Kerala High Court
Judicial Magistrate Of First Class -Iii vs By Adv. Sri.Nireesh Mathew on 6 March, 2020
Author: V Shircy
Bench: V Shircy
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MRS. JUSTICE SHIRCY V.
FRIDAY, THE 06TH DAY OF MARCH 2020 / 16TH PHALGUNA, 1941
Bail Appl..No.1253 OF 2020
AGAINST THE ORDER/JUDGMENT IN CRMC 232/2020 DATED 10-02-2020 OF
DISTRICT COURT & SESSIONS COURT,TRIVANDRUM
AGAINST THE ORDER/JUDGMENT IN CMP 294/2020 DATED 21-01-2020 OF
JUDICIAL MAGISTRATE OF FIRST CLASS -III,TRIVANDRUM
CRIME NO.29/2020 OF Cantonment Police Station , Thiruvananthapuram
PETITIONER/ACCUSED
ANANTHU,
AGED 21 YEARS
S/O. VISHNU, THUNDUVILAKATHU VEEDU, CHERUKIL,
CHAPPATH, PEYAD WARD, VILAPPIL VILLAGE,
THIRUVANANTHAPURAM.
BY ADV. SRI.NIREESH MATHEW
RESPONDENT/COMPLAINANT:
STATE OF KERALA,
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM, KOCHI-682031.
BY SR PP CN PRABHAKRAN
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
06.03.2020, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Bail Appl..No.1253 OF 2020 2
ORDER
Dated this the 6th day of March 2020 The learned counsel for the petitioner seeks permission to withdrawn this application. Permission granted. This application is dismissed as withdrawn.
SD/-
SHIRCY V. JUDGE VKD