Kerala High Court
Shahul Satheesh vs State Of Kerala on 10 February, 2021
Author: V Shircy
Bench: V Shircy
B.A.801/2021
1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MRS. JUSTICE SHIRCY V.
WEDNESDAY, THE 10TH DAY OF FEBRUARY 2021 / 21ST MAGHA,1942
Bail Appl..No.801 OF 2021
CRIME NO.42/2021 OF Vaikom Police Station, Kottayam
PETITIONER/ACCUSED:
SHAHUL SATHEESH
AGED 29 YEARS
POOVALLYIL HOUSE, KUDAVECHOOR P.O, VAIKOM
686144
BY ADV. SRI.NIRMAL V NAIR
RESPONDENT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA 682031
R1 BY PUBLIC PROSECUTOR
OTHER PRESENT:
C.N.PRABHAKARAN- SR.P.P
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
10.02.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
B.A.801/2021
2
ORDER
Dated this the 10th day of February 2021 Learned counsel for the petitioner seeks permission to withdraw this application. Permission is granted and this application is dismissed as withdrawn.
Sd/-
SHIRCY V. JUDGE sb