Kerala High Court
Giri @ Kannan vs State Of Kerala on 4 July, 2011
Author: K.T.Sankaran
Bench: K.T.Sankaran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Bail Appl..No. 5067 of 2011()
1. GIRI @ KANNAN, S/O. RAJENDRA PRASAD,
... Petitioner
2. AJEESHKUMAR @ KANNAN, S/O. SISUPALAN,
3. YOGESH, S/O. YOGEENDRAN,
Vs
1. STATE OF KERALA, REP. BY THE
... Respondent
For Petitioner :DR.PAULY MATHEW MURICKEN
For Respondent : No Appearance
The Hon'ble MR. Justice K.T.SANKARAN
Dated :04/07/2011
O R D E R
K.T.SANKARAN, J.
---------------------------------------------------
Bail Appln.No.5067 of 2011
----------------------------------------------------- Dated this the 04th day of July, 2011 ORDER Learned counsel for the petitioners sought permission to withdraw the bail application. Permission is granted. Bail Application is accordingly dismissed as withdrawn.
K.T.SANKARAN, JUDGE skj