Kerala High Court
Harshkumar vs State Of Kerala on 26 June, 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
FRIDAY,THE 26TH DAY OF JUNE 2015/5TH ASHADHA, 1937
Bail Appl..No. 3621 of 2015 ()
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CRIME NO. 708/2015 OF EZHUKONE POLICE STATION, KOLLAM DISTRICT
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PETITIONER/ACCUSED :
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HARSHKUMAR, S/O.SUDHAKARAN,AGED 31 YEARS,
CHARIPPURATHUTHEKKATHIL VEEDU,
IDAKKIODOM MURI, KAREEPRA VILLAGE , KOLLAM.
BY ADV. SRI.SYAM J SAM
RESPONDENT/COMPLAINT:
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STATE OF KERALA,
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA
BY PUBLIC PROSECUTOR SMT. R.REMA
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION
ON 26-06-2015, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
sts
K. ABRAHAM MATHEW, J.
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B.A. No.3621 of 2015
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Dated this the 26th day of June, 2015
O R D E R
Petition filed under Section 439 Cr.P.C.
2. Petitioner is alleged to have committed the offence under Section 55(g) of Kerala Abkari Act.
3. He was found to be in possession of 40 litres of wash used for manufacturing arrack.
4. Heard.
5. The learned counsel submits that taking into consideration the fact that the petitioner has been in custody since 29.05.2015, he may be granted bail. The application is opposed by the learned Public Prosecutor. There are no reason to believe that the petitioner has not committed the offence or that he will not commit it again if he is released on bail.
In the result, this application is dismissed.
sd/-
K. ABRAHAM MATHEW JUDGE R.AV