Ammini vs State Of Kerala
2025 Latest Caselaw 8317 Ker

Kerala High Court

Ammini vs State Of Kerala on 25 April, 2025

                                                       2025:KER:33137
               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. 5852 OF 2025

        CRIME NO.234/1994 OF Kanjar Police Station, Idukki

      AGAINST THE ORDER/JUDGMENT DATED 31.07.2003 IN CC NO.268 OF

             1999 OF CHIEF JUDICIAL MAGISTRATE ,THODUPUZHA

PETITIONER:

             AMMINI
             AGED 58 YEARS
             W/O SUKUMARAN, KUNNATH VEETTIL, KEERITHODE,
             KANJIKKUZHI, THODUPUZHA, PIN - 685606

             BY ADVS.
             T.U.ANUKRISHNA
             RAJEESH V.R.


RESPONDENT:

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

             BY 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:
 Bail Appln. No. 5852 of 2025            -2-




                                                            2025:KER:33137


                                  ORDER

Dated this the 25th day of April, 2025

When the matter was taken up for hearing the learned Counsel

for the petitioner submitted that she wants to withdraw the bail

application.

Considering her submission this bail application is dismissed as

withdrawn.

Sd/-

JOBIN SEBASTIAN JUDGE

sbk/-