Kerala High Court
Manoj O.J vs The State Of Kerala on 20 July, 2023
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 20TH DAY OF JULY 2023 / 29TH ASHADHA, 1945
BAIL APPL. NO. 6423 OF 2021
PETITIONER/S:
1 MURALI,AGED 54 YEARS
S/O.RAMAN, ERTHADATH HOUSE, VADAKKEMURI,
PURAPUZHA VILLAGE, THODUPUZHA - 685 583.
2 T.A.RAJU,AGED 63 YEARS
S/O.AYYAPPAN, THEKKEL HOUSE, NEDIYASHALA P.O.,
PURAPUZHA VILLAGE, THODUPUZHA - 685 608.
BY ADVS.
RENJITH B.MARAR
LAKSHMI.N.KAIMAL
ARUN POOMULLI
BIJU VIGNESWAR
SURABHI SANTHOSH
MEERA M.
SRILAKSHMI NAIR R
BALASUBRAMANIAM R.
RESPONDENT/S:
THE STATE OF KERALA
REPRESENT BY PUBLIC PROSECUTOR, HIGH COURT OF
KERALA, ERNAKULAM - 682031.
BY ADV ADDL.DIRECTOR GENERAL OF PROSECUTION
OTHER PRESENT:
SRI. C.K.SURESH , SR. PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
20.07.2023, ALONG WITH Bail Appl..6442/2021, 6443/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
-2-
B.A.Nos.6423 of 2021 & con.cases
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 20TH DAY OF JULY 2023 / 29TH ASHADHA, 1945
BAIL APPL. NO. 6442 OF 2021
PETITIONER/S:
1 BHAVADHASAN UNNI , AGED 55 YEARS
S/O.NARAYANAN, THECHERY HOUSE, SHANTHIGIRI
KARIYIL, PURAPUZHA VILLAGE - 685 583.
2 AJIMON K.G., AGED 48 YEARS
S/O.GOPALAN, KANDATHIL PARAMBIL HOUSE,
KOLONIKARAYIL, KARINKKUNAM VILLAGE, THODUPUZHA
TALUK - 685 608.
BY ADVS.
RENJITH B.MARAR
LAKSHMI.N.KAIMAL
ARUN POOMULLI
BIJU VIGNESWAR
SURABHI SANTHOSH
MEERA M.
SRILAKSHMI NAIR R
BALASUBRAMANIAM R.
RESPONDENT/S:
THE STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
KERALA, ERNAKULAM - 682 031.
BY ADV ADDL.DIRECTOR GENERAL OF PROSECUTION
OTHER PRESENT:
SRI. C.K.SURESH , SR. PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
20.07.2023, ALONG WITH Bail Appl..6423/2021 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
-3-
B.A.Nos.6423 of 2021 & con.cases
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 20TH DAY OF JULY 2023 / 29TH ASHADHA, 1945
BAIL APPL. NO. 6443 OF 2021
PETITIONER/S:
1 ANILKUMAR, AGED 53 YEARS
S/O.GOPALAN NAIR, PUNNAIKAL HOUSE,
MANNAKKATTUKARAYIL, MANAKKAD VILLAGE, THODUPUZHA
- 685 608.
2 T.A.RAJU, AGED 63 YEARS
S/O.AYYAPPAN, THEKKEL HOUSE, NEDIYASHALA P.O.,
PURAPUZHA VILLAGE, THODUPUZHA - 685 608.
BY ADVS.
RENJITH B.MARAR
LAKSHMI.N.KAIMAL
ARUN POOMULLI
BIJU VIGNESWAR
SURABHI SANTHOSH
MEERA M.
SRILAKSHMI NAIR R
BALASUBRAMANIAM R.
RESPONDENT/S:
THE STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT
OF KERALA, ERNAKULAM - 682 031.
BY ADV ADDL.DIRECTOR GENERAL OF PROSECUTION
OTHER PRESENT:
SRI. C.K.SURESH , SR. PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
20.07.2023, ALONG WITH Bail Appl..6423/2021 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
-4-
B.A.Nos.6423 of 2021 & con.cases
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 20TH DAY OF JULY 2023 / 29TH ASHADHA, 1945
BAIL APPL. NO. 6454 OF 2021
PETITIONER/S:
1 MANOJ O.J..AGED 45 YEARS
S/O.JANARDHANAN, OONNAPLAKKAL HOUSE, PURAPURA
VILLAGE, THODUPUZHA TALUK - 685 608.
2 T.A.RAJU,AGED 63 YEARS
S/O.AYYAPPAN, THEKKEL HOUSE, NEDIYASHALA P.O.,
PURAPUZHA VILLAGE, THODUPUZHA - 685 608.
