Pradeep vs State Of Kerala
2024 Latest Caselaw 11934 Ker

Kerala High Court

Pradeep vs State Of Kerala on 3 May, 2024

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
        THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
  FRIDAY, THE 3RD DAY OF MAY 2024 / 13TH VAISAKHA, 1946
                BAIL APPL. NO. 2780 OF 2024
   CRIME NO.1848/2023 OF Karunagapally Police Station,
                             Kollam
AGAINST THE ORDER/JUDGMENT DATED IN Bail Appl. NO.811 OF
2024 OF HIGH COURT OF KERALA
PETITIONER/ACCUSED:

         PRADEEP,
         AGED 31 YEARS
         S/O.BHASKARAN,B.K.BHAVANAM,S.W.THAZHAVA,
         THAZHAVA P.O,KARUNAGAPPALLY, KOLLAM, PIN -
         690523
         BY ADVS.
         K.SIJU
         S.ABHILASH
         ANJANA KANNATH


RESPONDENTS/STATE:

    1   STATE OF KERALA,
        REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
        KERALA, ERNAKULAM, PIN - 682031
    2   STATION HOUSE OFFICER,
        KARUNAGAPPALLY POLICE STATION, KOLLAM DISTRICT,
        PIN - 690518
        BY ADVS.
        PUBLIC PROSECUTOR
        ADDL.DIRECTOR GENERAL OF PROSECUTION
        ADDL. STATE PUBLIC PROSECUTOR
        SRI. SANAL P RAJ -PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
03.05.2024,   THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 BA No.2780/2024
                              ..2..



                   P.G.AJITHKUMAR, J
          =========================
              Bail.Appl.No.2780 of 2024
         ==========================
          Dated this the 3rd day of May, 2024

                            ORDER

The learned counsel for the petitioner submits that the

Bail Application may be dismissed as not pressed.

Hence, the Bail Application is dismissed as not pressed.

Sd/-

P.G.AJITHKUMAR, JUDGE

ACR