Athul Krishna.K.A vs State Of Kerala
2025 Latest Caselaw 5997 Ker

Kerala High Court

Athul Krishna.K.A vs State Of Kerala on 23 August, 2025

Author: Bechu Kurian Thomas

Bench: Bechu Kurian Thomas

                                                           2025:KER:64391


             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

       THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS

  SATURDAY, THE 23RD DAY OF AUGUST 2025 / 1ST BHADRA, 1947

                     BAIL APPL. NO. 9757 OF 2025

       CRIME      NO.155/2025        OF    PANANGAD   POLICE     STATION,

ERNAKULAM    AGAINST    THE    ORDER/JUDGMENT      DATED   17.06.2025    IN

CRMC NO.1661 OF 2025 OF DISTRICT COURT & SESSIONS COURT/RENT

CONTROL APPELLATE AUTHORITY, ERNAKULAM.

PETITIONER:

            ATHUL KRISHNA.K.A.,
            AGED 19 YEARS,
            S/O ANILKUMAR, THANNIKKAL HOUSE,
            THANNIKKAL LANE, PERANDOOR ROAD,
            ELAMAKKARA, EDAPPALLY SOUTH VILLAGE,
            ERNAKULAM DISTRICT, PIN - 682 026.


            BY ADV SRI.K.SUNILKUMAR


RESPONDENT:

            STATE OF KERALA,
            REPRESENTED BY STATION HOUSE OFFICER,
            PANANGAD REPRESENTED TROUGH THE PUBLIC PROSECUTOR
            HIGH COURT OF KERALA, ERNAKULAM,
            PIN - 682 031.

            SMT. SREEJA V., PP


     THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
23.08.2025,    THE     COURT    ON   THE    SAME    DAY    DELIVERED    THE
FOLLOWING:
 Bail Appl. No.9757 of 2025
                                                       2025:KER:64391
                                  -2-

                      BECHU KURIAN THOMAS, J.
                   --------------------------------------
                    Bail Appl. No.9757 of 2025
                    ------------------------------------
              Dated this the 23rd day of August, 2025

                             ORDER

The learned Counsel appearing for the petitioner seeks

permission to withdraw the bail application.

Permission is granted and the bail application is

dismissed as withdrawn.

Sd/-

BECHU KURIAN THOMAS JUDGE ADS

2025:KER:64391

APPENDIX OF BAIL APPL. 9757/2025

PETITIONER ANNEXURES

Annexure-A1 TRUE COPY OF THE ORDER DATED 17.06.2025 IN CRL.M.C.NO. 1661/2025 ON THE FILE OF THIS HON'BLE COURT.

Annexure-A2 TRUE COPY OF THE COMMON ORDER DATED 29.07.2025 IN CRL.M.C.NO. 2084/2025 AND CRL.M.C.NO.2040/2025 ON THE FILE OF HON'BLE SESSIONS COURT, ERNAKULAM.