Satheesan vs State Of Kerala
2022 Latest Caselaw 10015 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
           THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
  WEDNESDAY, THE 31ST DAY OF AUGUST 2022 / 9TH BHADRA, 1944
                    BAIL APPL. NO. 6631 OF 2022
  AGAINST THE ORDER/JUDGMENT IN CRMC 1731/2022 OF DISTRICT
                 COURT & SESSIONS COURT, ERNAKULAM
PETITIONER/ACCUSED:

          SATHEESAN
          AGED 60 YEARS
          S/O. AYYAPPANKUTTY, THOZHUTHUNGAL VILANGU,
          KIZHAKKAMBALAM, ERNAKULAM -, PIN - 683561
          BY ADVS.
          TERRY V.JAMES
          JALEEN JOHNSON
          VIJILA P.V.

RESPONDENT/STATE:

          STATE OF KERALA
          REPRESENTED PUBLIC PROCECUTOR, HIGH COURT OF
          KERALA, KOCHIN, PIN - 682031
          BY ADV PUBLIC PROSECUTOR

OTHER PRESENT:


          ADV.M.C ASHI(PP)


    THIS BAIL APPLICATION HAVING COME UP FOR
ADMISSION ON 31.08.2022, THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
 B.A. No.6631 of 2022         :2:




                       VIJU ABRAHAM, J.
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                      B.A. No.6631 of 2022
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              Dated this the 31st day of August, 2022

                             ORDER

The learned counsel for the petitioner seeks permission

to withdraw the bail application. Permission granted and the

bail application is dismissed as withdrawn.

Sd/-

VIJU ABRAHAM JUDGE sm/