Kerala High Court
Ajayalal vs State Of Kerala on 24 September, 2024
Author: Bechu Kurian Thomas
Bench: Bechu Kurian Thomas
Crl.M.C. No.4987/2021 & Conn. Cases 1
2024:KER:70781
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
TUESDAY, THE 24TH DAY OF SEPTEMBER 2024 / 2ND ASWINA, 1946
CRL.MC NO. 4987 OF 2021
CRIME NO.65/2021 OF Thodupuzha Excise Range, Idukki
PETITIONERS/ACCUSED 1 & 2:
1 SUBRAMANIAN,
AGED 47 YEARS, S/O. GOVINDAN,
MENOTH PARAMBIL HOUSE,
PANNOOR KARA, KARIMANNOOR VILLAGE,
THODUPUZHA TALUK.
2 ELDHO K. THOMAS,
S/O. THOMAS,
KAVUNGUMPILLIL HOUSE,
CHELAD KARA, PINDIMANA VILLAGE,
KOTHAMANGALAM TALUK, ERNAKULAM DISTRICT.
BY ADVS.
SRI.C.C.THOMAS (SR.)
SRI.NIREESH MATHEW
RESPONDENT/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM.
BY SRI.GRASHIOUS KURIAKOSE, ADDL.DIRECTOR GENERAL OF
PROSECUTION
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
10.09.2024, ALONG WITH Crl.MC NOS.5116/2021, 5152/2021, 5176/2021,
5180/2021, 5202/2021, 5203/2021, 5205/2021, 5212/2021,
Crl.M.C. No.4987/2021 & Conn. Cases 2
2024:KER:70781
5213/2021, 5228/2021, 5229/2021, 5230/2021, 5232/2021,
5233/2021, 5257/2021, 5261/2021, 5267/2021, 5271/2021,
5279/2021, 5280/2021, 5301/2021, 5309/2021, 5311/2021,
5325/2021, 5329/2021, 5412/2021, 5419/2021, 5427/2021,
5449/2021, 5456/2021, 5462/2021, 5463/2021, 5464/2021,
5465/2021, 5477/2021, 5478/2021, 5482/2021, 5535/2021,
5603/2021 & 1078/2022, THE COURT ON 24.09.2024 PASSED THE
FOLLOWING:
Crl.M.C. No.4987/2021 & Conn. Cases 3
2024:KER:70781
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
TUESDAY, THE 24TH DAY OF SEPTEMBER 2024 / 2ND ASWINA, 1946
CRL.MC NO. 5116 OF 2021
CRIME NO.83/2021 OF Kothamangalam Excise Range, Ernakulam
PETITIONERS/ACCUSED 1 & 2:
1 RAJU
AGED 39 YEARS, S/O.NARAYANAN,
ERUMBINKADATHIL HOUSE,
CHEMBANKUZHI KARA, KOTHAMANGALAM VILLAGE,
KOTHAMANGALAM TALUK.
2 JAYESHKUMAR
AGED 36 YEARS, S/O.SIVAN,
KUDIYIRICKAL HOUSE,
CHEMBANKUZHI KARA, NERYAMANGALAM VILLAGE,
KOTHAMANGALAM TALUK.
BY ADVS.
SRI.C.C.THOMAS (SR.)
SRI.NIREESH MATHEW
RESPONDENT/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA,
ERNAKULAM.
BY ADVS.
SRI.GRASHIOUS KURIAKOSE, ADDL.DIRECTOR GENERAL OF
PROSECUTION
Crl.M.C. No.4987/2021 & Conn. Cases 4
2024:KER:70781
THIS CRIMINAL MISC.CASE HAVING BEEN FINALLY HEARD ON
10.09.2024, ALONG WITH Crl.MC.4987/2021 AND CONNECTED CASES, THE
COURT ON 24.09.2024 PASSED THE FOLLOWING:
Crl.M.C. No.4987/2021 & Conn. Cases 5
2024:KER:70781
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
TUESDAY, THE 24TH DAY OF SEPTEMBER 2024 / 2ND ASWINA, 1946
CRL.MC NO. 5152 OF 2021
CRIME NO.54/2021 OF Thodupuzha Excise Range, Idukki
PETITIONERS/ACCUSED 1 & 2:
1 TOMY,
AGED 56 YEARS, S/O.PHILIPOSE,
IRUMPULAMKATTIL HOUSE,
KARIMANNOOR KARA, KARIMANNOOR VILLAGE,
THODUPUZHA TALUK, IDUKKI DISTRICT.
2 ELDHO K.THOMAS,
S/O.THOMAS,
KAVUNGUMPILLIL HOUSE,
CHELAD KARA, PINDIMANA VILLAGE,
KOTHAMANGLAM TALUK, ERNAKULAM DISTRICT.
BY SRI.C.C.THOMAS (SR.)
ADV NIREESH MATHEW
RESPONDENT/COMPLAINANT:
STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM.
BY SRI.GRASHIOUS KURIAKOSE, ADDL.DIRECTOR GENERAL OF
PROSECUTION
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
10.09.2024, ALONG WITH Crl.MC.4987/2021 AND CONNECTED CASES, THE
COURT ON 24.09.2024 PASSED THE FOLLOWING:
Crl.M.C. No.4987/2021 & Conn. Cases 6
2024:KER:70781
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
TUESDAY, THE 24TH DAY OF SEPTEMBER 2024 / 2ND ASWINA, 1946
CRL.MC NO. 5176 OF 2021
CRIME NO.85/2021 OF Kothamangalam Excise Range, Ernakulam
PETITIONERS/ACCUSED 1 TO 3:
1 ANEESH
AGED 33 YEARS, S/O.THANKACHAN,
CHANDAKUNNEL HOUSE,
ALLUNGAL KARA, NERYAMANGALAM VILLAGE,
KOTHAMANGALAM TALUK
2 BIBIN MOHANAN
S/O.MOHANAN,
MULANTHANATHIL HOUSE,
PINDIMANA KARA, PINDIMANA VILLAGE,
KOTHAMANGALAM TALUK
3 SIVANKUNJU
S/O.KRISHNAN,
CHALIL HOUSE,
KUTHUKUZHI KARA, KOTHAMANGALAM VILLAGE,
KOTHAMANGALAM TALUK
BY
BY SRI.C.C.THOMAS (SR.)
SRI.NIREESH MATHEW
RESPONDENT/COMPLAINANT:
STATE OF KERALA
REP.BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM
BY SRI.GRASHIOUS KURIAKOSE, ADDL.DIRECTOR GENERAL OF
PROSECUTION
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
10.09.2024, ALONG WITH Crl.MC.4987/2021 AND CONNECTED CASES, THE
COURT ON 24.09.2024 PASSED THE FOLLOWING:
Crl.M.C. No.4987/2021 & Conn. Cases 7
2024:KER:70781
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
TUESDAY, THE 24TH DAY OF SEPTEMBER 2024 / 2ND ASWINA, 1946
CRL.MC NO. 5180 OF 2021
CRIME NO.69/2021 OF Thodupuzha Excise Range, Idukki
PETITIONERS/ACCUSED 1 & 2:
1 TOMY E.P
AGED 56 YEARS, S/O. PHILIPOSE,
IRUMPULAMKATTIL HOUSE,
KARIMANNOOR KARA, KARIMANNOOR VILLAGE,
THODUPUZHA TALUK, IDUKKI DISTRICT.
2 ELDHO K THOMAS
S/O. THOMAS,
KAVUNGUMPILLIL HOUSE,
CHELAD KARA, PINDIMANA VILLAGE,
KOTHAMANGALAM TALUK, ERNAKULAM DISTRICT.
BY
SRI.C.C.THOMAS (SR.)
