Kerala High Court
Manmadahan Pm vs State Of Kerala Represented By Public ... on 27 May, 2022
Author: P Gopinath
Bench: P Gopinath
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE GOPINATH P.
FRIDAY, THE 27TH DAY OF MAY 2022 / 6TH JYAISHTA, 1944
BAIL APPL. NO. 3795 OF 2022
CRIME NO.327/2022 OF ELOOR POLICE STATION, ERNAKULAM DISTRICT
PETITIONER/ACCUSED:
MANMADHAN P M,
AGED 50 YEARS,
FACT QUARTERS NO C FLAT 17,
FACT TOWNSHIP, UDYOGAMANDAL,
ELOOR PO - 683 501,ERNAKULAM DISTRICT
BY ADVS.
RANSIYA.K
KISHOR B.
RESPONDENT/COMPLAINANT:
STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR
HIGH COURT OF KERALA.
BY SMT. SEETHA .S. (SR.PP)
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
27.05.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
BAIL APPL. NO. 3795 OF 2022
2
ORDER
The learned counsel for the petitioner seeks permission to withdraw the bail application. In the light of the permission sought by the learned counsel for the petitioner, the bail application is dismissed as withdrawn.
Sd/-
GOPINATH P. JUDGE DK