Devasya Varkey vs State Of Kerala
2022 Latest Caselaw 2596 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR. JUSTICE GOPINATH P.
      FRIDAY, THE 4TH DAY OF MARCH 2022 / 13TH PHALGUNA, 1943
                      BAIL APPL. NO. 1432 OF 2022
CRIME NO.18/2021 OF Mannamangalam Forest Station Office, Thrissur
AGAINST THE ORDER/JUDGMENT IN Bail Appl. 734/2022 OF HIGH COURT OF
                                KERALA
PETITIONER/ACCUSED:

          DEVASYA VARKEY
          AGED 59 YEARS
          ELAMTHURUTHIYIL HOUSE, PULIKKATHOTTI.P.O, VANNAPPURAM
          VILLAGE, THODUPPUZHA TALUK, IDUKKI
          IDUKKI, PIN - 685607

          BY ADVS.
          V.K.DINESH KUMAR
          SANEL CHERIAN



RESPONDENT/COMPLAINANT:

          STATE OF KERALA
          REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA
          ERNAKULAM, PIN - 682031

          BY SMT.S.L. SYLAJA (P.P.)




THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON 04.03.2022,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 B.A.No.1432/2022                         2




                                  ORDER

The learned counsel for the petitioner submits that the bail application

may be dismissed as withdrawn.

Accordingly, the bail application is dismissed as withdrawn.

sd/-

GOPINATH P.

JUDGE acd

APPENDIX OF BAIL APPL. 1432/2022

PETITIONER ANNEXURES

Annexure1 CERTIFIED COPY OF THE ORDER OF THE FIRST BAIL APPLICATION AS BA NO.734/2022 DATED 4/2/2022