RAJAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is the second bail application filed by the accused in Crime No.948 of 2020. This Court dismissed the earlier bail application as per order dated 16.12.2020 in B.A. No. 8341 of 2020.

(2.) Today when the matter came up for consideration, the Public Prosecutor submitted that the final report is already filed. In such circumstances, the counsel for the petitioner submitted that he wants to withdraw this bail application with liberty to file before the lower court.

(3.) Therefore, this bail application is dismissed without considering this bail application on merit, with liberty to the petitioner to approach the lower court.