Tuesday, 21, Apr, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Binidas M.B vs The Narcotics Drugs And ...
2022 Latest Caselaw 9776 Ker

Citation : 2022 Latest Caselaw 9776 Ker
Judgement Date : 26 August, 2022

Kerala High Court
Binidas M.B vs The Narcotics Drugs And ... on 26 August, 2022
                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                 THE HONOURABLE MRS. JUSTICE MARY JOSEPH
        FRIDAY, THE 26TH DAY OF AUGUST 2022 / 4TH BHADRA, 1944
                        WP(CRL.) NO. 770 OF 2022
PETITIONER:

              BINIDAS M.B.
              AGED 29 YEARS,
              S/O.BHARATHAN, MANGALATH HOUSE, KODUMBU ROAD,
              KANJIRAKODE.P.O, KANJIRAKODE,THRISSUR,
              PIN-680590.

              BY ADVS.SRI.K.V.SREE VINAYAKAN
                      SRI.K.M.MUHAMMED HUSSAIN


RESPONDENTS:

    1         THE NARCOTIC DRUGS AND PSYCHOTROPIC SUBSTANCES AND
              CONVEYANCE DISPOSAL COMMITTEE,
              THRISSUR DISTRICT,
              REPRESENTED BY DISTRICT POLICE CHIEF/CITY POLICE
              COMMISSIONER, THRISSUR CITY, THRISSUR DISTRICT,
              PIN-680007.

    2         THE STATION HOUSE OFFICER,
              OLLUR POLICE STATION, OLLUR,
              THRISSUR DISTRICT,PIN-680306.


              R2 BY SENIOR PUBLIC PROSECUTOR SRI.V.S.SREEJITH




     THIS WRIT PETITION (CRIMINAL) HAVING COME UP FOR ADMISSION ON
26.08.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(Crl) No.770 of 2022

                                 2




                           JUDGMENT

Dated this the 26th day of August, 2022

This Writ Petition is filed under Article 226 of the

Constitution of India seeking for a direction to the 1 st

respondent to consider Ext.P3 representation moved by the

petitioner before it and to pass appropriate orders within a

reasonable time frame fixed by this Court.

Ext.P3 representation shall be considered by the 1 st

respondent and pass appropriate orders therein within a period

of two weeks from this day.

Sd/-

MARY JOSEPH JUDGE MJL W.P.(Crl) No.770 of 2022

APPENDIX OF WP(CRL.) 770/2022

PETITIONER'S EXHIBITS:

EXHIBIT P1 THE TRUE COPY OF THE R.C.BOOK OF THE VEHICLE BEARING REG.NO.KL-48-K-2523

EXHIBIT P2 THE TRUE COPY OF THE FIR IN CRIME NO.212/2020 OF OLLUR POLICE STATION

EXHIBIT P3 THE TRUE COPY OF THE APPLICATION SUBMITTED BEFORE THE 1ST RESPONDENT DATED 17/11/2021

RESPONDENTS' ANNEXURES: NIL

TRUE COPY

PA TO JUDGE

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IDRC

 
 
Latestlaws Newsletter