SRI. NIREESH MATHEW
RESPONDENT/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM 682 031
BY SRI.GRASHIOUS KURIAKOSE, ADDL.DIRECTOR GENERAL OF
PROSECUTION
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
10.09.2024, ALONG WITH Crl.MC.4987/2021 AND CONNECTED CASES, THE
COURT ON 24.09.2024 PASSED THE FOLLOWING:
Crl.M.C. No.4987/2021 & Conn. Cases 8
2024:KER:70781
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
TUESDAY, THE 24TH DAY OF SEPTEMBER 2024 / 2ND ASWINA, 1946
CRL.MC NO. 5202 OF 2021
CRIME NO.62/2021 OF Thodupuzha Excise Range, Idukki
PETITIONERS/ACCUSED 1 & 2:
1 SUBHASH
AGED 51 YEARS, S/O. THANKAPPAN,
THUMARAPARAMBIL HOUSE,
EDAMARUKU KARA, UDUMBANNOOR VILLAGE,
THODUPUZHA TALUK, IDUKKI DISTRICT.
2 SATHEESAN
S/O. SREEDHARAN,
PUTHENPURACKAL HOUSE,
MUNDANMUDI KARA, VANNAPPURAM VILLAGE,
THODUPUZHA TALUK, IDUKKI DISTRICT.
BY
SRI.C.C.THOMAS (SR.)
SRI. NIREESH MATHEW
RESPONDENT/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM 682 031
BY SRI.GRASHIOUS KURIAKOSE, ADDL.DIRECTOR GENERAL OF
PROSECUTION
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
10.09.2024, ALONG WITH Crl.MC.4987/2021 AND CONNECTED CASES, THE
COURT ON 24.09.2024 PASSED THE FOLLOWING:
Crl.M.C. No.4987/2021 & Conn. Cases 9
2024:KER:70781
THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
TUESDAY, THE 24TH DAY OF SEPTEMBER 2024 / 2ND ASWINA, 1946
CRL.MC NO. 5203 OF 2021
CRIME NO.67/2021 OF Thodupuzha Excise Range, Idukki
PETITIONERS/ACCUSED 1 & 2:
1 SUDHEESH
AGED 37 YEARS, S/O.MOHANAN,
KALLADAKARAYIL HOUSE,
EDAMARUKU KARA, UDUMBANNOOR VILLAGE,
THODUPUZHA TALUK, IDUKKI DISTRICT
2 SATHEESAN
S/O.SREEDHARAN,
PUTHENPURACKAL HOUSE,
MUNDANMUDI KARA, VANNAPPURAM VILLAGE,
THODUPUZHA TALUK, IDUKKI DISTRICT
BY
SRI.C.C.THOMAS (SR.)
SRI. NIREESH MATHEW
RESPONDENT/COMPLAINANT:
STATE OF KERALA
REP.BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM 682 031
BY SRI.GRASHIOUS KURIAKOSE, ADDL.DIRECTOR GENERAL OF
PROSECUTION
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
10.09.2024, ALONG WITH Crl.MC.4987/2021 AND CONNECTED CASES, THE
COURT ON 24.09.2024 PASSED THE FOLLOWING:
Crl.M.C. No.4987/2021 & Conn. Cases 10
2024:KER:70781
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
TUESDAY, THE 24TH DAY OF SEPTEMBER 2024 / 2ND ASWINA, 1946
CRL.MC NO. 5205 OF 2021
CRIME NO.60/2021 OF Thodupuzha Excise Range, Idukki
PETITIONERS/ACCUSED 1 & 2:
1 SUBHASH
AGED 51 YEARS, S/O. THNAKAPPAN,
THUMARAPARAMBIL HOUSE,
EDAMARUKU KARA, UDUMBANNOOR VILLAGE,
THODUPUZHA TALUK, IDUKKI DISTRICT.
2 SATHEESAN
S/O. SREEDHARAN,
PUTHENPURACKAL HOUSE,
MUNDANMUDI KARA, VANNAPPURAM VILLAGE,
THODUPUZHA TALUK, IDUKKI DISTRICT.
BY
SRI.C.C.THOMAS (SR.)
SRI. NIREESH MATHEW
RESPONDENT/COMPLAINANT:
STATE OF KERALA
REP.BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM 682 031
BY SRI.GRASHIOUS KURIAKOSE, ADDL.DIRECTOR GENERAL OF
PROSECUTION
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
10.09.2024, ALONG WITH Crl.MC.4987/2021 AND CONNECTED CASES, THE
COURT ON 24.09.2024 PASSED THE FOLLOWING:
Crl.M.C. No.4987/2021 & Conn. Cases 11
2024:KER:70781
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
TUESDAY, THE 24TH DAY OF SEPTEMBER 2024 / 2ND ASWINA, 1946
CRL.MC NO. 5212 OF 2021
CRIME NO.70/2021 OF Thodupuzha Excise Range, Idukki
PETITIONERS/ACCUSED 1 & 2:
1 VISHNU
AGED 26 YEARS,S/O. RAJAN,
MANJUVATTIL HOUSE,
KODIKULAM KARA, KODIKULAM VILLAGE,
THODUPUZHA TALUK, IDUKKI DISTRICT.
2 R. RAJESH
S/O. RAVEENDRAN,
THEKKEL HOUSE, AREEKUZHA KARA,
MANAKKAD VILLAGE, THODUPUZHA TALUK,
IDUKKI DISTRICT.
BY
SRI.C.C.THOMAS (SR.)
SRI. NIREESH MATHEW
RESPONDENT/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM.
BY ADVS.
SRI.GRASHIOUS KURIAKOSE, ADDL.DIRECTOR GENERAL OF
PROSECUTION
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
10.09.2024, ALONG WITH Crl.MC.4987/2021 AND CONNECTED CASES, THE
COURT ON 24.09.2024 PASSED THE FOLLOWING:
Crl.M.C. No.4987/2021 & Conn. Cases 12
2024:KER:70781
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
TUESDAY, THE 24TH DAY OF SEPTEMBER 2024 / 2ND ASWINA, 1946
CRL.MC NO. 5213 OF 2021
CRIME NO.66/2021 OF Thodupuzha Excise Range, Idukki
PETITIONERS/ACCUSED 1 & 2:
1 REGHU
AGED 59 YEARS, S/O.SREEDHARAN,
PUTHENPURACKAL HOUSE,
MUNDANMUDI KARA, VANNAPPURAM VILLAGE,
THODUPUZHA TALUK.
2 SATHEESAN,
S/O.SREEDHARAN,
PUTHENPURACKAL HOUSE,
MUNDANMUDI KARA, VANNAPPURAM VILLAGE,
THODUPUZHA TALUK, IDUKKI DISTRICT.
BY
SRI.C.C.THOMAS (SR.)
SRI. NIREESH MATHEW
RESPONDENT/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM-682031.
BY SRI.GRASHIOUS KURIAKOSE, ADDL.DIRECTOR GENERAL OF
PROSECUTION
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
10.09.2024, ALONG WITH Crl.MC.4987/2021 AND CONNECTED CASES, THE
COURT ON 24.09.2024 PASSED THE FOLLOWING:
Crl.M.C. No.4987/2021 & Conn. Cases 13
2024:KER:70781
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
TUESDAY, THE 24TH DAY OF SEPTEMBER 2024 / 2ND ASWINA, 1946
CRL.MC NO. 5228 OF 2021
CRIME NO.52/2021 OF Thodupuzha Excise Range, Idukki
PETITIONER/ACCUSED 1 & 2:
1 VISHNU
AGED 26 YEARS, S/O. RAJAN,
MANJUVATTIL HOUSE,
KODIKULAM KARA, KODIKULAM VILLAGE,
THODUPUZHA TALUK, IDUKKI DISTRICT.
2 R.RAJESH
S/O. RAVEENDRAN,
THEKKEL HOUSE,
AREEKUZHA KARA, MANAKKAD VILLAGE,
THODUPUZHA TALUK, IDUKKI DISTRICT.
BY
SRI.C.C.THOMAS (SR.)
SRI. NIREESH MATHEW
RESPONDENT/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM-682 031.
