K.V.Baburaj vs State Of Kerala
2024 Latest Caselaw 12138 Ker

Kerala High Court

K.V.Baburaj vs State Of Kerala on 10 May, 2024

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE JOHNSON JOHN
      FRIDAY, THE 10TH DAY OF MAY 2024 / 20TH VAISAKHA, 1946
                      BAIL APPL. NO. 1517 OF 2024
       CRIME NO.52/2024 OF HOSDURG POLICE STATION, KASARGOD
AGAINST THE ORDER/JUDGMENT DATED 12.02.2024 IN CRMC NO.143 OF 2024
OF ADDITIONAL DISTRICT COURT & SESSIONS COURT - I, KASARAGOD / I
ADDITIONAL MACT, KASARAGODE
PETITIONER/ACCUSED:

            K.V.BABURAJ,
            AGED 45 YEARS
            S/O.K.K.KOTTAN, SREE PATHMAM,
            KALIKADAVU, PALLOT, AJANUR VILLAGE,
            KASARAGOD DISTRICT, PIN - 671531

            BY ADVS.
            T.MADHU
            C.R.SARADAMANI
            RENJISH S. MENON
            VRINDA T.S.
            AISWARYA JAYAPAL


RESPONDENT/STATE:

            STATE OF KERALA,
            REPRESENTED BY PUBLIC PROSECUTOR,
            HIGH COURT OF KERALA, PIN - 682031


OTHER PRESENT:

            SANGEETARAJ N.R. - PP


     THIS   BAIL    APPLICATION   HAVING    COME   UP   FOR   ADMISSION   ON
10.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 BAIL APPL. NO. 1517 OF 2024
                              2

                          ORDER

The learned Counsel for the petitioner submitted that

he is not pressing the application. Hence, the bail

application is dismissed as not pressed.

Sd/-

JOHNSON JOHN JUDGE LU BAIL APPL. NO. 1517 OF 2024

APPENDIX OF BAIL APPL. 1517/2024

PETITIONER ANNEXURES :

ANNEXURE A1 THE TRUE COPY OF THE ORDER DATED 12/2/2024 IN CRL.MC.NO.143/2024 ON THE FILES OF THE ADDITIONAL SESSION'S COURT-I, KASARAGOD

// True Copy // PA To Judge