Avinaash. A vs State Of Kerala
2023 Latest Caselaw 1094 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
           THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
  TUESDAY, THE 17TH DAY OF JANUARY 2023 / 27TH POUSHA, 1944
                    BAIL APPL. NO. 9649 OF 2022
 AGAINST THE ORDER/JUDGMENT IN Bail Appl. 8153/2022 OF HIGH
                          COURT OF KERALA
PETITIONER/ACCUSED:

          AVINAASH. A
          AGED 29 YEARS
          S/O. ANILKUMAR D, RESIDING AT MANEEKSH ,
          KALLUMTHAZHAM.P.O., KILIKOLLOR, KOLLAM -691004,
          PIN - 691004
          BY ADV S.SREEKUMAR (KOLLAM)

RESPONDENT/STATE:

    1     STATE OF KERALA
          REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
          KERALA, PIN - 682031
    2     THE STATION HOUSE OFFICER
          KILIKOLLOR POLICE STATION, KOLLAM, PIN - 691015
          BY ADV PUBLIC PROSECUTOR

OTHER PRESENT:

          PP: SMT. NIMA JACOB


    THIS BAIL APPLICATION HAVING COME UP FOR
ADMISSION ON 17.01.2023, THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
 B.A. No.9649 of 2022         :2:




                        VIJU ABRAHAM, J.
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                       B.A. No.9649 of 2022
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              Dated this the 17th day of January, 2023

                             ORDER

The learned counsel for the petitioner seeks permission to

withdraw the bail application. Permission granted and the bail

application is dismissed as withdrawn.

Sd/-

VIJU ABRAHAM JUDGE sm/