BY SRI.GRASHIOUS KURIAKOSE, ADDL.DIRECTOR GENERAL OF
PROSECUTION
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
10.09.2024, ALONG WITH Crl.MC.4987/2021 AND CONNECTED CASES, THE
COURT ON 24.09.2024 PASSED THE FOLLOWING:
Crl.M.C. No.4987/2021 & Conn. Cases 14
2024:KER:70781
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
TUESDAY, THE 24TH DAY OF SEPTEMBER 2024 / 2ND ASWINA, 1946
CRL.MC NO. 5229 OF 2021
CRIME NO.56/2021 OF Thodupuzha Excise Range, Idukki
PETITIONERS/ACCUSED 1 & 2:
1 BABY
AGED 51 YEARS, S/O JOSEPH,
MUTTAPPALLIL HOUSE,
EDAVETTI KARA, KARIKKODU VILLAGE,
THODUPUZHA TALUK, IDUKKI DISTRICT.
2 MAJO JOSEPH
S/O JOSEPH,
KANANGOMBIL HOUSE,
MUTTOM KARA, MUTTOM VILLAGE,
THODUPUZHA TALUK, IDUKKI DISTRICT.
BY
SRI.C.C.THOMAS (SR.)
SRI. NIREESH MATHEW
RESPONDENT/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM.
BY SRI.GRASHIOUS KURIAKOSE, ADDL.DIRECTOR GENERAL OF
PROSECUTION
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
10.09.2024, ALONG WITH Crl.MC.4987/2021 AND CONNECTED CASES, THE
COURT ON 24.09.2024 PASSED THE FOLLOWING:
Crl.M.C. No.4987/2021 & Conn. Cases 15
2024:KER:70781
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
TUESDAY, THE 24TH DAY OF SEPTEMBER 2024 / 2ND ASWINA, 1946
CRL.MC NO. 5230 OF 2021
CRIME NO.51/2021 OF Thodupuzha Excise Range, Idukki
PETITIONERS/ACCUSED 1 & 2:
1 PAULOSE JOSEPH
AGED 53 YEARS, S/O.JOSEPH,
KUNNATHEL HOUSE,
CHOORALLOOR KARA, PURAPPUZHA VILLAGE,
THODUPUZHA TALUK, IDUKKI DISTRICT.
2 R.RAJESH
S/O.RAVEENDRAN,
THEKKEL HOUSE,
AREEKUZHA KARA, MANAKKAD VILLAGE,
THODUPUZHA TALUK, IDUKKI DISTRICT.
BY
SRI. C.C.THOMAS (SR.)
SRI. NIREESH MATHEW
RESPONDENT/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM.
BY SRI.GRASHIOUS KURIAKOSE, ADDL.DIRECTOR GENERAL OF
PROSECUTION
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
10.09.2024, ALONG WITH Crl.MC.4987/2021 AND CONNECTED CASES, THE
COURT ON 24.09.2024 PASSED THE FOLLOWING:
Crl.M.C. No.4987/2021 & Conn. Cases 16
2024:KER:70781
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
TUESDAY, THE 24TH DAY OF SEPTEMBER 2024 / 2ND ASWINA, 1946
CRL.MC NO. 5232 OF 2021
CRIME NO.63/2021 OF Thodupuzha Excise Range, Idukki
PETITIONERS/ACCUSED 1 & 2:
1 BABY
AGED 51 YEARS, S/O.JOSEPH,
MUTTAPPALLIL HOUSE,
EDAVETTI KARA, KARIKKODU VILLAGE,
THODUPUZHA TALUK, IDUKKI DISTRICT
2 MAJO JOSEPH
S/O.JOSEPH,
KANANGOMBIL HOUSE,
MUTTOM KARA, MUTTOM VILLAGE,
THODUPUZHA TALUK, IDUKKI DISTRICT
BY
SRI. C.C.THOMAS (SR.)
SRI. NIREESH MATHEW
RESPONDENT/COMPLAINANT:
STATE OF KERALA
REP.BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM 682 031
BY SRI.GRASHIOUS KURIAKOSE, ADDL.DIRECTOR GENERAL OF
PROSECUTION
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
10.09.2024, ALONG WITH Crl.MC.4987/2021 AND CONNECTED CASES, THE
COURT ON 24.09.2024 PASSED THE FOLLOWING:
Crl.M.C. No.4987/2021 & Conn. Cases 17
2024:KER:70781
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
TUESDAY, THE 24TH DAY OF SEPTEMBER 2024 / 2ND ASWINA, 1946
CRL.MC NO. 5233 OF 2021
CRIME NO.55/2021 OF Thodupuzha Excise Range, Idukki
PETITIONERS/ACCUSED 1 & 2:
1 SUDHEESH
AGED 37 YEARS, S/O. MOHANAN,
KALLADAKARAYIL HOUSE,
EDAMARUKU KARA, UDUMBANNOOR VILLAGE,
THODUPUZHA TALUK, IDUKKI DISTRICT.
2 SATHEESAN,
S/O. SREEDHARAN,
PUTHENPURACKAL HOUSE,
MUNDANMUDI KARA, VENNAPPURAM VILLAGE,
THODUPUZHA TALUK, IDUKKI DISTRICT.
BY
SRI. C.C.THOMAS (SR.)
SRI. NIREESH MATHEW
RESPONDENT/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM-682031.
BY ADVS.
SRI.GRASHIOUS KURIAKOSE, ADDL.DIRECTOR GENERAL OF
PROSECUTION
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
10.09.2024, ALONG WITH Crl.MC.4987/2021 AND CONNECTED CASES, THE
COURT ON 24.09.2024 PASSED THE FOLLOWING:
Crl.M.C. No.4987/2021 & Conn. Cases 18
2024:KER:70781
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
TUESDAY, THE 24TH DAY OF SEPTEMBER 2024 / 2ND ASWINA, 1946
CRL.MC NO. 5257 OF 2021
CRIME NO.77/2021 OF Thodupuzha Excise Range, Idukki
PETITIONERS/ACCUSED 1 & 2
1 P.V.BABU,
AGED 57 YEARS, S/O. VELAYUDHAN,
PADICKAMPARAMBIL HOUSE,
MANAKKAD KARA, MANAKKAD VILLAGE,
THODUPUZHA TALUK, IDUKKI DISTRICT.
2 K.K. SUKUMARAN,
AGED 66 YEARS, S/O. KELA KUNJAN,
KONNAMPLACKAL HOUSE,
ANIKKADU KARA, AVOLI VILLAGE,
MUVATTUPUZHA TALUK, ERNAKULAM DISTRICT.
BY
SRI. C.C.THOMAS (SR.)
SRI. NIREESH MATHEW
RESPONDENT/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM.
BY ADVS.
SRI.GRASHIOUS KURIAKOSE, ADDL.DIRECTOR GENERAL OF
PROSECUTION
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
10.09.2024, ALONG WITH Crl.MC.4987/2021 AND CONNECTED CASES, THE
COURT ON 24.09.2024 PASSED THE FOLLOWING:
Crl.M.C. No.4987/2021 & Conn. Cases 19
2024:KER:70781
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
TUESDAY, THE 24TH DAY OF SEPTEMBER 2024 / 2ND ASWINA, 1946
CRL.MC NO. 5261 OF 2021
CRIME NO.64/2021 OF Thodupuzha Excise Range, Idukki
PETITIONERS/ACCUSED 1 & 2
1 SIBY,
AGED 44 YEARS, S/O.SASI,
PALAPPALLIL HOUSE,
KODIKULAM (PADI) KARA, KODIKULAM VILLAGE,
THODUPUZHA TALUK, IDUKKI DISTRICT.
2 SATHEESAN,
S/O.SREEDHARAN,
PUTHENPURACKAL HOUSE,
MUNDANMUDI KARA, VANNAPPURAM VILLAGE,
THODUPUZHA TALUK, IDUKKI DISTRICT.
BY
SRI. C.C.THOMAS (SR.)
SRI. NIREESH MATHEW
RESPONDENT/COMPLAINANT:
STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA,
ERNAKULAM-682 031.
