Jijendran C.M vs State Of Kerala
2023 Latest Caselaw 2605 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
  FRIDAY, THE 24TH DAY OF FEBRUARY 2023/5TH PHALGUNA, 1944
                     BAIL APPL. NO.1415 OF 2023

AGAINST THE ORDER/JUDGMENT IN SC No.778/2021 OF ADDITIONAL
SESSIONS   COURT  (ADHOC-III),   NORTH   PARAVUR IN  CRIME
NO.890/2020 OF KALLOORKAD POLICE STATION.
PETITIONER/5th ACCUSED:

          JIJENDRAN C.M., AGED 33 YEARS, S/O.G. CHANDRAN,
          R/AT MAHESHWARI NIVAS, TC 12-960,
          VANCHIYOOR VILLAGE, KUNNUKUZHI KARA,
          THIRUVANANTHAPURAM DISTRICT., PIN - 695035.

          BY ADVS.
          S.JIJI
          M.M.BABY
          C.A.JOJO


RESPONDENT/STATE:

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

          BY ADV. SMT.T.V.NEEMA, SR.PUBLIC PROSECUTOR


     THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
24.02.2023,    THE    COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 B.A.No.1415 OF 2023

                                    2




                              O R D E R

Dated, this the 24th February, 2023

The learned counsel for the petitioner

submitted that the petitioner is no more.

Hence, he seeks permission to withdraw this

petition.

3. Permission granted.

Thus, this Bail Application stands

dismissed as withdrawn.

Sd/-

A.BADHARUDEEN, JUDGE. ww