Kerala High Court
Mukesh M.K vs State Of Kerala on 11 July, 2018
Equivalent citations: AIRONLINE 2018 KER 424
Author: P.Ubaid
Bench: P.Ubaid
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE P.UBAID
WEDNESDAY, THE 11TH DAY OF JULY 2018 / 20TH ASHADHA, 1940
Crl.MC.No. 6109 of 2017
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CC 887/2017 of J.M.F.C.-I, VAIKOM
CRIME NO.1609/2017 OF VAIKOM POLICE STATION, KOTTAYAM
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PETITIONER(S)/ACCUSED :-
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MUKESH M.K., AGED 29, S/O.MURALEEDHARAN NAIR,
SIVARCHANA, ARATTUKULANGARA, VAIKOM P.O.
BY ADVS.SRI.K.R.VINOD
SMT.M.S.LETHA
RESPONDENT(S) :-
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STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, KOCHI - 31.
BY PUBLIC PROSECUTOR SRI.C.K.PRASAD
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON 11-07-2018,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.MC.No. 6109 of 2017 ()
APPENDIX
PETITIONER(S)' ANNEXURES :-
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ANNEXURE A1- THE CERTIFIED COPY OF THE FINAL REPORT IN
C.C.NO.887/2017 IN THE FILES OF JUDICIAL FIRST CLASS
MAGISTRATE COURT-I, VAIKOM.
RESPONDENT'S ANNEXURES :- NIL
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//TRUE COPY//
P.A. TO JUDGE
P.UBAID, J.
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Crl.M.C. No.6109 of 2017
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Dated this the 11th day of July 2018
ORDER
The petitioner herein seeks orders quashing the prosecution against him under Section 294(b) IPC and under Section 15(c) of the Kerala Abkari Act (the Act) in C.C. No.887/2017 of the Judicial First Class Magistrate Court b