Kerala High Court
Aji @ Sasidharan vs State Of Kerala on 5 August, 2011
Author: B.P. Ray
Bench: B.P.Ray
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT :
THE HONOURABLE MR. JUSTICE B.P.RAY
FRIDAY, THE 5TH AUGUST 2011 / 14TH SRAVANA 1933
Crl.MC.No. 2516 of 2011()
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SC.1460/2006 of ADDL.SESSIONS COURT-TRIAL OF ABKARI ACT
CASES,NEYYATTINKARA
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(CRIME NO.118/2003 OF AMARAVILA EXCISE RANGE)
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PETITIONER(S): ACCUSED:
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AJI @ SASIDHARAN,
S/O.SIVARAMA PILLAI, AGED 34 YEARS,
THERANI, ANAVOOR P.O., ANAVOOR VILLAGE.
BY ADV. SRI.R.GOPAN
RESPONDENT(S): COMPLAINANTS:
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1. STATE OF KERALA,
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM.
2. EXCISE INSPECTOR,
EXCISE RANGE OFFICE, AMARAVILA.
R1 & R2 BY PUBLIC PROSECUTOR SRI. I.V. PRAMOD
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 05/08/2011, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Kss
B.P. RAY, J.
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Crl.M.C. No.2516 of 2011
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Dated this the 5th day of August, 2011.
O R D E R
Heard the learned counsel for the petitioner and the learned Public Prosecutor.
2. The petitioner is the sole accused in Crime No. 118 of 2003 of Amaravila Excise Range for offences punishable under Sections 55(a) and (g) of the Abkari Act and now pending as S.C. No. 1460 of 2006 before the Addl. Sessions Court, Neyyattinkara. Due to the non appearance of the petitioner, non bailable warrant of arrest has been issued against him. If the petitioner surrenders on or before 28.08.2011 before the learned Sessions Judge and applies for bail, he shall be released on bail on such terms and conditions the learned Sessions Judge deems fit.
This Crl.M.C is disposed of as above.
sd/- B.P. RAY, JUDGE.
rv