Sivakumar vs State Of Kerala
2024 Latest Caselaw 30566 Ker

Kerala High Court

Sivakumar vs State Of Kerala on 25 October, 2024

Author: C.S.Dias

Bench: C.S.Dias

                                                      2024:KER:79485

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                  THE HONOURABLE MR.JUSTICE C.S.DIAS
  FRIDAY, THE 25TH DAY OF OCTOBER 2024 / 3RD KARTHIKA, 1946
                     BAIL APPL. NO. 2989 OF 2023
  CRIME NO.924/2020 OF KULATHUPUZHA POLICE STATION, KOLLAM
        AGAINST   THE   ORDER/JUDGMENT   DATED   31.03.2023   IN   CRMP
NO.64 OF 2023 OF FAST TRACK SPECIAL COURT, PUNALUR

PETITIONER:

            SIVAKUMAR
            AGED 38 YEARS
            S/O MOHANAN, KUNNUMPURATH VEEDU, AMPATHEKKAR FROM
            OLH NO.10, KALLUVETTAMKUZHY MURI, KULATHUPUZHA
            VILLAGE, PIN - 691312


            BY ADV A.SANIL KUMAR
RESPONDENTS:

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

    2       STATION HOUSE OFFICER
            KULATHUPUZHA POLICE STATION, KULATHUPUZHA, KOLLAM
            DISTRICT, PIN - 691310


            SR.PUBLIC PROSECUTOR SMT.PUSHPALATHA M.K


     THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
25.10.2024, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
                                                   2024:KER:79485
BAIL APPL. NO. 2989 OF 2023

                               2




            Dated this the 25th day of October, 2024

                            ORDER

The learned counsel appearing for the petitioner

submits that the bail application may be dismissed as

withdrawn, in the light of the memo dated 25.4.2023. The

said submission is recorded.

Resultantly, the bail application is dismissed as

withdrawn.

SD/-

C.S.DIAS, JUDGE

rmm25/10/2024