AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
3 paragraphs · 97 wordsC.S.Sudha, J
B.A.No.1300 of 2021 under Section 438 of Cr.P.C. is filed by the petitioners/accused 1 and 2 in Crime no.1430/2020 and B.A.No.1301 of 2021 under Section 438 of Cr.P.C. is filed by the petitioner/accused in Crime no.1443/2020 of Kattappana Police Station, Idukki District, alleging commission of the offences punishable under Sections 406 and 420 r/w Section 34 IPC.
When the matters were taken up for hearing, it is submitted by the learned counsel for the petitioners that he may be permitted to withdraw the bail applications. The submission is recorded. Accordingly, the bail applications are closed.