Sasi vs The State Of Kerala
2021 Latest Caselaw 2161 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

          THE HONOURABLE MR. JUSTICE B.SUDHEENDRA KUMAR

 TUESDAY, THE 19TH DAY OF JANUARY 2021 / 29TH POUSHA, 1942

                    Crl.MC.No.5729 OF 2020(E)

  AGAINST THE ORDER/JUDGMENT IN CMP 14125/2020 OF JUDICIAL
        MAGISTRATE OF FIRST CLASS -I, PATHANAMTHITTA

  CRIME NO.40/2018 OF Pathanamthitta Excise Range Office,
                       Pathanamthitta


PETITIONER/S:

              SASI,
              AGED 56 YEARS,
              S/O GOPALAN, KURICHITTAYIL (H), KADAMANITTA
              P.O, NARANGANAM, PATHANAMTHITTA DISTRICT-689
              649.

              BY ADVS.
              SRI.MANU RAMACHANDRAN
              SRI.M.KIRANLAL
              SRI.R.RAJESH (VARKALA)
              SRI.T.S.SARATH
              SHRI.SAMEER M NAIR

RESPONDENT/S:

      1       THE STATE OF KERALA,
              REPRESENTED BY PUBLIC PROSECUTOR,
              HIGH COURT OF KERALA, ERNAKULAM-682 031.

      2       THE EXCISE INSPECTOR,
              EXCISE RANGE OFFICE, PATHANAMTHITTA,
              PATHANAMTHITTA DISTRICT-689 645.


OTHER PRESENT:

              SMT. M. K. PUSHPALATHA, SR.PP

     THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
19.01.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.M.C. No.5729 of 2020


                                    -2-




                                   ORDER

Dismissed as withdrawn. However, this

order will not stand in the way of the

petitioner in resorting to other remedies

available to the petitioner, in accordance

with law.

sd/-

B. SUDHEENDRA KUMAR, JUDGE STK