Sherin vs State Of Kerala
2023 Latest Caselaw 6624 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
              THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
  TUESDAY, THE 13TH DAY OF JUNE 2023 / 23RD JYAISHTA, 1945
                   BAIL APPL. NO. 4337 OF 2023
  AGAINST THE ORDER/JUDGMENT in Bail Appl. 228/2023 OF HIGH
                         COURT OF KERALA
PETITIONER:

          SHERIN
          AGED 34 YEARS
          S/O. KUNJUMON, PALLATH HOUSE, VADOOKKARA DESOM,
          KOORKENCHERY VILLAGE, THRISSUR DISTRICT-., PIN -
          680007
          BY ADV E.VIJIN KARTHIK

RESPONDENT:

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

OTHER PRESENT:

          PP - JOBY JOSEPH


    THIS BAIL APPLICATION HAVING COME UP FOR
ADMISSION ON 13.06.2023, THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
 B.A. No.4337 of 2023           :2:




                           VIJU ABRAHAM, J.
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                          B.A. No.4337 of 2023
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                   Dated this the 13th day of June, 2023

                               ORDER

The learned counsel for the petitioner seeks permission to

withdraw the bail application with liberty to move before this Court

or the trial Court concerned. Permission granted and the bail

application is dismissed as withdrawn, with liberty to move before

this Court or the trial Court concerned.

Sd/-

VIJU ABRAHAM JUDGE sm/