Kerala High Court
Madavana Mani Ajayakumar vs State Of Kerala on 29 January, 2024
Author: Bechu Kurian Thomas
Bench: Bechu Kurian Thomas
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
Monday, the 29th day of January 2024 / 9th Magha, 1945
CRL.MC NO. 532 OF 2024
CRIME NO.1140/2023 OF KURUPPAMPADY POLICE STATION, ERNAKULAM
PETITIONERS/PETITIONER:
MADAVANA MANI AJAYAKUMAR, AGED 45 YEARS, S/O. MANI, MADAVANA HOUSE,
KAVUMPURAM P.O, KOOVAPPADY VILLAGE, NEAR CHERUKAVU TEMPLE,
KAVUMPURAM, ERNAKULAM, PIN - 683544
RESPONDENT(S)/STATE AND INVESTIGATING OFFICER:
1. STATE OF KERALA, REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
KERALA, PIN - 682031
2. THE STATION HOUSE OFFICER, KURUPPAMPADY POLICE STATION, ERNAKULAM,
PIN - 683545
This Criminal Misc. case coming on for orders, upon persuing the
petition and upon hearing the arguments of M/S.THOMAS T.VARGHESE, PHILIP
T.VARGHESE, ACHU SUBHA ABRAHAM, V.T.LITHA, K.R.MONISHA, VARSHA JEEJO &
AKSHAI GEORGE, Advocates for the petitioner and of PUBLIC PROSECUTOR for
the respondents, the court passed the following:
BECHU KURIAN THOMAS, J.
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Crl.M.C. No. 532 of 2024
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Dated this the 29th day of January, 2024
ORDER
Learned counsel for the petitioner submitted that the fish waste was being transported for using it as a manure and food for the farm of the petitioner's wife.
Petitioner seeks time to produce the license and other details regarding the said farm.
Post on 01-02-2024.
BECHU KURIAN THOMAS JUDGE AJM