Luke K.George vs. Superintendent Of Customs - Kerala High Court, 28 June 2018

Cause title — parties, addresses and appearances

IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT: THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V THURSDAY, THE 28TH DAY OF JUNE 2018 / 7TH ASHADHA, 1940 Bail Appl..No. 4131 of 2018 PETITIONER: LUKE K.GEORGE, 53 YEARS, SUPERINTENDENT OF CENTRAL EXCISE & CUSTOMS, INTERNAL AUDIT SECTION, GST BHAVAN, PRESS CLUB ROAD, THIRUVANANTHAPURAM 695 001. BY ADVS.SRI.P.PARAMESWARAN NAIR SMT.SREELATHA PARAMESWARAN NAIR SRI.SOORAJ T.ELENJICKAL SRI.K.ARJUN VENUGOPAL SMT.V.A.HARITHA SRI.NANDAKUMAR.R RESPONDENTS/COMPLAINANT: 1. SUPERINTENDENT OF CUSTOMS, CUSTOMS (PREVENTIVE) COMMISSIONERATE, OFFICE OF THE COMMISSIONER OF CUSTOMS(PREVENTIVE), COCHIN 682 031. 2. THE ASSISTANT COMMISSIONER, CUSTOMS (PREVENTIVE), OFFICE OF THE COMMISSIONER OF CUSTOMS(PREVENTIVE), COCHIN 682 031. 3. STATE OF KERALA, REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF KERALA, ERNAKULAM, KOCHI 682 031. R1 BY ADV. SRI.SASTHAMANGALAM AJITHKUMAR, PP FOR CUSTOMS, COCHIN COMMISSIONERATE R BY PUBLIC PROSECUTOR SRI. SASTHAMANGALAM S. THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON 28-06-2018, THE COURT ON THE SAME DAY PASSED THE FOLLOWING: AL/- RAJA VIJAYARAGHAVAN V, J -------------------------------------------- B.A No.4131 of 2018 --------------------------------------------- Dated this the 28th day of June, 2018

ORDER When the matter was taken up, the learned counsel appearing for the applicant, seeks permission to withdraw this application without prejudice to the right of the applicant to initate appropriate proceedings in accordance with law. Reserving the said right, this application is dismissed as withdrawn.

RAJA VIJAYARAGHAVAN V, JUDGE AL/- xx