Gopikrishnan vs State Of Kerala
2023 Latest Caselaw 5666 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
         THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
   FRIDAY, THE 12TH DAY OF MAY 2023 / 22ND VAISAKHA, 1945
                     BAIL APPL. NO.2966 OF 2023

CRIME NO.215/2023 OF FORT POLICE STATION, THIRUVANANTHAPURAM
AGAINST THE ORDER/JUDGMENT IN CRMP 801/2023 OF JUDICIAL
MAGISTRATE    OF    FIRST    CLASS-II,    THIRUVANANTHAPURAM
B.A.No.2312/2023 OF HIGH COURT OF KERALA
PETITIONER/1ST ACCUSED:

         GOPIKRISHNAN, AGED 31 YEARS, S/O.CHANDRAN,
         SREEVALLI HOUSE, T.C.39/2211, ATTAKULANGARA,
         CHALA WARD, MANACAUD VILLAGE,
         THIRUVANANTHAPURAM DIST, PIN - 695009.

         BY ADVS.
         R.V.SREEJITH
         G.MAHESWARY
         T.RINI


RESPONDENT/COMPLAINANT:

         STATE OF KERALA,
         REPRESENTED THROUGH THE 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
12.05.2023,    THE    COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 B.A.No.2966 OF 2023

                                  2




                              O R D E R

The learned counsel appearing for the

petitioner seeks permission to withdraw the

Bail Application.

Permission granted. Accordingly, this Bail

Application is dismissed as withdrawn, without

prejudice to the right of the petitioner to

file a fresh bail application.

Sd/-

P.G. AJITHKUMAR, JUDGE WW