Karuppuchami vs State Of Kerala
2024 Latest Caselaw 11730 Ker

Kerala High Court

Karuppuchami vs State Of Kerala on 25 April, 2024

Author: C.S.Dias

Bench: C.S.Dias

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
              THE HONOURABLE MR.JUSTICE C.S.DIAS
THURSDAY, THE 25TH DAY OF APRIL 2024 / 5TH VAISAKHA, 1946


                 BAIL APPL. NO. 3398 OF 2024
  CRIME NO.14/2024 OF IRINJALAKUDA EXCISE CIRCLE OFFICE,
                            THRISSUR
AGAINST THE ORDER/JUDGMENT DATED 09.04.2024 IN CRMC NO.504
   OF 2024 OF DISTRICT COURT & SESSIONS COURT,THRISSUR


PETITIONER/ACCUSED NO.3:

         KARUPPUCHAMI
         AGED 32 YEARS
         S/O ARUMUGHAN, HOUSE NO. 1186, ANNANAGAR,
         KARATHOLUVU, TIRUPPUR DISTICT, TAMIL NADU,
         PIN - 642203
         BY ADVS.
         SALIM V.S.
         A.M.FOUSI
         A.B.AJIN


RESPONDENT/COMPLAINANT:

         STATE OF KERALA
         REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
         KERALA, PIN - 682031
         BY ADV
         SMT. NEEMA T. V. - SENIOR PUBLIC PROSECUTOR


     THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
25.04.2024,   THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
                                  2

BAIL APPL. NO.3398 OF 2024




                          C.S.DIAS, J.
        ----------------------------------------------------
                    B.A.No. 3398 of 2024
        ----------------------------------------------------
         Dated this the 25th day of April, 2024


                           ORDER

The learned counsel appearing for the petitioner

submits that the bail application may be dismissed as

withdrawn. The said submission is recorded.

Resultantly, the bail application is dismissed as

withdrawn.

Sd/-

C.S. DIAS JUDGE BR