Akhil vs State Of Kerala
2022 Latest Caselaw 5262 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
             THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
    FRIDAY, THE 13TH DAY OF MAY 2022 / 23RD VAISAKHA, 1944
                    BAIL APPL. NO. 3129 OF 2022
 (CRIME NO.224/2022 OF KUNNAMKULAM POLICE STATION, THRISSUR)
 AGAINST THE ORDER/JUDGMENT IN Bail Appl. 2608/2022 OF HIGH
                          COURT OF KERALA
PETITIONER/ACCUSED:

             AKHIL,
             AGED 25 YEARS,
             S/O PRABHAKARAN,
             PANIKKASERRY HOUSE, KURUKANPARA P.O, THRISSUR
             DISTRICT, PIN - 679576.

             BY ADV RAJEE P MATHEWS


RESPONDENT/COMPLAINANT:



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

             SRI T.R.RENJITH- SENIOR PUBLIC PROSECUTOR

THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
13.05.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 B.A.No.3129/2022                  2




                        A. BADHARUDEEN, J.

             ================================
                       B.A. No.3129 of 2022
             ================================
                Dated this the 13th day of May, 2022


                             ORDER

It is submitted by the learned counsel for the petitioner that

petition to withdraw this application has been filed.

2. Submission recordedd.

Accordingly, this Bail Application is dismissed as withdrawn.

Sd/-

(A. BADHARUDEEN, JUDGE) rtr/