BY ADVS.
RENJITH B.MARAR
LAKSHMI.N.KAIMAL
ARUN POOMULLI
BIJU VIGNESWAR
SURABHI SANTHOSH
MEERA M.
SRILAKSHMI NAIR R
BALASUBRAMANIAM R.
RESPONDENT/S:
THE STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
KERALA, ERNAKULAM - 682 031.
BY ADV ADDL.DIRECTOR GENERAL OF PROSECUTION
OTHER PRESENT:
SRI. C.K.SURESH , SR. PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
20.07.2023, ALONG WITH Bail Appl..6423/2021 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
-5-
B.A.Nos.6423 of 2021 & con.cases
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 20TH DAY OF JULY 2023 / 29TH ASHADHA, 1945
BAIL APPL. NO. 6467 OF 2021
PETITIONER/S:
1 GEORGE, AGED 63 YEARS
S/O.OUSEPH, CHURALOORKARAYIL, KALLUPURATH HOUSE,
PURAPUZHA VILLAGE, THODUPUZHA TALUK - 685 583.
2 AJIMON K.G.,AGED 48 YEARS
S/O.GOPALAN, KANDATHIL PARAMBIL HOUSE,
KOLONIKARAYIL, KARINKKUNAM VILLAGE, THODUPUZHA
TALUK - 685 608.
BY ADVS.
RENJITH B.MARAR
LAKSHMI.N.KAIMAL
ARUN POOMULLI
BIJU VIGNESWAR
SURABHI SANTHOSH
MEERA M.
SRILAKSHMI NAIR R
BALASUBRAMANIAM R.
RESPONDENT/S:
THE STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
KERALA, ERNAKULAM - 682 031.
OTHER PRESENT:
SRI. C.K.SURESH , SR. PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
20.07.2023, ALONG WITH Bail Appl..6423/2021 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
-6-
B.A.Nos.6423 of 2021 & con.cases
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 20TH DAY OF JULY 2023 / 29TH ASHADHA, 1945
BAIL APPL. NO. 8052 OF 2021
AGAINST THE ORDER/JUDGMENTCRMC 813/2021 OF DISTRICT COURT &
SESSIONS COURT,THODUPUZHA
PETITIONER/S:
1 SHIBU T.K.,AGED 43 YEARS
S/O. KUMARAN, THURUTHEL HOUSE, KODIKKULAM
KARAYIL, KODIKKULAM VILLAGE, THODUPUZHA TALUK,
PIN-685582.
2 A.M.MATHAI, AGED 78 YEARS
S/O.MATHAI, ELANTHANATHU HOUSE, KARINKUNNAM
KARAYIL, KARINKUNNAM VILLAGE, THODUPUZHA TALUK,
PIN-685586.
BY ADVS.
RENJITH B.MARAR
LAKSHMI.N.KAIMAL
ARUN POOMULLI
SURABHI SANTHOSH
MEERA M.
SRILAKSHMI NAIR R
BALASUBRAMANIAM R.
RESPONDENT/S:
THE STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
KERALA, ERNAKULAM-682031.
BY ADV ADDL.DIRECTOR GENERAL OF PROSECUTION
OTHER PRESENT:
SRI. C.K.SURESH , SR. PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
20.07.2023, ALONG WITH Bail Appl..6423/2021 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
-7-
B.A.Nos.6423 of 2021 & con.cases
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 20TH DAY OF JULY 2023 / 29TH ASHADHA, 1945
BAIL APPL. NO. 8092 OF 2021
AGAINST THE ORDER/JUDGMENTCRMC 821/2021 OF DISTRICT COURT &
SESSIONS COURT,THODUPUZHA
PETITIONER/S:
1 RAJESH ,AGED 37 YEARS
S/O RAGHAVAN, SOORYANKUNNEL HOUSE, THEKKUMBAKAM
KARAYIL, ARAKKULAM VILLAGE, THODUPUZHA TALUK,
IDUKKI DISTRICT, PIN-685 591.
2 K.K.GOPI, AGED 63 YEARS
S/O KRISHNAN, KALAKKATTU HOUSE,
MOLLAMATTOMKARAYIL, ARAKKULAM VILLAGE, THODUPUZHA
TALUK, IDUKKI DISTRICT, PIN-685 591.
BY ADVS.
RENJITH B.MARAR
LAKSHMI.N.KAIMAL
ARUN POOMULLI
SURABHI SANTHOSH
MEERA M.
SRILAKSHMI NAIR R
BALASUBRAMANIAM R.
