Sreekuttan vs State Of Kerala
2024 Latest Caselaw 12140 Ker

Kerala High Court

Sreekuttan 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. 3471 OF 2024
   CRIME NO.78/2024 OF RAMANKARY POLICE STATION, ALAPPUZHA
  AGAINST THE ORDER/JUDGMENT DATED IN Bail Appl. NO.1807 OF
                      2024 OF HIGH COURT OF KERALA
PETITIONER/2ND ACCUSED:

             SREEKUTTAN,
             AGED 24 YEARS, S/O. MANIKUTTAN,
             BANGLANTHARA PUTHENVEEDU, MYLOM PO,
             KOTTARAKARA, KOLLAM DISTRICT, PIN - 691506
             BY ADV.
             H.PRAVEEN (KOTTARAKARA)

RESPONDENT/STATE:

             STATE OF KERALA,
             REPRESENTED BY PUBLIC PROSECUTOR,
             HIGH COURT OF KERALA, PIN - 682031
             BY ADV.
             SANGEETHARAJ N.R.



     THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
10.05.2024,     THE    COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 B.A.No.3471 of 2024
                                  :2:




                         JOHNSON JOHN, J.
                 =========================
                     Bail Appl. No.3471 of 2024
                ==========================
                 Dated this the 10th day of May, 2024

                                 ORDER

The learned counsel for the petitioner submitted that he is not

pressing the Bail Application.

Hence this Bail Application is dismissed as withdrawn.

Sd/-

JOHNSON JOHN JUDGE anm

APPENDIX OF BAIL APPL. 3471/2024

PETITIONER ANNEXURES Annexure A1 TRUE COPY OF THE FIR IN CRIME NO. 78/2024 ON THE FILE OF RAMANKARI POLICE STATION, ALAPPUZHA DISTRICT DATED 10/02/2024 Annexure A2 TRUE COPY OF THE CASE DIARY OF RAMANKARI POLICE STATION IN CRIME NO. 78/2024 DATED 11/02/2024 Annexure A3 TRUE COPY OF THE ORDER PASSED BY THIS HON'BLE COURT IN B.A 1807/2024 DATED 25- 3-2024 Annexure 4 ORDER DATED 25-03-2024 IN BAIL APPL.1807/2024 ON HIGH COURT

RESPONDENT ANNEXURES : NIL.