Anilkumar vs State Of Kerala
2023 Latest Caselaw 13709 Ker

Kerala High Court

Anilkumar vs State Of Kerala on 21 December, 2023

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
             THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
  THURSDAY, THE 21ST DAY OF DECEMBER 2023 / 30TH AGRAHAYANA, 1945
                      BAIL APPL. NO. 2810 OF 2022
        CRIME NO.21/2021 OF Kollam Excise Range Office, Kollam
   AGAINST THE ORDER/JUDGMENT CRMC 483/2022 OF DISTRICT COURT &
                         SESSIONS COURT,KOLLAM
PETITIONER/ACCUSED :-

            ANILKUMAR, AGED 40 YEARS
            S/O.SADASIVAN, PIRANGATTU THAZHATHIL VEEDU,
            CHATHINAMKULAM, PANAYAM VILLAGE, KOLLAM, PIN - 691601

            BY ADVS.
            K.SIJU
            S.ABHILASH
            ANJANA KANNATH
            T.S.SREEKUTTY


RESPONDENT/STATE :-

    1       STATE OF KERALA
            REPRESENTED BY PUBLIC PROSECUTOR,
            HIGH COURT OF KERALA, ERNAKULAM, PIN - 682031

    2       EXCISE RANGE OFFICER
            KOLLAM EXCISE RANGE, KOLLAM DISTRICT, PIN - 691001

            BY SRI.M.C.ASHI, PP


     THIS   BAIL   APPLICATION    HAVING    COME   UP   FOR   ADMISSION   ON
21.12.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 BAIL APPL. NO. 2810 OF 2022
                                   2




                   MOHAMMED NIAS C.P., J
             ========================
                      B.A.No.2810 of 2022
           ===========================
            Dated this the 21st day of December, 2023


                               ORDER

The learned Public Prosecutor submits that the final report

has already been filed.

This is recorded and the bail application is closed.

Sd/-

MOHAMMED NIAS C.P. JUDGE SMA BAIL APPL. NO. 2810 OF 2022

APPENDIX OF BAIL APPL. 2810/2022

PETITIONER ANNEXURES Annexure1 THE CERTIFIED COPY OF ORDER IN CRL.M.C NO.483/2022 DATED 22.03.2022 ON THE FILE OF SESSIONS COURT, KOLLAM