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    Gazal And Another v. State Of Kerala, Represented By The Public Prosecutor And Another

    P.V. Kunhikrishnan, J.:— The counsel for the petitioner wants to withdraw this bail application with liberty to file it again. The counsel submitted that there is a chance for settlement. Therefore, this bail application is dismissed as withdrawn with liberty to the petitioner to file it again, if he so advised.

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    Gazal And Another v. State Of Kerala, Represented By The Public Prosecutor And Another
    (Oct 9, 2020)