BY SRI.GRASHIOUS KURIAKOSE, ADDL.DIRECTOR GENERAL OF
PROSECUTION
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
10.09.2024, ALONG WITH Crl.MC.4987/2021 AND CONNECTED CASES, THE
COURT ON 24.09.2024 PASSED THE FOLLOWING:
Crl.M.C. No.4987/2021 & Conn. Cases 20
2024:KER:70781
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
TUESDAY, THE 24TH DAY OF SEPTEMBER 2024 / 2ND ASWINA, 1946
CRL.MC NO. 5267 OF 2021
CRIME NO.45/2021 OF Thodupuzha Excise Range, Idukki
PETITIONER/ACCUSED:
K.K.SUKUMARAN
AGED 66 YEARS, S/O.KELA KUNJAN,
KONNAMPLACKAL HOUSE,
ANIKKADU KARA, AVOLI VILLAGE,
MUVATTUPUZHA TALUK, ERNAKULAM DISTRICT
BY
SRI. C.C.THOMAS (SR.)
SRI. NIREESH MATHEW
RESPONDENT/COMPLAINANT:
STATE OF KERALA
REP.BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM
BY SRI.GRASHIOUS KURIAKOSE, ADDL.DIRECTOR GENERAL OF
PROSECUTION
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
10.09.2024, ALONG WITH Crl.MC.4987/2021 AND CONNECTED CASES, THE
COURT ON 24.09.2024 PASSED THE FOLLOWING:
Crl.M.C. No.4987/2021 & Conn. Cases 21
2024:KER:70781
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
TUESDAY, THE 24TH DAY OF SEPTEMBER 2024 / 2ND ASWINA, 1946
CRL.MC NO. 5271 OF 2021
CRIME NO.59/2021 OF Thodupuzha Excise Range Office, Idukki
PETITIONERS/ACCUSED 1 & 2
1 SIBY
AGED 44 YEARS, S/O. SASI,
PALAPPALLIL HOUSE,
KODIKULAM KARA, KODIKULAM VILLAGE,
THODUPUZHA TALUK, IDUKKI DISTRICT.
2 SATHEESAN
S/O. SREEDHARAN,
PUTHENPURACKAL HOUSE,
MUNDANMUDI KARA, VANNAPPURAM VILLAGE,
THODUPUZHA TALUK, IDUKKI DISTRICT.
BY
SRI. C.C.THOMAS (SR.)
SRI. NIREESH MATHEW
RESPONDENT/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM.
BY SRI.GRASHIOUS KURIAKOSE, ADDL.DIRECTOR GENERAL OF
PROSECUTION
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
10.09.2024, ALONG WITH Crl.MC.4987/2021 AND CONNECTED CASES, THE
COURT ON 24.09.2024 PASSED THE FOLLOWING:
Crl.M.C. No.4987/2021 & Conn. Cases 22
2024:KER:70781
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
TUESDAY, THE 24TH DAY OF SEPTEMBER 2024 / 2ND ASWINA, 1946
CRL.MC NO. 5279 OF 2021
CRIME NO.58/2021 OF Thodupuzha Excise Range, Idukki
PETITIONERS/ACCUSED 1 & 2
1 JAMES
AGED 44 YEARS, S/O.JOSEPH,
CHALIL HOUSE,
EDADU KARA,ELAPPILLI VILLAGE,
THODUPUZHA TALUK, IDUKKI DISTRICT.
2 ELDHO K.THOMAS
S/O.THOMAS,
KAVUNGUMPILLIL HOUSE,
CHELAD KARA, PINDIMANA VILLAGE,
KOTHAMANGALAM TALUK, ERNAKULAM DISTRICT.
BY
SRI. C.C.THOMAS (SR.)
SRI. NIREESH MATHEW
RESPONDENT/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM 682 031.
BY SRI.GRASHIOUS KURIAKOSE, ADDL.DIRECTOR GENERAL OF
PROSECUTION
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
10.09.2024, ALONG WITH Crl.MC.4987/2021 AND CONNECTED CASES, THE
COURT ON 24.09.2024 PASSED THE FOLLOWING:
Crl.M.C. No.4987/2021 & Conn. Cases 23
2024:KER:70781
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
TUESDAY, THE 24TH DAY OF SEPTEMBER 2024 / 2ND ASWINA, 1946
CRL.MC NO. 5280 OF 2021
CRIME NO.68/2021 OF Thodupuzha Excise Range, Idukki
PETITIONERS/ACCUSED 1 & 2
1 JAMES
AGED 44 YEARS, S/O. JOSEPH,
CHALIL HOUSE,
EDADU KARA, ELAPPALLI VILLAGE,
THODUPUZHA TALUK, IDUKKI DISTRICT.
2 ELDHO K. THOMAS
S/O. THOMAS,
KAVUNGUMPILLIL HOUSE,
CHELAD KARA, PINDIMANA VILLAGE,
KOTHAMANGALAM TALUK, ERNAKULAM DISTRICT.
BY
SRI. C.C.THOMAS (SR.)
SRI. NIREESH MATHEW
RESPONDENT/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM-682 031.
BY SRI.GRASHIOUS KURIAKOSE, ADDL.DIRECTOR GENERAL OF
PROSECUTION
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
10.09.2024, ALONG WITH Crl.MC.4987/2021 AND CONNECTED CASES, THE
COURT ON 24.09.2024 PASSED THE FOLLOWING:
Crl.M.C. No.4987/2021 & Conn. Cases 24
2024:KER:70781
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
TUESDAY, THE 24TH DAY OF SEPTEMBER 2024 / 2ND ASWINA, 1946
CRL.MC NO. 5301 OF 2021
CRIME NO.81/2021 OF Kothamangalam Excise Range, Ernakulam
PETITIONERS/ACCUSED 1 & 2:
1 MATHAI,
AGED 59 YEARS, S/O. PAULOSE,
PAZHUKKALAYIL HOUSE,
INJOOR KARA, VARAPETTY VILLAGE,
KOTHAMANGALAM TALUK, ERNAKULAM DISTRICT.
2 K.J. VARGHESE,
S/O. JOSEPH,
KUNNATH HOUSE,
CHELAD KARA, PINDIMANA VILLAGE,
KOTHAMANGALAM TALUK, ERNAKULAM DISTRICT.
BY
SRI. C.C.THOMAS (SR.)
SRI. NIREESH MATHEW
RESPONDENT/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR ,
HIGH COURT OF KERALA,
ERNAKULAM 682 031.
BY SRI.GRASHIOUS KURIAKOSE, ADDL.DIRECTOR GENERAL OF
PROSECUTION
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
10.09.2024, ALONG WITH Crl.MC.4987/2021 AND CONNECTED CASES, THE
COURT ON 24.09.2024 PASSED THE FOLLOWING:
Crl.M.C. No.4987/2021 & Conn. Cases 25
2024:KER:70781
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
TUESDAY, THE 24TH DAY OF SEPTEMBER 2024 / 2ND ASWINA, 1946
CRL.MC NO. 5309 OF 2021
CRIME NO.71/2021 OF Thodupuzha Excise Range, Idukki
PETITIONERS/ACCUSED 1 & 2:
1 AJAYALAL
AGED 41 YEARS, S/O RAVI,
MALAMKOTTIL HOUSE,
PADINJARE KODIKULAM KARA,
KODIKULAM VILLAGE, THODUPUZHA TALUK,
IDUKKI DISTRICT.
2 ELDHO K. THOMAS
S/O. THOMAS,
KAVUNGUMPILLIL HOUSE,
CHELADU KARA, PINDIMANA VILLAGE,
KOTHAMANGALAM TALUK,
ERNAKULAM DISTRICT.
BY
SRI. C.C.THOMAS (SR.)
SRI. NIREESH MATHEW
RESPONDENT/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR ,
HIGH COURT OF KERALA,
ERNAKULAM 682 031.
