Sreehari vs State Of Kerala
2024 Latest Caselaw 11391 Ker

Kerala High Court

Sreehari vs State Of Kerala on 19 April, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
         THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
  FRIDAY, THE 19TH DAY OF APRIL 2024 / 30TH CHAITHRA, 1946
                       BAIL APPL. NO. 3125 OF 2024
CRIME NO.464/2024 OF IRINJALAKUDA POLICE STATION, THRISSUR
AGAINST THE ORDER/JUDGMENT DATED 03.04.2024 IN CRMP NO.2675
OF 2024 OF JUDICIAL MAGISTRATE OF FIRST CLASS, IRINJALAKUDA
                  ................................
PETITIONER :

          SREEHARI,
          AGED 21 YEARS,
          SON OF RAMESH KUAMAR,
          PENTHOKANDATH HOUSE,
          MOORKANAD SIVAJI NAGAR,
          THRISSUR, PIN - 680 711.
          BY ADVS.
          JITHIN BABU A
          ARUN SAMUEL


RESPONDENT/S:

          STATE OF KERALA
          REPRESENTED BY PUBLIC PROSECUTOR,
          HIGH COURT OF KERALA, PIN - 682 031.
          SMT.SEENA C., PP
THIS   BAIL    APPLICATION      HAVING     COME   UP    FOR    ADMISSION    ON
19.04.2024,      THE    COURT   ON   THE     SAME      DAY    DELIVERED    THE
FOLLOWING:
 BAIL APPL. 3125/2024

                                              2




                            P.V.KUNHIKRISHNAN, J
                                 ............................
                             B.A.No.3125 of 2024
                            ......................................
                Dated this the 19th day of April, 2024



                                        ORDER

The learned counsel for the petitioner seeks permission

to withdraw this bail application.

2. Permission is granted and the bail application is

dismissed as withdrawn.

sd/-

P.V.KUNHIKRISHNAN JUDGE

AMV/19/04/2024