RESPONDENT/S:
THE STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
KERALA, ERNAKULAM-682 031.
BY ADV ADDL.DIRECTOR GENERAL OF PROSECUTION
OTHER PRESENT:
SRI. C.K.SURESH , SR. PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
20.07.2023, ALONG WITH Bail Appl..6423/2021 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
-8-
B.A.Nos.6423 of 2021 & con.cases
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 20TH DAY OF JULY 2023 / 29TH ASHADHA, 1945
BAIL APPL. NO. 8119 OF 2021
AGAINST THE ORDER/JUDGMENTCRMC 811/2021 OF DISTRICT COURT &
SESSIONS COURT,THODUPUZHA
PETITIONER/S:
1 SHIBU E.R.,AGED 49 YEARS
S/O.RAVEENDRAN, IDAYORATHIL HOUSE,
THODUPUZHAKARAYIL, THODUPUZHA VILLAGE, THODUPUZHA
TALUK, PIN - 685 584.
2 A.M.MATHAI,AGED 78 YEARS
S/O.MATHAI, ELANTHANATHU HOUSE, KARINKUNNAM
KARAYIL, KARINKUNNAM VILLAGE, THODUPUZHA TALUK,
PIN - 685 586.
BY ADVS.
RENJITH B.MARAR
LAKSHMI.N.KAIMAL
ARUN POOMULLI
SURABHI SANTHOSH
MEERA M.
SRILAKSHMI NAIR R
BALASUBRAMANIAM R.
RESPONDENT/S:
THE STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
KERALA, ERNAKULAM - 682 031.
BY ADV ADDL.DIRECTOR GENERAL OF PROSECUTION
OTHER PRESENT:
SRI. C.K.SURESH , SR. PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
20.07.2023, ALONG WITH Bail Appl..6423/2021 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
-9-
B.A.Nos.6423 of 2021 & con.cases
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 20TH DAY OF JULY 2023 / 29TH ASHADHA, 1945
BAIL APPL. NO. 8114 OF 2021
AGAINST THE ORDER/JUDGMENTCRMC 819/2021 OF DISTRICT COURT &
SESSIONS COURT,THODUPUZHA
PETITIONER/S:
1 ANEESH,AGED 40 YEARS
S/O. SANKARAPILLAI, MAADAPLAATHU HOUSE,
KUMARAMANGALAM KARAYIL, KUMARAMANGALAM VILLAGE,
THODUPUZHA TALUK, IDUKKI DISTRICT 685 552.
2 K.K. GOPI, AGED 63 YEARS
S/O. KRISHNAN, KALAKKATTU HOUSE, MOLLAMATTOM
KARAYIL, ARAKKULAM VILLAGE, THODUPUZHA TALUK,
IDUKKI DISTRICT, 685 591.
BY ADVS.
RENJITH B.MARAR
LAKSHMI.N.KAIMAL
ARUN POOMULLI
SURABHI SANTHOSH
MEERA M.
SRILAKSHMI NAIR R
BALASUBRAMANIAM R.
RESPONDENT/S:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR HIGH COURT OF
KERALA, ERNAKULAM 682 031.
BY ADV ADDL.DIRECTOR GENERAL OF PROSECUTION
OTHER PRESENT:
SRI. C.K.SURESH , SR. PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
20.07.2023, ALONG WITH Bail Appl..6423/2021 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
-10-
B.A.Nos.6423 of 2021 & con.cases
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 20TH DAY OF JULY 2023 / 29TH ASHADHA, 1945
BAIL APPL. NO. 8072 OF 2021
PETITIONER/S:
1 SAJU ANTONY, AGED 52 YEARS
S/O. ANTONY, KURISHINKAL HOUSE, KARIMANOOR
KARAYIL, KARIMANOOR VILLAGE, THODUPUZHA, PIN -
685581.
2 A. M. MATHAI ,AGED 78 YEARS
S/O. MATHAI, ELANTHANATHU HOUSE, KARINKUNNAM
KARAYIL, KARINKUNNAM VILLAGE, THODUPUZHA TALUK,
PIN - 685586.
BY ADVS.
RENJITH B.MARAR
LAKSHMI.N.KAIMAL
RESPONDENT/S:
THE STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
KERALA, ERNAKULAM - 682 031.
BY ADV ADDL.DIRECTOR GENERAL OF PROSECUTION
OTHER PRESENT:
SRI. C.K.SURESH , SR. PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
20.07.2023, ALONG WITH Bail Appl..6423/2021 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
-11-
B.A.Nos.6423 of 2021 & con.cases
P.V.KUNHIKRISHNAN, J.