BY SRI.GRASHIOUS KURIAKOSE, ADDL.DIRECTOR GENERAL OF
PROSECUTION
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
10.09.2024, ALONG WITH Crl.MC.4987/2021 AND CONNECTED CASES, THE
COURT ON 24.09.2024 PASSED THE FOLLOWING:
Crl.M.C. No.4987/2021 & Conn. Cases 26
2024:KER:70781
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
TUESDAY, THE 24TH DAY OF SEPTEMBER 2024 / 2ND ASWINA, 1946
CRL.MC NO. 5311 OF 2021
CRIME NO.82/2021 OF Kothamangalam Excise Range, Ernakulam
PETITIONERS/ACCUSED 1 & 2:
1 DILEEP
AGED 39 YEARS, S/O.THANKAPPAN
MAYICKAL HOUSE
CHEMKUZHI KARA, NERYAMANGALAM VILLAGE,
KOTHAMANGALAM TALUK,
ERNAKULAM DISTRICT
2 BIBIN MOHANAN
S/O.MOHANAN,
MULANTHANATHIL HOUSE,
PINDIMANA KARA, PINDIMANA VILLAGE,
KOTHAMANGALAM TALUK
3 SIVANKUNJU
S/O.KRISHNAN,
CHALIL HOUSE,
KUTHUKUZHI KARA, KOTHAMANGALAM VILLAGE,
KOTHAMANGALAM TALUK.
BY
SRI. C.C.THOMAS (SR.)
SRI. NIREESH MATHEW
RESPONDENT/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR
HIGH COURT OF KERALA,
ERNAKULAM 682 031.
Crl.M.C. No.4987/2021 & Conn. Cases 27
2024:KER:70781
BY SRI.GRASHIOUS KURIAKOSE, ADDL.DIRECTOR GENERAL OF
PROSECUTION
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
10.09.2024, ALONG WITH Crl.MC.4987/2021 AND CONNECTED CASES, THE
COURT ON 24.09.2024 PASSED THE FOLLOWING:
Crl.M.C. No.4987/2021 & Conn. Cases 28
2024:KER:70781
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
TUESDAY, THE 24TH DAY OF SEPTEMBER 2024 / 2ND ASWINA, 1946
CRL.MC NO. 5325 OF 2021
CRIME NO.84/2021 OF Kothamangalam Excise Range, Ernakulam
PETITIONERS/ACCUSED 1 & 2:
1 DINIL S.NAIR
AGED 41 YEARS, S/O. SANKARAN,
KAVUMATTATHIL HOUSE,
KALLOORKKAD VILLAGE, MUVATTUPUZHA TALUK,
ERNAKULAM DISTRICT.
2 ELDHO K. THOMAS
S/O. THOMAS,
KAVUNGUMPILLIL HOUSE,
CHELADU KARA, PINDIMANA VILLAGE,
KOTHAMANGALAM TALUK,
ERNAKULAM DISTRICT.
BY
SRI. C.C.THOMAS (SR.)
SRI. NIREESH MATHEW
RESPONDENT/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM.
BY SRI.GRASHIOUS KURIAKOSE, ADDL.DIRECTOR GENERAL OF
PROSECUTION
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
10.09.2024, ALONG WITH Crl.MC.4987/2021 AND CONNECTED CASES, THE
COURT ON 24.09.2024 PASSED THE FOLLOWING:
Crl.M.C. No.4987/2021 & Conn. Cases 29
2024:KER:70781
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
TUESDAY, THE 24TH DAY OF SEPTEMBER 2024 / 2ND ASWINA, 1946
CRL.MC NO. 5329 OF 2021
CRIME NO.57/2021 OF Thodupuzha Forest Range, Idukki
PETITIONERS/ACCUSED 1 & 2:
1 AJAYALAL
(WRONGLY MENTIONED AS RAVI IN THE CRIME
AND OCCURENCE REPORT)
AGED 41 YEARS, S/O RAVI ,
MALAMKOTTIL HOUSE,
PADINJARE KODIKULAM KARA,
KODIKULAM VILLAGE, THODUPUZHA TALUK,
IDUKKI DISTRICT
2 ELDHO K THOMAS,
S/O THOMAS,
KAVUNGUMPILLIL HOUSE,
CHELAD KARA, PINDIMANA VILLAGE,
KOTHAMANGALAM TALUK,
ERNAKULAM DISTRICT
BY
SRI. C.C.THOMAS (SR.)
SRI. NIREESH MATHEW
RESPONDENT/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM
BY SRI.GRASHIOUS KURIAKOSE, ADDL.DIRECTOR GENERAL OF
PROSECUTION
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
10.09.2024, ALONG WITH Crl.MC.4987/2021 AND CONNECTED CASES, THE
COURT ON 24.09.2024 PASSED THE FOLLOWING:
Crl.M.C. No.4987/2021 & Conn. Cases 30
2024:KER:70781
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
TUESDAY, THE 24TH DAY OF SEPTEMBER 2024 / 2ND ASWINA, 1946
CRL.MC NO. 5412 OF 2021
CRIME NO.46/2021 OF Thodupuzha Excise Range, Idukki
PETITIONERS/ACCUSED 1 AND 2:
1 SAJU ANTONY
AGED 52 YEARS, S/O.ANTONY,
KURISHINKAL HOUSE,
KARIMANOOR KARAYIL, KARIMANOOR VILLAGE,
THODUPUZHA - 685 581.
2 A.M.MATHAI
AGED 78 YEARS, S/O.MATHAI,
ELANTHANATHU HOUSE,
KARINKUNNAM KARAYIL,
KARINKUNNAM VILLAGE,
THODUPUZHA TALUK - 685 586.
BY ADVS.
SRI.RENJITH B.MARAR
SMT.LAKSHMI.N.KAIMAL
SRI.ARUN POOMULLI
SMT.SURABHI SANTHOSH
SMT.MEERA M.
SMT.SRILAKSHMI NAIR R
RESPONDENT/STATE:
THE STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA,
ERNAKULAM - 682 031.
BY SRI.GRASHIOUS KURIAKOSE, ADDL.DIRECTOR GENERAL OF
PROSECUTION
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
10.09.2024, ALONG WITH Crl.MC.4987/2021 AND CONNECTED CASES, THE
COURT ON 24.09.2024 PASSED THE FOLLOWING:
Crl.M.C. No.4987/2021 & Conn. Cases 31
2024:KER:70781
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
TUESDAY, THE 24TH DAY OF SEPTEMBER 2024 / 2ND ASWINA, 1946
CRL.MC NO. 5419 OF 2021
CRIME NO.49/2021 OF Thodupuzha Excise Range, Idukki
PETITIONERS/ACCUSED 1 & 2:
1 RAJESH
AGED 37 YEARS, S/O.RAGHAVAN,
SOORYANKUNNEL HOUSE,
THEKKUMBAKAM KARAYIL, ARAKKULAM VILLAGE,
THODUPUZHA TALUK, IDUKKI DISTRICT - 685 591.
2 K.K.GOPI
AGED 63 YEARS, S/O.KRISHNAN,
KALAKKATTU HOUSE,
MOLLAMATTOM KARAYIL, ARAKKULAM VILLAGE,
THODUPUZHA TALUK, IDUKKI DISTRICT - 685 591.
BY ADVS.
SRI.RENJITH B.MARAR
SMT.LAKSHMI.N.KAIMAL
SRI.ARUN POOMULLI
SMT.SURABHI SANTHOSH
SMT.MEERA M.
SMT.SRILAKSHMI NAIR R
RESPONDENT/STATE:
THE STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM - 682 031.
BY SRI.GRASHIOUS KURIAKOSE, ADDL.DIRECTOR GENERAL OF
PROSECUTION
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
10.09.2024, ALONG WITH Crl.MC.4987/2021 AND CONNECTED CASES, THE
COURT ON 24.09.2024 PASSED THE FOLLOWING:
Crl.M.C. No.4987/2021 & Conn. Cases 32
2024:KER:70781
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
TUESDAY, THE 24TH DAY OF SEPTEMBER 2024 / 2ND ASWINA, 1946
CRL.MC NO. 5427 OF 2021
CRIME NO.48/2021 OF Thodupuzha Excise Range, Idukki
PETITIONERS/ACCUSED 1 & 2:
1 SHIBU T.K.
AGED 43 YEARS, S/O.KUMARAN,
THURUTHEL HOUSE,
KODIKKULAMKARAYIL, KODIKKULAM VILLAGE,
THODUPUZHA TALUK - 685 582.
