S.Padmakumar vs State Of Kerala
2021 Latest Caselaw 5165 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

          THE HONOURABLE MR. JUSTICE B.SUDHEENDRA KUMAR

    THURSDAY, THE 11TH DAY OF FEBRUARY 2021 / 22ND MAGHA,1942

                    Crl.Rev.Pet.No.832 OF 2010

 AGAINST THE ORDER/JUDGMENT IN CRMC 2698/2009 DATED 26-08-2009 OF
                       HIGH COURT OF KERALA

 AGAINST THE ORDER/JUDGMENT IN ST 638/2008 OF JUDICIAL MAGISTRATE
                      OF FIRST CLASS, RANNI


REVISION PETITIONER/S/3RD ACCUSED:

             S.PADMAKUMAR
             LEKSHMI VILAS, PRAMADOM, MALLASSERY P.O.,
             PATHANAMTHITTA,, PROPRIETOR, M/S.THUSHARA
             PHARMACEUTICALS,, PATHANAMTHITTA.

             BY ADV. SRI.VINOY VARGHESE KALLUMOOTTILL

RESPONDENT/S/COMPLAINANT/STATE:

      1      STATE OF KERALA
             REPRESENTED BY PUBLIC PROSECUTOR,
             HIGH COURT OF KERALA,, ERNAKULAM.

      2      ASSISTANT EXCISE COMMISSIONER
             PATHANAMTHITTA.

      3      ASU DRUGS CONTROLLER (ISM)
             LICENSING AUTHORITY, PATHANAMTHITTA.

      4      EXCISE INSPECTOR, CHITTAR RANGE
             PATHANAMTHITTA.


             SMT. M. K. PUSHPALATHA, SR.PP

     THIS CRIMINAL REVISION PETITION HAVING BEEN FINALLY HEARD ON
11.02.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.Rev.Pet.No.832 OF 2010

                             2




                      O R D E R

Dismissed as not pressed, in view of the

submission of the learned Counsel for the petitioner in

this regard.

Sd/-

B.SUDHEENDRA KUMAR JUDGE RK/11.02.2021