Kerala High Court
Mr.Rajendran Lingam vs State Of Kerala on 17 January, 2013
Author: P.Bhavadasan
Bench: P.Bhavadasan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE P.BHAVADASAN
THURSDAY, THE 17TH DAY OF JANUARY 2013/27TH POUSHA 1934
Bail Appl..No. 9483 of 2012 ()
------------------------------
(FIR NO.730/CR/EOW-II/11/9/12, EOWII, CBCID, PALAGAT,KERALA)
..............
PETITIONER/ACCUSED(S):
-----------------------------------------
MR.RAJENDRAN LINGAM,
SON OF MR. LINGA LINGAM,
AGED ABOUT 55 YEARS,
DIRECTOR,
MONAVIE INDIA ENTERPRISES PRIVATE LIMITED.,
2/41 RESOLUTE TOWERS, MCNICHOLS ROAD,
2ND LANE, CHETPET, CHENNAI - 600 031.
BY SRI.M.K.DAMODARAN,SENIOR ADVOCATE
BY ADV. SRI.MADHU RADHAKRISHNAN
RESPONDENT/STATE:
----------------------------------
1. STATE OF KERALA, REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM, KOCHI - 682 031.
2. MR. MADHU NAIR,
DEPUTY SUPERINTENDENT OF POLICE,
EOW II, CBCID, PALAGAT, KERALA, PIN - 678 001.
R1 & R2 BY PUBLIC PROSECUTOR SMT. LALIZA T.Y.
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION
ON 17-01-2013, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Kss
P.BHAVADASAN, J
-----------------------------------------
B.A No.9483 of 2012
---------------------------------------------------
Dated this the 17th day of January, 2013
O R D E R
The learned counsel for the petitioner seeks permission to withdraw this petition with liberty to file a fresh one as and when occasion arises.
Permission is granted and the petition is dismissed as withdrawn with liberty to file a fresh petition as and when occasion arises.
Sd/-
P.BHAVADASAN Judge //True Copy// P. A to Judge ab : 2: