Sarath V vs State Of Kerala
2024 Latest Caselaw 12228 Ker

Kerala High Court

Sarath V vs State Of Kerala on 14 May, 2024

BA.3508/24                            1

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
          TUESDAY, THE 14TH DAY OF MAY 2024 / 24TH VAISAKHA, 1946
                        BAIL APPL. NO. 3508 OF 2024
          CRIME NO.2013/2023 OF Kollam East Police Station, Kollam
AGAINST THE ORDER/JUDGMENT DATED 20.03.2024 IN CRMC NO.457 OF 2024 OF
DISTRICT COURT & SESSIONS COURT,KOLLAM
PETITIONER/S:

              SARATH V
              AGED 25 YEARS
              S/O VIJAYAN, VALIYAVILA TSUNAMI FLAT, BLOCK NO.16
              VALIYAVILA CHERRY, MAYYANAD, KOLLAM., PIN - 691303

              BY ADV C.S.SUMESH


RESPONDENT/S:

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

      2       THE STATION HOUSE OFFICER
              EAST POLICE STATION, KOLLAM., PIN - 691001

              PP-SRI.RENJITH GEORGE

      THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON 14.05.2024, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 BA.3508/24                                           2

                               MOHAMMED NIAS C.P., J

                       ...........................................................

                                    B.A. No.3508 of 2024
                        .............................................................

                         Dated this the 14th day of May, 2024


                                             ORDER

The learned counsel for the petitioner seeks permission to withdraw the

bail application. Permission granted. The bail application is dismissed as

withdrawn.

Sd/-

MOHAMMED NIAS C.P. JUDGE

okb/