2 A.M.MATHAI
AGED 78 YEARS, S/O.MATHAI,
ELANTHANATHU HOUSE,
KARINKUNNAMKARAYIL, KARINKUNNAM VILLAGE,
THODUPUZHA TALUK - 685 586.
BY ADVS.
SRI.RENJITH B.MARAR
SMT.LAKSHMI.N.KAIMAL
SRI.ARUN POOMULLI
SMT.SURABHI SANTHOSH
SMT.MEERA M.
SMT.SRILAKSHMI NAIR R
RESPONDENT/STATE:
THE STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM - 682 031.
BY SRI.GRASHIOUS KURIAKOSE, ADDL.DIRECTOR GENERAL OF
PROSECUTION
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
10.09.2024, ALONG WITH Crl.MC.4987/2021 AND CONNECTED CASES, THE
COURT ON 24.09.2024 PASSED THE FOLLOWING:
Crl.M.C. No.4987/2021 & Conn. Cases 33
2024:KER:70781
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
TUESDAY, THE 24TH DAY OF SEPTEMBER 2024 / 2ND ASWINA, 1946
CRL.MC NO. 5449 OF 2021
CRIME NO.61/2021 OF Thodupuzha Excise Range, Idukki
PETITIONERS/ACCUSED 1 & 2:
1 GOPINATHAN
AGED 56 YEARS, S/O.RAMAKRISHNAN,
ILAMBASSERIL HOUSE,
UDUMBANNOOR KARAYIL, ARAKKULAM VILLAGE,
THODUPUZHA TALUK, IDUKKI DISTRICT - 685 584.
2 K.K.GOPI
AGED 63 YEARS, S/O.KRISHNAN,
KALAKKATTU HOUSE,
MOLLAMATTOM KARAYIL, ARAKKULAM VILLAGE,
THODUPUZHA TALUK, IDUKKI DISTRICT - 685 584.
BY ADVS.
SRI.RENJITH B.MARAR
SMT.LAKSHMI.N.KAIMAL
SRI.ARUN POOMULLI
SMT.SURABHI SANTHOSH
SMT.MEERA M.
SMT.SRILAKSHMI NAIR R
RESPONDENT/STATE:
THE STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM - 682 031.
BY SRI.GRASHIOUS KURIAKOSE, ADDL.DIRECTOR GENERAL OF
PROSECUTION
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
10.09.2024, ALONG WITH Crl.MC.4987/2021 AND CONNECTED CASES, THE
COURT ON 24.09.2024 PASSED THE FOLLOWING:
Crl.M.C. No.4987/2021 & Conn. Cases 34
2024:KER:70781
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
TUESDAY, THE 24TH DAY OF SEPTEMBER 2024 / 2ND ASWINA, 1946
CRL.MC NO. 5456 OF 2021
CRIME NO.74/2021 OF Thodupuzha Excise Range, Idukki
PETITIONERS/ACCUSED 1 & 2:
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, KARINKUNNAM VILLAGE,
THODUPUZHA TALUK-685 608
BY ADVS.
SRI.RENJITH B.MARAR
SMT.LAKSHMI.N.KAIMAL
SRI.ARUN POOMULLI
SMT.SURABHI SANTHOSH
SMT.MEERA M.
SMT.SRILAKSHMI NAIR R
RESPONDENT/STATE:
STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA,
ERNAKULAM-682 031
BY SRI.GRASHIOUS KURIAKOSE, ADDL.DIRECTOR GENERAL OF
PROSECUTION
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
10.09.2024, ALONG WITH Crl.MC.4987/2021 AND CONNECTED CASES, THE
COURT ON 24.09.2024 PASSED THE FOLLOWING:
Crl.M.C. No.4987/2021 & Conn. Cases 35
2024:KER:70781
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
TUESDAY, THE 24TH DAY OF SEPTEMBER 2024 / 2ND ASWINA, 1946
CRL.MC NO. 5462 OF 2021
CRIME NO.73/2021 OF Thodupuzha Excise Range, Idukki
PETITIONERS/ACCUSED 1 & 2:
1 BHAVADASAN UNNI
AGED 55 YEARS, S/O.NARAYANAN,
THECHERY HOUSE,
SHANTIGIRI KARIYIL,
PURAPUZHA VILLAGE 685 583
2 AJIMON K.G.
AGED 48 YEARS, S/O.GOPALAN,
KANDATHIL PARAMBIL HOUSE,
KOLONIKARAYIL, KARINKUNNAM VILLAGE,
THODUPUZHA TALUK 685 586
BY ADVS.
SRI.RENJITH B.MARAR
SMT.LAKSHMI.N.KAIMAL
SRI.ARUN POOMULLI
SMT.SURABHI SANTHOSH
SMT.MEERA M.
SMT.SRILAKSHMI NAIR R
RESPONDENT/STATE:
STATE OF KERALA
REP.BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM 682 031
BY SRI.GRASHIOUS KURIAKOSE, ADDL.DIRECTOR GENERAL OF
PROSECUTION
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
10.09.2024, ALONG WITH Crl.MC.4987/2021 AND CONNECTED CASES, THE
COURT ON 24.09.2024 PASSED THE FOLLOWING:
Crl.M.C. No.4987/2021 & Conn. Cases 36
2024:KER:70781
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
TUESDAY, THE 24TH DAY OF SEPTEMBER 2024 / 2ND ASWINA, 1946
CRL.MC NO. 5463 OF 2021
CRIME NO.75/2021 OF Thodupuzha Excise Range, Idukki
PETITIONERS/ACCUSED 1 & 2:
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 TALUK 685 608
BY ADVS.
SRI.RENJITH B.MARAR
SMT.LAKSHMI.N.KAIMAL
SRI.ARUN POOMULLI
SMT.SURABHI SANTHOSH
SMT.MEERA M.
SMT.SRILAKSHMI NAIR R
RESPONDENT/STATE:
STATE OF KERALA
REP.BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM 682 031
BY SRI.GRASHIOUS KURIAKOSE, ADDL.DIRECTOR GENERAL OF
PROSECUTION
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
10.09.2024, ALONG WITH Crl.MC.4987/2021 AND CONNECTED CASES, THE
COURT ON 24.09.2024 PASSED THE FOLLOWING:
Crl.M.C. No.4987/2021 & Conn. Cases 37
2024:KER:70781
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
TUESDAY, THE 24TH DAY OF SEPTEMBER 2024 / 2ND ASWINA, 1946
CRL.MC NO. 5464 OF 2021
CRIME NO.47/2021 OF Thodupuzha Excise Range, Idukki
PETITIONERS/ACCUSED 1 & 2:
1 ANILKUMAR
AGED 53 YEARS, S/O. GOPALAN NAIR,
PUNNAIKAL HOUSE,
MANNAKKATTUKARAYIL, MANNARKAD VILLAGE,
THODUPUZHA-685608.
2 T.A.RAJU
AGED 63 YEARS, S/O.AYYAPPAN,
THEKKEL HOUSE,
NEDIYASHALA P.O., PURAPPAZHA VILLAGE,
THODUPUZHA-685608.
BY ADVS.
SRI.RENJITH B.MARAR
SMT.LAKSHMI.N.KAIMAL
SRI.ARUN POOMULLI
SMT.SURABHI SANTHOSH
SMT.MEERA M.
SMT.SRILAKSHMI NAIR R
RESPONDENT/STATE:
STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM-682031.
