Kerala High Court
Rathesh vs State Of Kerala on 30 July, 2015
Author: K.Abraham Mathew
Bench: K.Abraham Mathew
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE K.ABRAHAM MATHEW
THURSDAY, THE 30TH DAY OF JULY 2015/8TH SRAVANA, 1937
Bail Appl.No. 1510 of 2015
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CRIME NO. 142/2015 OF KONNI POLICE STATION, PATHANAMTITTA
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PETITIONER(S)/ACCUSED NO.2:
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RATHESH, AGED 30 YEARS,
S/O.SOMAN, VARUVEL HOUSE, THEKKUTHODU P.O.,
THANNITHODU, PATHANAMTHITTA DISTRICT.
BY ADV. SRI.M.T.SURESHKUMAR
RESPONDENT(S)/COMPLAINANT:
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STATE OF KERALA,
REP. BY THE PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
ERNAKULAM - 682 031.
BY PUBLIC PROSECUTOR SRI.V.S.SREEJITH
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
30-07-2015, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
msv/
K. ABRAHAM MATHEW, J.
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B.A. No. 1510 of 2015
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Dated this the 30th day of July, 2015
O R D E R
Petition filed under Section 438 Cr.P.C.
2. Petitioner is alleged to have committed the offences under Sections 3 and 7 of Essential Commodities Act and under Section 5A of Kerala Rationing Order.
3. He is an employee of Maveli store. It is alleged that he unauthorisedly sold two bags of rice to a stranger.
3. Heard.
4. Petitioner was working as a salesman in a Maveli store. He was the custodian of the key of the store room. it was found that he sold two bags of rice unauthorisedly. The nature of the case requires his custodial interrogation. It is not proper to grant him anticipatory bail.
In the result, this application is dismissed.
sd/-
K. ABRAHAM MATHEW JUDGE R.AV //True Copy// PA to Judge