Xxxx vs State Of Kerala
2023 Latest Caselaw 5667 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.2636 OF 2023

AGAINST THE ORDER/JUDGMENT IN CRMC 511/2023 OF ADDITIONAL
DISTRICT COURT (ADHOC), KOLLAM
CRIME NO.168/2023 OF EAST KALLADA POLICE STATION IN KOLLAM
DISTRICT
PETITIONER/SOLE ACCUSED:

         XXXX

         BY ADVS.
         B.MOHANLAL
         ASWIN V. NAIR
         P.S.PREETHA


RESPONDENTS/STATE AND COMPLAINANT:

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

    2    THE STATION HOUSE OFFICER,
         EAST KALLADA POLICE STATION, EAST KALLADA P.O.,
         KOLLAM, PIN - 691502.

         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.2636 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Application is dismissed as withdrawn, without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

move the jurisdictional court seeking bail.

Sd/-

P.G. AJITHKUMAR, JUDGE WW