BY SRI.GRASHIOUS KURIAKOSE, ADDL.DIRECTOR GENERAL OF
PROSECUTION
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
10.09.2024, ALONG WITH Crl.MC.4987/2021 AND CONNECTED CASES, THE
COURT ON 24.09.2024 PASSED THE FOLLOWING:
Crl.M.C. No.4987/2021 & Conn. Cases 38
2024:KER:70781
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
TUESDAY, THE 24TH DAY OF SEPTEMBER 2024 / 2ND ASWINA, 1946
CRL.MC NO. 5465 OF 2021
CRIME NO.72/2021 OF Thodupuzha Excise Range, Idukki
PETITIONERS/ACCUSED 1 & 2:
1 SHIBU E.R.
AGED 49 YEARS, S/O.RAVEENDRAN,
IDAYORATHIL HOUSE,
THODUPUZHA KARAYIL, THODUPUZHA VILLAGE,
THODUPUZHA TALUK 685 584
2 A.M.MATHAI
AGED 78 YEARS, S/O.MATHAI,
ELANTHANATHU HOUSE,
KARINKUNNAM KARAYIL, KARINKUNNAM VILLAGE,
THODUPUZHA TALUK 685 586
BY ADVS.
SRI.RENJITH B.MARAR
SMT.LAKSHMI.N.KAIMAL
SRI.ARUN POOMULLI
SMT.SURABHI SANTHOSH
SMT.MEERA M.
SMT.SRILAKSHMI NAIR R
RESPONDENT/STATE:
STATE OF KERALA
REP.BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM 682 031
BY SRI.GRASHIOUS KURIAKOSE, ADDL.DIRECTOR GENERAL OF
PROSECUTION
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
10.09.2024, ALONG WITH Crl.MC.4987/2021 AND CONNECTED CASES, THE
COURT ON 24.09.2024 PASSED THE FOLLOWING:
Crl.M.C. No.4987/2021 & Conn. Cases 39
2024:KER:70781
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
TUESDAY, THE 24TH DAY OF SEPTEMBER 2024 / 2ND ASWINA, 1946
CRL.MC NO. 5477 OF 2021
CRIME NO.76/2021 OF Thodupuzha Excise Range, Idukki
PETITIONERS/ACCUSED 1 & 2:
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., PURAPPAZHA VILLAGE,
THODUPUZHA-685 608.
BY ADVS.
SRI.RENJITH B.MARAR
SMT.LAKSHMI.N.KAIMAL
SRI.ARUN POOMULLI
SMT.SURABHI SANTHOSH
SMT.MEERA M.
SMT.SRILAKSHMI NAIR R
RESPONDENT/STATE:
STATE OF KERALA,
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM-682 031.
SRI.GRASHIOUS KURIAKOSE, ADDL.DIRECTOR GENERAL OF
PROSECUTION
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
10.09.2024, ALONG WITH Crl.MC.4987/2021 AND CONNECTED CASES, THE
COURT ON 24.09.2024 PASSED THE FOLLOWING:
Crl.M.C. No.4987/2021 & Conn. Cases 40
2024:KER:70781
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
TUESDAY, THE 24TH DAY OF SEPTEMBER 2024 / 2ND ASWINA, 1946
CRL.MC NO. 5478 OF 2021
CRIME NO.50/2021 OF Thodupuzha Excise Range, Idukki
PETITIONERS/ACCUSED 1 & 2:
1 SIBI.P.C.,
AGED 51 YEARS, S/O.CHELLAPPAN,
PUTHENPURAYIL HOUSE,
EAST KALOOR KARAYIL,
KUMARAMANGALAM VILLAGE, THODUPUZHA TALUK,
IDUKKI DISTRICT-685 584.
2 K.K.GOPI,
AGED 63 YEARS, S/O.KRISHNAN,
KALAKKATTU HOUSE,
MOLLAMATTOM KARAYIL, ARAKKULAM VILLAGE,
THODUPUZHA TALUK, IDUKKI DISTRICT-685 584.
BY ADVS.
SRI.RENJITH B.MARAR
SMT.LAKSHMI.N.KAIMAL
SRI.ARUN POOMULLI
SMT.SURABHI SANTHOSH
SMT.MEERA M.
SMT.SRILAKSHMI NAIR R
RESPONDENT/STATE:
THE STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM-682 031.
BY SRI.GRASHIOUS KURIAKOSE, ADDL.DIRECTOR GENERAL OF
PROSECUTION
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
10.09.2024, ALONG WITH Crl.MC.4987/2021 AND CONNECTED CASES, THE
COURT ON 24.09.2024 PASSED THE FOLLOWING:
Crl.M.C. No.4987/2021 & Conn. Cases 41
2024:KER:70781
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
TUESDAY, THE 24TH DAY OF SEPTEMBER 2024 / 2ND ASWINA, 1946
CRL.MC NO. 5482 OF 2021
CRIME NO.53/2021 OF Thodupuzha Excise Range, Idukki
PETITIONERS/ACCUSED 1 & 2:
1 ANEESH,
AGED 40 YEARS, S/O.SANKARAPILLAI,
MAADAPLAATHU HOUSE,
KUMARAMANGALAM KARAYIL,
KUMARAMANGALAM VILLAGE, THODUPUZHA TALUK,
IDUKKI DISTRICT-685 608.
2 K.K.GOPI,
AGED 63 YEARS, S/O.KRISHNAN,
KALAKKATTU HOUSE,
MOLLAMATTOM KARAYIL, ARAKKULAM VILLAGE,
THODUPUZHA TALUK,
IDUKKI DISTRICT.
BY ADVS.
SRI.RENJITH B.MARAR
SMT.LAKSHMI.N.KAIMAL
SRI.ARUN POOMULLI
SMT.SURABHI SANTHOSH
SMT.MEERA M.
SMT.SRILAKSHMI NAIR R
RESPONDENT/STATE:
THE STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM-682 031.
BY SRI.GRASHIOUS KURIAKOSE, ADDL.DIRECTOR GENERAL OF
PROSECUTION
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
10.09.2024, ALONG WITH Crl.MC.4987/2021 AND CONNECTED CASES, THE
COURT ON 24.09.2024 PASSED THE FOLLOWING:
Crl.M.C. No.4987/2021 & Conn. Cases 42
2024:KER:70781
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
TUESDAY, THE 24TH DAY OF SEPTEMBER 2024 / 2ND ASWINA, 1946
CRL.MC NO. 5535 OF 2021
CRIME NO.70/2021 OF Chavakkad Excise Range, Thrissur
PETITIONERS/ACCUSED 1 & 2:
1 SAJEEVAN,
AGED 52 YEARS, S/O. KOCHUNNI,
MENOTHUPARAMBIL HOUSE,
ARANATTUKARA DESOM, ARANATTUKARA VILLAGE,
THRISSUR DISTRICT.
2 SAJEESH,
S/O. RAJAN,
BHAGAVATHIPARAMBIL HOUSE,
EDATHIRUTHI DESOM, EDATHIRUTHI VILLAGE,
KODUNGALLUR TALUK, THRISSUR DISTRICT.
BY
SRI. C.C.THOMAS (SR.)
SRI. NIREESH MATHEW
RESPONDENT/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA
ERNAKULAM 682031.
BY ADVS.
SRI.GRASHIOUS KURIAKOSE, ADDL.DIRECTOR GENERAL OF
PROSECUTION
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
10.09.2024, ALONG WITH Crl.MC.4987/2021 AND CONNECTED CASES, THE
COURT ON 24.09.2024 PASSED THE FOLLOWING:
Crl.M.C. No.4987/2021 & Conn. Cases 43
2024:KER:70781
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
TUESDAY, THE 24TH DAY OF SEPTEMBER 2024 / 2ND ASWINA, 1946
CRL.MC NO. 5603 OF 2021
CRIME NO.69/2021 OF Chavakkad Excise Range , Thrissur
PETITIONERS/ACCUSED 1 & 2:
1 RAVI
AGED 54 YEARS, S/O. KUMARAN,
VADAKKUMCHERRY HOUSE,
CHOONDAL DESOM, CHOONDAL VILLAGE,
KUNNAMKULAM TALUK, THRISSUR DISTRICT.
2 JISMON,
S/O. JOSE,
PULICKAL HOUSE,
VALLAPATTU DESOM, LALAM VILLAGE,
MEENACHIL TALUK, KOTTAYAM DISTRICT.