======================================================
B.A.Nos.6423, 6442, 6443, 6454,
6467, 8052, 8072, 8092, 8114 & 8119 of 2021
=============================================================
Dated this the 20th day of July, 2023
ORDER
The petitioners are accused in Crime Nos.46, 47, 48, 49, 50, 53,
72, 73, 74, 75 and 76 of 2021 of Thodupuzha Excise Range. The
above cases are registered against different persons but with same set
of allegations. The offence alleged are under Section 57(a) of the
Abkari Act. The allegation is that the accused were the salesmen and
licensee of toddy shops and the toddy kept for sale was seized for the
purpose of chemical analysis and in the chemical analysis, it was
found that the toddy contained Cannabinoids (ganja).
2. Heard the counsel for the petitioners and the Senior Public
Prosecutor.
3. The counsel for the petitioners submitted that challenging
the FIR in these crimes, the petitioners already filed Crl.M.Cs and the
matter is heard and posted for judgment. These bail applications are
pending before this Court from 2021 onwards. There are interim
B.A.Nos.6423 of 2021 & con.cases
orders not to arrest the petitioners in these bail applications. The
public prosecutor also submitted that since Section 482 Cr.P.C petition
filed to quash the proceedings is already heard and posted for
judgment, the interim order can be made absolute. If that be so, these
bail applications can be allowed after imposing certain conditions.
Therefore, these bail applications are allowed in the following
manner:
1. Petitioners shall appear before the Investigating Officer
within two weeks from today and shall undergo interrogation;
2. After interrogation, if the Investigating Officer proposes to
arrest the petitioners, they shall be released on bail on
executing a bond for a sum of Rs.50,000/-(Rupees Fifty
Thousand only) each with two solvent sureties each for the
like sum to the satisfaction of the officer concerned;
3. Petitioners shall appear before the Investigating Officer for
interrogation as and when required. The petitioners shall co-
operate with the investigation and shall not, directly or
indirectly make any inducement, threat or promise to any
person acquainted with the facts of the case so as to dissuade
B.A.Nos.6423 of 2021 & con.cases
them from disclosing such facts to the Court or to any police
officer;
4. Petitioners shall not leave India without permission of the
jurisdictional Court;
5. Petitioners shall not commit an offence similar to the
offence of which they are accused, or suspected, of the
commission of which they are suspected;
6. If any of the above conditions are violated by the
petitioners, the jurisdictional Court can cancel the bail in
accordance to law, even though the bail is granted by this
Court.
P.V.KUNHIKRISHNAN
JUDGE
das
B.A.Nos.6423 of 2021 & con.cases
APPENDIX OF BAIL APPL. 6442/2021
PETITIONER ANNEXURES
Annexure A1 TRUE COPY OF THE CRIME AND OCCURRENCE
REPORT IN CR.NO.73/2021 OF THE
THODUPUZHA EXCISE RANGE.
Annexure A2 TRUE COPY OF THE CHEMICAL ANALYSIS
REPORT WITH CERTIFICATE NO.446/EM DATED
28.07.2021.
Annexure A3 TRUE COPY OF THE SEIZURE MAHAZAR DATED
14.12.2020 IN CR.NO.73/2021 OF THE
EXCISE RANGE OFFICE, THODUPUZHA.
Annexure A4 TRUE COPY OF THE FORM NO.V:NO-TR.11-20-
21 DATED 15.12.2020 PREPARED BY THE
EXCISE INSPECTOR, EXCISE RANGE OFFICE,
THODUPUZHA.
Annexure A5 TRUE COPY OF THE RECEIPT
NO.6570/20/EKM/EX-1815 OF THE REGIONAL
CHEMICAL EXAMINERS LABORATORY,
ERNAKULAM DATED 15.12.2020.
Annexure A6 TRUE COPY OF THE REPORT DATED
11.08.2021 OF THE EXCISE INSPECTOR,
EXCISE RANGE OFFICE, THODUPUZHA.
Annexure A7 TRUE COPY OF THE LIST OF THONDY
ARTICLES INVOLVED IN CR.NO.73/2021 OF
EXCISE RANGE THODUPUZHA AS SUBMITTED
BEFORE THE JUDICIAL FIRST CLASS
MAGISTRATE COURT, MUTTOM.
Annexure A8 TRUE COPY OF THE MEDICAL RECORDS
PERTAINING TO THE 2ND PETITIONER'S
DAUGHTER.
Annexure A9 TRUE COPY OF THE RTI APPLICATION SENT
TO THE PIO, OFFICE OF THE REGIONAL
CHEMICAL EXAMINATION LABORATORY, KOCHI
DATED 06.10.2021.
