Rohith Bedi vs State Of Kerala
2026 Latest Caselaw 2845 Ker

Kerala High Court

Rohith Bedi vs State Of Kerala on 21 April, 2026

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                                              2026:KER:33087
BAIL APPL. NO. 2249 OF 2026



         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                            PRESENT

            THE HONOURABLE MR. JUSTICE G.GIRISH

 TUESDAY, THE 21ST DAY OF APRIL 2026 / 1ST VAISAKHA, 1948

                BAIL APPL. NO. 2249 OF 2026

   CRIME NO.39/2026 OF Ernakulam Central Police Station,

                           Ernakulam

PETITIONER(S)/PETITIONER/ACCUSED:

         ROHITH BEDI
         AGED 42 YEARS
         S/O KULDEEP BEDI R/O 1-101, LAJPAT NAGAR 1 NEW
         DELHI, PIN - 110024


         BY ADVS.
         SRI.S.RAJEEV
         SRI.V.VINAY
         SRI.M.S.ANEER
         SHRI.SARATH K.P.
         SHRI.ANILKUMAR C.R.
         SHRI.K.S.KIRAN KRISHNAN
         SMT.DIPA V.
         SHRI.AKASH CHERIAN THOMAS
         SHRI.AZAD SUNIL
         SHRI.T.P.ARAVIND
         SHRI.MAHESWAR PADICKAL
         SMT.AKSHARA S.
         SMT.NIVEDITA RAJEEV




RESPONDENT(S)/STATE/RESPONDENT/RESPONDENTS:

    1    STATE OF KERALA
                                  2




                                                    2026:KER:33087
BAIL APPL. NO. 2249 OF 2026



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

    2    STATION HOUSE OFFICER
         ERNAKULAM CENTRAL POLICE STATION, (CRIME NO.
         39/2026 OF ERNAKULAM CENTRAL POLICE STATION), PIN
         - 682018

         SEETHA S., GP



     THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
21.04.2026,   THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
                                    3




                                                    2026:KER:33087
BAIL APPL. NO. 2249 OF 2026




                               ORDER

Today when the matter is taken up for consideration, the

learned counsel for the petitioner seeks permission to withdraw the

petition.

Permission granted. The bail application is dismissed as

withdrawn.

Sd/-

G.GIRISH JUDGE uu

2026:KER:33087 BAIL APPL. NO. 2249 OF 2026

APPENDIX OF BAIL APPL. NO. 2249 OF 2026

PETITIONER ANNEXURES

Annexure I THE FIR & FIS IN CRIME NO 39/2026 OF ERNAKULAM CENTRAL POLICE STATION DATED 11.01.2026 Annexure II THE COPY OF THE ADVERTISEMET PUBLISHED IN OLX.

Annexure III THE COPY OF THE RC Annexure IV THE DELIVERY RECEIPT EVIDENCING THE TRANSACTION BY THE PETITIONER. Annexure V THE COPY OF THE NOC DATED 30.07.2024 Annexure VI THE DELIVERY RECEIPT INDICATING THE TRANSACTION BETWEEN THE PETITIONER AND THE PREVIOUS OWNER.

Annexure VII THE DETAILS OF THE VEHICLE AS REFLECTED IN THE PARIVAHAN PORTAL, SHOWING THAT THE VEHICLE IS FREE FROM LIABILITY Annexure VIII THE COPY OF THE ORDER DISMISSED BY HON'BLE COURT OF SESSIONS, ERNAKULAM, DATED 16.03.2026