Abhishek Baiju vs State Of Kerala
2022 Latest Caselaw 5284 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
               THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
      TUESDAY, THE 17TH DAY OF MAY 2022 / 27TH VAISAKHA, 1944
                       BAIL APPL. NO. 3628 OF 2022
 AGAINST THE ORDER/JUDGMENT IN SC 53/2022 OF ADDITIONAL DISTRICT
                               COURT, PALA
PETITIONER:

            ABHISHEK BAIJU
            AGED 21 YEARS
            ABHISHEK BAIJU @ KANNAN,
            AGED 21 YRS,
            S/O BAIJU MON U.C,
            UPPANAYIL, PUTHENPURAYIL HOUSE,
            KOZHIPILLY KARA, KOOTHATTUKULAM, P.O.
            PALAKUZHA VILLAGE, ERNAKULAM DISTRICT
            (REMAND PRISONER NO: 3477 AT DISTRICT PRISON, KOTTAYAM)
            , PIN - 686662
            BY ADVS.
            S.RAJEEV S
            M.S.ANEER(K/644/2013)
            V.VINAY(K/355/2009)
            SARATH K.P.(K/001467/2021)


RESPONDENT:

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

OTHER PRESENT:

            SRI VIPIN NARAYANAN, SR PP



     THIS     BAIL   APPLICATION   HAVING    COME   UP   FOR   ADMISSION   ON
17.05.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 B.A.No.3628 of 2022
                                         2



                       C.JAYACHANDRAN, J.
             ------------------------------------
                      B.A.No.3628 of 2022
            -------------------------------------
             Dated this the 17th day of May, 2022

                                  O R D E R

Learned counsel for the petitioner

submitted that this Bail Application may be

permitted to be withdrawn, with liberty to

approach the trial Court. The permission

sought for is allowed and this Bail

Application is dismissed as withdrawn. The

petitioner will be at liberty to move the

trial Court, if in case he is advised to do

so.

SD/-

C.JAYACHANDRAN JUDGE Nsd B.A.No.3628 of 2022

APPENDIX OF BAIL APPL. 3628/2022

PETITIONER ANNEXURES Annexure1 TRUE COPY OF THE F.I.R DT.01.10.2022 IN CRIME NO.2347/2021 OF PALA POLICE STATION. Annexure2 TRUE COPY OF THE REMAND APPLICATION DT.02.10.2021 SUBMITTED BY THE INSPECTOR, PALA POLICE STATION IN CRIME NO.2347/2021 OF PALA POLICE STATION.

Annexure3 TRUE COPY OF THE ORDER DT.22.10.2021 PASSED BY THE HON'BLE JUDICIAL FIRST-CLASS MAGISTRATE'S COURT-1, PALA IN CMP 2579/ 2021 IN CR.NO.2347 OF 2021.

Annexure4 TRUE COPY OF THE ORDER DT.22.10.2021 PASSED BY THE HON'BLE JUDICIAL FIRST-CLASS MAGISTRATE'S COURT-1, PALA IN CMP 2580/2021. Annexure5 TRUE COPY OF THE ORDER DT.22.10.2021 PASSED BY THE HON'BLE JUDICIAL FIRST-CLASS MAGISTRATE'S COURT-1, PALA IN CMP 2581/2021. Annexure6 TRUE COPY OF THE CHARGESHEET NO.2606/2021 DT.24.12.2021 FILED BY THE INSPECTOR, PALA POLICE STATION BEFORE THE HON'BLE JUDICIAL MAGISTRATE'S COURT, PALA.

Annexure7 TRUE COPY OF THE ORDER DT. 06.01.2022 OF THIS HON'BLE COURT IN BAIL APPLICATION NO. 9037 OF 2021 DT. 22.11.2021 FILED BY THE PETITIONER HEREIN.

Annexure8 TRUE COPY OF THE ORDER DT.24.01.2022 OF THE HON'BLE SESSIONS COURT, KOTTAYAM IN CRL.M.P. NO: 131/2022.

Annexure9 TRUE COPY OF THE ORDER DT 23.02.2022 OF THE HON'BLE SESSIONS COURT, PALA IN CRL.M.P. 6 OF 2022.