Annexure A10 TRUE COPY OF THE RTI REPLY DATED
23.10.2021 OF THE PIO, REGIONAL
CHEMICAL EXAMINATION LABORATORY, KOCHI,
DATED 23.10.2021.
B.A.Nos.6423 of 2021 & con.cases
APPENDIX OF BAIL APPL. 6443/2021
PETITIONER ANNEXURES
Annexure A1 TRUE COPY OF THE CRIME & OCCURRENCE
REPORT IN CR.NO.47/2021 OF THE
THODUPUZHA EXCISE RANGE.
Annexure A2 TRUE COPY OF THE CHEMICAL ANALYSIS
REPORT WITH CERTIFICATE NO.446/EM DATED
28.07.2021.
Annexure A3 TRUE COPY OF THE SEIZURE MAHAZAR DATED
14.12.2020 IN CR.NO.47/2021 OF THE
EXCISE RANGE OFFICE, THODUPUZHA.
Annexure A4 TRUE COPY OF THE FORM NO.V:NO-TR.11-20-
21 DATED 15.12.2020 PREPARED BY THE
EXCISE INSPECTOR, EXCISE RANGE OFFICE,
THODUPUZHA.
Annexure A5 TRUE COPY OF THE RECEIPT
NO.6570/20/EKM/EX-1815 OF THE REGIONAL
CHEMICAL EXAMINERS LABORATORY,
ERNAKULAM DATED 15.12.2020.
Annexure A6 TRUE COPY OF THE REPORT DATED
11.08.2021 OF THE EXCISE INSPECTOR,
EXCISE RANGE OFFICE, THODUPUZHA.
Annexure A7 TRUE COPY OF THE LIST OF THONDY
ARTICLES INVOLVED IN CR.NO.47/2021 OF
EXCISE RANGE THODUPUZHA AS SUBMITTED
BEFORE THE JUDICIAL FIRST CLASS
MAGISTRATE COURT, MUTTOM.
Annexure A8 TRUE COPY OF THE RTI APPLICATION SENT
TO THE PIO, OFFICE OF THE REGIONAL
CHEMICAL EXAMINATION LABORATORY, KOCHI,
DATED 23.10.2021.
Annexure A9 TRUE COPY OF THE RTI REPLY DATED
23.10.2021 OF THE PIO, REGIONAL
CHEMICAL EXAMINATION LABORATORY, KOCHI,
DATED 23.10.2021.
B.A.Nos.6423 of 2021 & con.cases
APPENDIX OF BAIL APPL. 6454/2021
PETITIONER ANNEXURES
Annexure A1 TRUE COPY OF THE CRIME AND OCCURRENCE
REPORT IN CR.NO.75/2021 OF THE
THODUPUZHA EXCISE RANGE.
Annexure A2 TRUE COPY OF THE CHEMICAL ANALYSIS
REPORT WITH CERTIFICATE NO.446/EM DATED
28.07.2021.
Annexure A3 TRUE COPY OF THE SEIZURE MAHAZAR DATED
14.12.2020 IN CR.NO.75/2021 OF THE
EXCISE RANGE OFFICE, THODUPUZHA.
Annexure A4 TRUE COPY OF THE FORM NO.V:NO.-TR.11-
20-21 DATED 15.12.2020 PREPARED BY THE
EXCISE INSPECTOR, EXCISE RANGE OFFICE,
THODUPUZHA.
Annexure A5 TRUE COPY OF THE RECEIPT
NO.6570/20/EKM/EX-1815 OF THE REGIONAL
CHEMICAL EXAMINERS LABORATORY,
ERNAKULAM DATED 15.12.2020.
Annexure A6 TRUE COPY OF THE REPORT DATED
11.08.2021 OF THE EXCISE INSPECTOR,
EXCISE RANGE OFFICE, THODUPUZHA.
Annexure A7 TRUE COPY OF THE LIST OF THONDY
ARTICLES INVOLVED IN CR.NO.75/2021 OF
EXCISE RANGE THODUPUZHA AS SUBMITTED
BEFORE THE JUDICIAL FIRST CLASS
MAGISTRATE COURT, MUTTOM.
Annexure A8 TRUE COPY OF THE RTI APPLICATION SENT
TO THE PIO, OFFICE OF THE REGIONAL
CHEMICAL EXAMINATION LABORATORY, KOCHI
DATED 06.10.2021.
Annexure A9 TRUE COPY OF THE RTI REPLY DATED
23.10.2021 OF THE PIO, REGIONAL
CHEMICAL EXAMINATION LABORATORY, KOCHI,
DATED 23.10.2021.
