Vaisakh Vijayan vs The State Of Kerala
2023 Latest Caselaw 10438 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE GOPINATH P.
    SATURDAY, THE 30TH DAY OF SEPTEMBER 2023 / 8TH ASWINA, 1945
                      BAIL APPL. NO. 7159 OF 2023
        CRIME NO.1036/2023 OF Parippally Police Station, Kollam
PETITIONER/FIRST ACCUSED:

             VAISAKH VIJAYAN,
             AGED 36 YEARS
             S/O. VIJAYAN, RESIDING AT OMKARAM, MULLIYILAKADAVU,
             AVANAVANCHERRY, P.O. ATTINGAL, THIRUVANANTHAPURAM, PIN
             - 695103
             BY ADVS.
             B.KRISHNA MANI
             N.V.SANDHYA
             DHANUJA M.S


RESPONDENT/STATE AND THE COMPLAINANT:

    1        THE STATE OF KERALA,
             REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
             KERALA, ERNAKULAM, PIN - 682031
    2        THE INSPECTOR OF POLICE,
             PARIPPALLY POLICE STATION, PARIPPALLY, KOLLAM DISTRICT,
             PIN - 691574
    3        SURAJ. K
             S/O KARUNAKARAN, SANKARAMANGALAM (H), MEVANKONAM
             CHERRY, KALLUVATHUKKAL, KOLLAM DISTRICT IS IMPLEADED AS
             ADDITIONAL R3 AS PER ORDER DTD 12-9-23 IN CRL MA 1/23
             BY ADV G.VIDYA
             SRI. NOUSHAD K.M., PP


     THIS    BAIL   APPLICATION   HAVING    COME   UP   FOR   ADMISSION   ON
30.09.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 BAIL APPL. NO. 7159 OF 2023                 2



                                    ORDER

When this matter is taken up for consideration today,

learned counsel appearing for the petitioner seeks permission to

withdraw the bail application. Accordingly, the bail application is

dismissed as withdrawn.

Sd/-

GOPINATH P.

JUDGE ajt

APPENDIX OF BAIL APPL. 7159/2023

PETITIONER ANNEXURES Annexure-I A TRUE COPY OF THE FIRST INFORMATION REPOORT DATED 7-8-2023 IN CRIME.NO.1036/2023 BEFORE THE PARIPPALLY POLICE STATION Annexure-II A TRUE COPY OFR THE DEATH CERTIFICATE DATED 2-8-2023 Annexure-III A TRUE COPY OF THE WRIT PETITION IN W.P.

(C).NO.25578/2023 BEFORE THE HON'BLE HIGH COURT OF KERALA, AT ERNAKULMA DATED 1-8-2023 Annexure-IV A TRUE COPY OF THE INTERIM ORDER DATED 3-8-

2023 IN W.P.(C).NO.25578/2023 BEFORE THE HON'BLE HIGH COURT OF KERALA, AT ERNAKULAM Annexure-V A TRUE COPY OF THE O.P.(G&W).NO.1160/2023 BEFORE THE FAMILY COURT, ATTINGAL DATED 1-8-

Annexure-VI A TRUE COPY OF THE COMMON ORDER DATED 10-80-

2023 IN I.A.NO.1/2023, I.A.NO.2/2023 IN I.A.NO.3/2023 BEFORE THE FAMILY COURT, ATTINGAL Annexure-VII A TRUE COPY OF THE PHOTOGRAPHS Annexure-VIII A TRUE COPY OF THE PHOTOGRAPH Annexure-IX A TRUE COPY OF THE PHOTOGRAPH Annexure-X A TRUE COPY OF THE PHOTOGRAPH Annexure - R3(A) THE TRUE COPY OF THE JUDGMENT IN WPC.NO.25636/2023 DATED 08.08.2023 Annexure - R3(B) THE TRUE COPY OF THE COMMON ORDER IN I.A.NO.5/2023 AND I.A.NO.6/2023 IN O.P.NO.1160/2023 DATED 26.08.2023