Anandhu vs State Of Kerala
2022 Latest Caselaw 6006 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
   TUESDAY, THE 31ST DAY OF MAY 2022 / 10TH JYAISHTA, 1944
                 BAIL APPL. NO. 3259 OF 2022
  CRIME NO.522/2020 OF Patanakkad Police Station, Alappuzha
 AGAINST THE ORDER/JUDGMENT IN Bail Appl. 3876/2021 OF HIGH
                       COURT OF KERALA
PETITIONER:

          ANANDHU
          AGED 27 YEARS
          AKSHAY NIVAS HOUSE, AROOR PANCHAYAT,
          AROOR PO, CHERTHALA TALUK,
          ALAPPUZHA, PIN - 688523
          BY ADVS.
          MANU ROY
          DEVADAS H. MALLAN

RESPONDENT:

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


     THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION
ON 31.05.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 B.A.No.3259 of 2022

                                  2




                   P.V.KUNHIKRISHNAN, J.
                    --------------------------------
                      B.A. No.3259 of 2022
             ----------------------------------------------
            Dated this the 31st day of May, 2022


                              ORDER

When this bail application came up for consideration, the

learned counsel for the petitioner submitted that he is not

pressing this bail application.

Hence this bail application is dismissed as not pressed.

sd/-

                                           P.V.KUNHIKRISHNAN
JV                                                JUDGE