Prince vs State Of Kerala
2025 Latest Caselaw 8316 Ker

Kerala High Court

Prince vs State Of Kerala on 25 April, 2025

                                                      2025:KER:33121
BAIL APPL. NO. 5618 OF 2025

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             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

             THE HONOURABLE MR.JUSTICE JOBIN SEBASTIAN

     FRIDAY, THE 25TH DAY OF APRIL 2025 / 5TH VAISAKHA, 1947

                    BAIL APPL. NO. 5618 OF 2025

          CRIME NO.1994/2015 OF Peroorkada Police Station,

                         Thiruvananthapuram

AGAINST    THE   ORDER/JUDGMENT    DATED   IN   SC   NO.2161/2024   OF

ADDITIONAL DISTRICT COURT & SESSIONS COURT (ATROCITIES & SEXUAL

VIOLENCE AGAINST WOMEN & CHILDREN), THIRUVANANTHAPURAM


PETITIONER/ACCUSED NO.3:

            PRINCE
            AGED 45 YEARS
            S/O RAMAN, RESIDING AT BEENA MANZIL VEEDU,
            PATTUVILAKOM LANE, AMBALAMMUKKU, KOWDIAR WARD,
            PEROORKADA VILLAGE, THIRUVANANTHAPURAM, PIN - 695005


            BY ADVS.
            JOSEPH MARY DAS
            ANU ABRAHAM
            DEVIKA S.
            ANSILA.P.B.
            ARCHANA SUBHASH K.
            BIMAL V. BIJU
            YESWANTH C.R.




RESPONDENT/STATE:

    1       STATE OF KERALA
            REPRESENTED BY THE PUBLIC PROSECUTOR,
            HIGH COURT OF KERALA, ERNAKULAM DISTRICT, KERALA, PIN
            - 682031
                                                         2025:KER:33121
BAIL APPL. NO. 5618 OF 2025

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    2       STATION HOUSE OFFICER
            PEROORKKADA POLICE STATION,
            THIRUVANANTHAPURAM DISTRICT, KERALA, PIN - 695013



OTHER PRESENT:

            P.P. SRI. G. SUDHEER


     THIS   BAIL   APPLICATION   HAVING   COME   UP   FOR   ADMISSION   ON
25.04.2025, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                        2025:KER:33121
BAIL APPL. NO. 5618 OF 2025

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                     JOBIN SEBASTIAN, J.
                    --------------------------------
                      B.A. No.5618 of 2025
             ----------------------------------------------
            Dated this the 25th day of April, 2025

                              ORDER

The counsel for the petitioner seeks permission to

withdraw this petition reserving the right of the petitioner

to approach the trial court seeking bail.

Reserving the aforesaid right of the petitioner, this

bail application stands dismissed as withdrawn.

sd/-

JOBIN SEBASTIAN JUDGE JV