Ganesh vs State Of Kerala
2023 Latest Caselaw 261 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
            THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
    FRIDAY, THE 6TH DAY OF JANUARY 2023 / 16TH POUSHA, 1944
                       CRL.A NO. 1367 OF 2022
   CMP.NO.1513/2022 OF SPECIAL COURT-TRIAL OF OFFENCE UNDER
                 SC/ST(POA)ACT,1989, MANNARKKAD
APPELLANT/ACCUSED:
     1    GANESH
          AGED 30 YEARS
          S/O. VELAYUDHAN,
          RESIDING AT VELLAPPARAKUNNU,
          CHATHAMANGALAM P.O.,
          PALAKKAD
          PIN - 678508
     2    HARIDAS
          AGED 35 YEARS
          S/O. KUTTAN, AGED 35 YEARS,
          RESIDING AT EACHAM VEEDU,
          VELLAPPARAKUNNU, CHATHAMANGALAM P.O.,
          PALAKKAD
          PIN - 678508
          BY ADVS.
          S.RAJEEV
          V.VINAY
          M.S.ANEER
          PRERITH PHILIP JOSEPH
          SARATH K.P.
          ANILKUMAR C.R.
RESPONDENTS/STATE/VICTIM:
     1    STATE OF KERALA
          REP. BY PUBLIC PROSECUTOR
          HIGH COURT OF KERALA,
          ERNAKULAM
          (CRIME NO.465/2022 OF NENMARA POLICE STATION,
          PALAKKAD)
     2    X
          R1 BY PUBLIC PROSECUTOR SRI.G.SUDHEER
     THIS   CRIMINAL   APPEAL   HAVING    COME   UP   FOR   ADMISSION   ON
06.01.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CRL.A NO. 1367 OF 2022                   2


                                  JUDGMENT

The learned counsel for the appellants seeks permission to withdraw this

case with liberty to the appellants to move regular bail application before the

Special Court, in accordance with law.

Keeping the said liberty in tact, this appeal is dismissed as withdrawn.

Sd/-

A. BADHARUDEEN JUDGE Bb

//TRUE COPY//

PA TO JUDGE