B.A.Nos.6423 of 2021 & con.cases
APPENDIX OF BAIL APPL. 6467/2021
PETITIONER ANNEXURES
Annexure A1 TRUE COPY OF THE CRIME & OCCURRENCE
REPORT IN CR. NO. 74/2021 OF THE
THODUPUZHA EXCISE RANGE.
Annexure A2 TRUE COPY OF THE CHEMICAL ANALYSIS
REPORT WITH CERTIFICATE NO. 446/EM
DATED 28.07.2021.
Annexure A3 TRUE COPY OF THE SEIZURE MAHAZAR DATED
14.12.2020 IN CR.NO.74/2021 OF THE
EXCISE RANGE OFFICE, THODUPUZHA.
Annexure A4 TRUE COPY OF THE FORM NO.V:NO.-TR.11-
20-21 DATED 15.12.2020 PREPARED BY THE
EXCISE INSPECTOR, EXCISE RANGE OFFICE,
THODUPUZHA.
Annexure A5 TRUE COPY OF THE RECEIPT
NO.6570/20/EKM/EX-1815 OF THE REGIONAL
CHEMICAL EXAMINERS LABORATORY,
ERNAKULAM DATED 15.12.2020.
Annexure A6 TRUE COPY OF THE REPORT DATED
11.08.2021 OF THE EXCISE INSPECTOR,
EXCISE RANGE OFFICE, THODUPUZHA.
Annexure A7 TRUE COPY OF THE LIST OF THONDY
ARTICLES INVOLVED IN CR.NO.74/2021 OF
EXCISE RANGE THODUPUZHA AS SUBMITTED
BEFORE THE JUDICIAL FIRST CLASS
MAGISTRATE COURT, MUTTOM.
Annexure A8 TRUE COPY OF THE MEDICAL RECORDS
PERTAINING TO THE 2ND PETITIONER'S
DAUGHTER.
Annexure A9 TRUE COPY OF THE RTI APPLICATION SENT
TO THE PIO, OFFICE OF THE REGIONAL
CHEMICAL EXAMINATION LABORATORY, KOCHI
DATED 06.10.2021.
Annexure A10 TRUE COPY OF THE RTI REPLY DATED
23.10.2021 OF THE PIO, REGIONAL
CHEMICAL EXAMINATION LABORATORY, KOCHI,
DATED 23.10.2021.
B.A.Nos.6423 of 2021 & con.cases
APPENDIX OF BAIL APPL. 8052/2021
PETITIONER ANNEXURES
Annexure A1 TRUE COPY OF THE CRIME AND OCCURRENCE
REPORT IN CR.NO.48/2021 OF THE THODUPUZHA
EXCISE RANGE.
Annexure A2 TRUE COPY OF THE CHEMICAL ANALYSIS REPORT
WITH CERTIFICATE NO.446/EM DATED
28.07.2021.
Annexure A3 TRUE COPY OF THE SEIZURE MAHAZAR DATED
14.12.2020 IN CR.NO.48/2021 OF THE EXCISE
RANGE OFFICE, THODUPUZHA.
Annexure A4 TRUE COPY OF THE FORM NO.V:NO.TR.11/20-21
DATED 15.12.2020 PREPARED BY THE EXCISE
INSPECTOR, EXCISE RANGE OFFICE.
Annexure A5 TRUE COPY OF THE RECEIPT
NO.6570/20/EKM/EX-1815 OF THE REGIONAL
CHEMICAL EXAMINERS LABORATORY, ERNAKULAM
DATED 15.12.2020.
Annexure A6 TRUE COPY OF THE REPORT DATED 11.08.2021
OF THE EXCISE INSPECTOR, EXCISE RANGE
OFFICE, THODUPUZHA.
Annexure A7 TRUE COPY OF THE LIST OF THONDY ARTICLES
INVOLVED IN CR.NO.48/2021 OF EXCISE RANGE
THODUPUZHA AS SUBMITTED BEFORE THE
JUDICIAL FIRST CLASS MAGISTRATE COURT,
MUTTOM, DATED 12.08.2021.
Annexure A8 TRUE COPY OF THE ORDER OF THE SESSIONS
JUDGE THODUPUZHA IN CRL.M.C.NO.813/2021
DATED 07.10.2021.
Annexure A9 TRUE COPY OF THE MEDICAL CERTIFICATE OF
THE 2ND PETITIONER.
Annexure A10 TRUE COPY OF THE MEDICAL RECORDS OF THE
2ND PETITIONER'S SON.
