Sajeev @ Sajeevan vs State Of Kerala
2021 Latest Caselaw 13315 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
              THE HONOURABLE MR. JUSTICE P.SOMARAJAN
      THURSDAY, THE 24TH DAY OF JUNE 2021 / 3RD ASHADHA, 1943
                      CRL.MC NO. 100 OF 2021
   AGAINST THE ORDER/JUDGMENT IN SC 1584/2018 OF ADDITIONAL SUB
                       COURT,KOLLAM, KOLLAM
PETITIONER/ IST ACCUSED:

          SAJEEV @ SAJEEVAN
          AGED 50 YEARS
          S/O.ANANDAN, RESIDING AT VELIYIL VEETIL, VALATHUNGAL
          CHERI, ERAVIPURAM VILLAGE, KOLLAM-601 021.

          BY ADVS.
          ENOCH DAVID SIMON JOEL
          SRI.S.SREEDEV
          SRI.RONY JOSE
          SHRI.CIMIL CHERIAN KOTTALIL



RESPONDENT/STATE:

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

          BY ADV.SMT.SYLAJA, PUBLIC PROSECUTOR

     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
24.06.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Crl.M.C. No.100 of 2021
                                2




                           O R D E R

This court by its judgment dated

25.02.2020 in Crl.M.C.No.8897 of 2019 quashed the

entire proceedings initiated on the basis of crime

in 29/1998 of Kollam Excise Range against the

accused No.2, the proprietor of the Hotel. The

petitioner herein is the accused No.1 in the said

crime. Both are standing on the same pedestal. As

such, the crime against the accused No.1, the

petitioner herein will stand quashed in view of

the earlier judgment of this Court in Crl.M.C.

8897 of 2019.

The Crl.M.C. is allowed accordingly.

Sd/-

P. SOMARAJAN JUDGE

SPV Crl.M.C. No.100 of 2021

APPENDIX OF CRL.MC 100/2021

PETITIONER'S ANNEXURE

ANNEXURE A1 A CERTIFIED COPY OF THE FINAL REPORT PURSUANT TO CR.NO.29/1998 OF KOLLAM EXCISE RANGE OFFICE ON THE FILES OF THE ASSISTANT SESSIONS COURT, KOLLAM.

ANNEXURE A2 A TRUE COPY OF THE JUDGMENT DATED 25.02.2020 IN CRL.MC NO.8897/2019 ON THE FILE OF THIS HON'BLE COURT.

RESPONDENT ' S EXHIBITS: NIL

//TRUE COPY//

PA TO JUDGE