM,
            MALAPPURAM DISTRICT, PIN-676 541.

            BY ADVS.
            P.SAMSUDIN
            M.ANUROOP



RESPONDENT/COMPLAINANT:

            STATE OF KERALA,
            REPRESENTED BY THE PUBLIC PROSECUTOR,
            HIGH COURT OF KERALA, ERNAKULAM-682 031. (IN CRIME
            NO.119/2021 OF KONDOTY POLICE STATION IN MALAPPURAM
            DISTRICT).

            MANU.P.G - SR.PP


     THIS   BAIL   APPLICATION   HAVING    COME   UP   FOR   ADMISSION   ON
10.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 BAIL APPL. NO. 5435 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as withdrawn.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