Annexure A11 TRUE COPY OF THE RTI APPLICATION SENT TO
THE PIO, OFFICE OF THE REGIONAL CHEMICAL
EXAMINATION LABORATORY, KOCHI DATED
06.10.2021.
Annexure A12 TRUE COPY OF THE RTI REPLY DATED
23.10.2021 OF THE PIO, REGIONAL CHEMICAL
EXAMINATION LABORATORY, KOCHI, DATED
23.10.2021.
B.A.Nos.6423 of 2021 & con.cases
APPENDIX OF BAIL APPL. 8092/2021
PETITIONER ANNEXURES
Annexure A1 TRUE COPY OF THE CRIME AND OCCURRENCE
REPORT IN CR.NO.49/2021 OF THE
THODUPUZHA EXCISE RANGE.
Annexure A2 TRUE COPY OF THE CHEMICAL ANALYSIS
REPORT WITH CERTIFICATE NO.445/EM DATED
28.07.2021.
Annexure A3 TRUE COPY OF THE SEIZURE MAHAZAR DATED
05.10.2020 IN CR.NO.49/2021 OF THE
EXCISE RANGE OFFICE, THODUPUZHA.
Annexure A4 TRUE COPY OF THE FORM NO.V:NO.TR.11/20-
21 DATED 06.10.2020 PREPARED BY THE
EXCISE INSPECTOR, EXCISE RANGE OFFICE.
Annexure A5 TRUE COPY OF THE RECEIPT
NO.4977/20/EKM/EX-1288 OF THE REGIONAL
CHEMICAL EXAMINERS LABORATORY,
ERNAKULAM DATED 06.10.2020.
Annexure A6 TRUE COPY OF THE REPORT DATED
11.08.2021 OF THE EXCISE INSPECTOR,
EXCISE RANGE OFFICE, THODUPUZHA.
Annexure A7 TRUE COPY OF THE LIST OF THONDY
ARTICLES INVOLVED IN CR.NO.49/2021 OF
EXCISE RANGE THODUPUZHA AS SUBMITTED
BEFORE THE JUDICIAL FIRST CLASS
MAGISTRATE COURT, MUTTOM, DATED
12.08.2021.
Annexure A8 TRUE COPY OF THE ORDER OF THE SESSIONS
JUDGE THODUPUZHA IN CRL.M.C.NO.821/2021
DATED 07.10.2021.
B.A.Nos.6423 of 2021 & con.cases
APPENDIX OF BAIL APPL. 8119/2021
PETITIONER ANNEXURES
Annexure A1 TRUE COPY OF THE CRIME & OCCURRENCE
REPORT IN CR. NO. 72 OF 2021 OF THE
THODUPUZHA EXCISE RANGE.
Annexure A2 TRUE COPY OF THE CHEMICAL ANALYSIS
REPORT WITH CERTIFICATE NO. 446/EM
DATED 28.07.2021.
Annexure A3 TRUE COPY OF THE SEIZURE MAHAZAR DATED
14.12.2020 IN CR. NO. 72 OF 2021 OF THE
EXCISE RANGE OFFICE, THODUPUZHA
Annexure A4 TRUE COPY OF THE FORM NO. V; NO. - TR.
11/20-21 DATED 15.12.2020 PREPARED BY
THE EXCISE INSPECTOR, EXCISE RANGE
OFFICE.
Annexure A5 TRUE COPY OF THE RECEIPT NO.
6570/20/EKM/EX-1815 OF THE REGIONAL
CHEMICAL EXAMINERS LABORATORY,
ERNAKULAM DATED 15.12.2020.
Annexure A6 TRUE COPY OF THE REPORT DATED
11.08.2021 OF THE EXCISE INSPECTOR,
EXCISE RANGE OFFICE, THODUPUZHA.
Annexure A7 TRUE COPY OF THE LIST OF THONDY
ARTICLES INVOLVED IN CR. NO. 72 OF 2021
OF EXCISE RANGE THODUPUZHA AS SUBMITTED
BEFORE THE JUDICIAL FIRST CLASS
MAGISTRATE COURT, MUTTOM, DATED
12.08.2021.
Annexure A8 CERTIFIED COPY OF THE ORDER OF THE
SESSIONS JUDGE, THODUPUZHA IN CRL. M.C.
NO. 811 OF 2021 DATED 07.10.2021.
Annexure A9 TRUE COPY OF THE MEDICAL CERTIFICATE OF
THE 2ND PETITIONER.
Annexure A10 TRUE COPY OF THE MEDICAL RECORDS OF THE
2ND PETITIONER'S SON.
