Shiyas vs State Of Kerala
2024 Latest Caselaw 5338 Ker

Kerala High Court

Shiyas vs State Of Kerala on 15 February, 2024

Author: P Gopinath

Bench: P Gopinath

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE GOPINATH P.
    THURSDAY, THE 15TH DAY OF FEBRUARY 2024 / 26TH MAGHA, 1945
                       BAIL APPL. NO. 455 OF 2024
    CRIME NO.2263/2019 OF KAYAMKULAM POLICE STATION, ALAPPUZHA
    AGAINST THE ORDER/JUDGMENT DATED 02.03.2022 IN Bail Appl.
                   9535/2021 OF HIGH COURT OF KERALA
PETITIONER/ACCUSED NO.1:

            SHIYAS,
            AGED 24 YEARS,
            S/O NISSAM, CHEMPOTTILMOOTTILVEEDU, KEERIKADU SOUTH,
            KEERIKADU, ALAPPUZHA, PIN - 690 508.
            BY ADVS.
            OMAR SALIM
            A.N.BIJU
            ASHISH ABY DAVID
            P.ABDUL NISHAD
            BINTA THERESE JIMMY
            AMRITHAMOL A.S.


RESPONDENT/STATE:

    1       STATE OF KERALA,
            REPRESENTED BY PUBLIC PROSECUTOR,
            HIGH COURT OF KERALA,ERNAKULAM, PIN - 682 031.
    2       STATION HOUSE OFFICER,
            KAYAMKULAM POLICE STATION, ALAPPUZHA DISTRICT,
            KERALA, PIN - 690 502.




            BY SRI. C K SURESH (GP)


     THIS   BAIL    APPLICATION   HAVING    COME   UP   FOR   ADMISSION   ON
15.02.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 BAIL APPL. NO. 455 OF 2024
                                   2

                                 ORDER

The learned counsel for the petitioner seeks permission to

withdraw the bail application.

In the light of the permission sought by the learned counsel for

the petitioner, the bail application is dismissed as withdrawn.

Sd/-

GOPINATH P. JUDGE DK