B.A.Nos.6423 of 2021 & con.cases
APPENDIX OF BAIL APPL. 8114/2021
PETITIONER ANNEXURES
Annexure A1 TRUE COPY OF THE CRIME & OCCURRENCE
REPORT IN CR. NO. 53 OF 2021 OF THE
THODUPUZHA EXCISE RANGE.
Annexure A2 TRUE COPY OF THE CHEMICAL ANALYSIS
REPORT WITH CERTIFICATE NO. 445/EM
DATED 28.07.2021.
Annexure A3 TRUE COPY OF THE SEZURE MAHAZAR DATED
05.10.2020 IN CR. NO. 53 OF 2021 OF THE
EXCISE RANGE OFFICER THODUPUZHA.
Annexure A4 TRUE COPY OF THE FORM NO. V; NO. - TR
11/20-21 DATED 06.10.2020 PREPARED BY
THE EXCISE INSPECTOR, EXCISE RANGE
OFFICER.
Annexure A5 TRUE COPY OF THE RECEIPT NO.
4977/20/EKM/EX-1288 OF THE REGIONAL
CHEMICAL EXAMINERS LABORATORY,
ERNAKULAM DATED 06.10.2020.
Annexure A6 TRUE COPY OF THE REPORT DATED
11.08.2021 OF THE EXCISE INSPECTOR,
EXCISE RANGE OFFICE, THODUPUZHA.
Annexure A7 TRUE COPY OF THE LIST OF THONDY
ARTICLES INVOLVED IN CR. NO. 53 OF 2021
OF EXCISE RANGE THODUPUZHA AS SUBMITTED
BEFORE THE JUDICIAL FIRST CLASS
MAGISTRATE COURT, MUTTOM, DATED
12.08.2021.
Annexure A8 CERTIFIED COPY OF THE ORDER OF THE
SESSIONS JUDGE THODUPUZHA IN CRL.M.C.
NO. 819 OF 2021 DATED 07.10.2021.
B.A.Nos.6423 of 2021 & con.cases
APPENDIX OF BAIL APPL. 8072/2021
PETITIONER ANNEXURES
Annexure A1 TRUE COPY OF THE CRIME & OCCURRENCE
REPORT IN CR. NO. 46/2021 OF THE
THODUPUZHA EXCISE RANGE.
Annexure A2 TRUE COPY OF THE CHEMICAL ANALYSIS
REPORT WITH CERTIFICATE NO. 446/EM
DATED 28.07.2021.
Annexure A3 TRUE COPY OF THE SEIZURE MAHAZAR DATED
14.12.2020 IN CR.NO.46/2021 OF THE
EXCISE RANGE OFFICE, THODUPUZHA.
Annexure A4 TRUE COPY OF THE FORM NO. V; NO-
TR.11/20-21 DATED 15.12.2020 PREPARED
BY THE EXCISE INSPECTOR, EXCISE RANGE
OFFICE.
Annexure A5 TRUE COPY OF THE RECEIPT NO.
6570/20/EKM/EX-1815 OF THE REGIONAL
CHEMICAL EXAMINERS LABORATORY,
ERNAKULAM DATED 15.12.2020.
Annexure A6 TRUE COPY OF THE REPORT DATED
11.08.2021 OF THE EXCISE INSPECTOR,
EXCISE RANGE OFFICE, THODUPUZHA.
Annexure A7 TRUE COPY OF THE LIST OF THONDY
ARTICLES INVOLVED IN CR. NO. 46/2021 OF
EXCISE RANGE THODUPUZHA AS SUBMITTED
BEFORE THE JUDICIAL FIRST CLASS
MAGISTRATE COURT, MUTTOM, DATED
12.08.2021.
Annexure A8 TRUE COPY OF THE ORDER OF THE SESSIONS
JUDGE THODUPUZHA IN CRL. M.C NO.
812/2021 DATED 07.10.2021.
Annexure A9 TRUE COPY OF THE MEDICAL CERTIFICATE OF
THE 2ND PETITIONER.
Annexure A10 TRUE COPY OF THE MEDICAL RECORDS OF THE
2ND PETITIONER'S SON.
B.A.Nos.6423 of 2021 & con.cases
APPENDIX OF BAIL APPL. 6423/2021
PETITIONER ANNEXURES
Annexure A1 TRUE COPY OF THE CRIME & OCCURRENCE
REPORT IN CR. NO. 76/2021 OF THE
THODUPUZHA EXCISE RANGE.
Annexure A2 TRUE COPY OF THE CHEMICAL ANALYSIS
REPORT WITH CERTIFICATE NO. 446/EM
DATED 28.07.2021.