BY
SRI. C.C.THOMAS (SR.)
SRI. NIREESH MATHEW
RESPONDENT/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM-682031.
BY SRI.GRASHIOUS KURIAKOSE, ADDL.DIRECTOR GENERAL OF
PROSECUTION
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
10.09.2024, ALONG WITH Crl.MC.4987/2021 AND CONNECTED CASES, THE
COURT ON 24.09.2024 PASSED THE FOLLOWING:
Crl.M.C. No.4987/2021 & Conn. Cases 44
2024:KER:70781
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
TUESDAY, THE 24TH DAY OF SEPTEMBER 2024 / 2ND ASWINA, 1946
CRL.MC NO. 1078 OF 2022
CRIME NO.58/2021 OF Irinjalakuda Excise Range, Thrissur
PETITIONER:
1 SHYJAN
AGED 42 YEARS, SON OF SUBRAMANIAN,
KUDILINGAL HOUSE,
KAIPPAMANGALAM DESOM, KAIPPAMANGALAM VILLAGE,
KODUNGALLUR TALUK,
THRISSUR DISTRICT, PIN - 680681
2 VARGHESE PARAMBI
PARAMBI HOUSE,
IRINJALAKKUDA DESOM, MANAVALASSERY VILLAGE,
MUKUNDAPURAM TALUK,
THRISSUR DISTRICT, PIN - 680121
BY
SRI. C.C.THOMAS (SR.)
SRI. NIREESH MATHEW
RESPONDENT:
STATE OF KERALA
REP. BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA
ERNAKULAM, PIN - 682031
BY ADVS.
SRI.GRASHIOUS KURIAKOSE, ADDL.DIRECTOR GENERAL OF
PROSECUTION
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
10.09.2024, ALONG WITH Crl.MC.4987/2021 AND CONNECTED CASES, THE
COURT ON 24.09.2024 PASSED THE FOLLOWING:
Crl.M.C. No.4987/2021 & Conn. Cases 45
2024:KER:70781
"C.R."
BECHU KURIAN THOMAS, J
--------------------------------------------------------------------------
Crl.M.C.Nos. 4987/2021, 5116/2021, 5152/2021, 5176/2021,
5180/2021, 5202/2021, 5203/2021, 5205/2021, 5212/2021,
5213/2021, 5228/2021, 5229/2021, 5230/2021, 5232/2021,
5233/2021, 5257/2021, 5261/2021, 5267/2021, 5271/2021,
5279/2021, 5280/2021, 5301/2021, 5309/2021, 5311/2021,
5325/2021, 5329/2021, 5412/2021, 5419/2021, 5427/2021,
5449/2021, 5456/2021, 5462/2021, 5463/2021, 5464/2021,
5465/2021, 5477/2021, 5478/2021, 5482/2021, 5535/2021,
5603/2021 & 1078/2022
-----------------------------------------------------------------------------
Dated this the 24th day of September, 2024
ORDER
A seminal question relating to the scope and purport of Rule 8(2)(g)
of the Kerala Abkari Shops Disposal Rules, 2002 arises for consideration in this
batch of cases.
2. Petitioners in all these cases are facing prosecution for the offence
allegedly committed under the Abkari Act, 1077 (for short 'the Act'). Though
facts are not wholly relevant for disposing of these cases, for the purpose of
reference, facts in Crl.M.C No.5180/2021 are mentioned below. The second
petitioner is the licensee of toddy shop No.12 of Thodupuzha Excise Range. On
25.11.2020, samples of toddy were taken from the toddy shop and on
chemical analysis it was found to contain cannabinoids as per the chemical
analysis report dated 28.07.2021 issued by the Assistant Chemical Examiner to
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the Government of Kerala. Cannabinoids which is ganja, is not a permitted
substance in toddy. Hence a crime was registered as Crime No.69/2021 of
Thodupuzha Excise Range alleging offence under section 57(a) of the Act,
which is sought to be quashed under Section 482 Cr.P.C.
3. Petitioners are aggrieved by the procedure adopted while sending the
sample of toddy for chemical analysis, which according to them, was done in
violation of the mandatory procedure prescribed under Rule 8(2)(g) of the
Kerala Abkari Shops Disposal Rules, 2002 (for brevity 'the Rules'). Petitioners
allege that instead of sending the sample of preservative used separately,
along with each sample of toddy for analysis, the Abkari Officers had sent only
one sample of preservative used for a batch of toddy seized from different
toddy shops.
4. Sri. C.C. Thomas, learned Senior Counsel instructed by Sri. Vivek
Venugopal, the learned counsel appearing for the petitioners and Sri. Renjith
Marar, the learned counsel appearing for some of the petitioners contended
that rule 8(2) of the Rules has been held to be a mandatory procedure in the
decision in Gireesh Kumar and Another v. State of Kerala [2010 (3) KHC
171] and since the mandatory procedure has been violated, the very
registration of the crime itself is without legal authority. The learned Senior
Counsel submitted that instead of sending a sample of a small portion of the
preservative used along with every sample of toddy seized for chemical
analysis, the Investigating Officer had sent only a small portion of the
preservative used along with a batch of the sample of toddy seized from
various toddy shops and sent for analysis. The attention of the court was
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invited to the certification of chemical analysis produced in Crl.M.C No.5180 of
2021, which indicates that in the 15 samples of toddy sent for analysis as a
batch, only one sample of five grams of benzoic acid allegedly used as the
preservative was sent. It was asserted that, without every sample of toddy
sent for chemical analysis attached with a small quantity of preservative used,
the mandate of rule 8(2)(g) of the Rules is not satisfied and the sampling
procedure was faulty destroying the very edifice of the prosecution case.
5. Sri. Grashious Kuriakose, the learned Additional Director General
of Prosecution assisted by Sri. Suresh Kumar, learned Public Prosecutor, on the
other hand, contended that rule 8(2)(g) of the Rules is not a mandatory
procedure and its non-compliance cannot be detrimental to the prosecution
case. Referring to the statutory provision, it was argued that the scheme of the
Rules, will reveal that the sub-clause (g) is only directory in nature. It was also
argued that there is substantial compliance to the provisions and therefore
invocation of the remedy under section 482 of Cr.PC is unwarranted.
6. At this juncture, it needs to be mentioned that though another learned
Single Judge had heard all these cases and reserved them for judgment, by
the order dated 21-06-2024 of the Hon'ble Chief Justice on the Administrative
side, these matters were placed before this Court for fresh hearing and
disposal.
7. Be that as it may, on an appreciation of the rival contentions, the
following issues arise for consideration: (i). whether rule 8(2)(g) of the Rules is
a mandatory requirement. and (ii). whether the prosecutions are liable to be
quashed. They are dealt with below:
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Issue No. (i). Whether rule 8(2)(g) of the Rules is a mandatory requirement?
8. In all these cases, the sample of preservative used has not been sent
to the forensic laboratory separately with each sample of contraband. Several
samples of contraband were apparently sent as a batch to the chemical
laboratory along with one sample of preservative used. For example in Crl.M.C
No. 4987/2021, Crl.M.C No. 5180/2021 and Crl.M.C No. 5232/2021, 16
samples of contraband were sent for analysis along with one sample of
preservative, while in Crl.M.C No. 5229/2021, Crl.M.C No. 5223/2021 and
Crl.M.C No. 5205/2021, 21 samples of contraband were sent for analysis along
with one sample of preservative. Similar situation arises in other cases as well.
This method adopted by the Abkari Officers is alleged to be in violation of rule
8(2)(g) of the Rules.
9. To understand the significance of the Rules, it is necessary to extract
rule 8(2) of the Rules in its entirety with the relevant rule highlighted in bold
letters as below:
"8.(1) All Abkari officers not below the rank of the preventive officer
shall have the authority to take samples of any toddy kept for sale in
any toddy shop for chemical analysis
(2) While taking sample of any liquor by the Abkari Officer for
chemical analysis, the following procedure shall be followed
namely:-
(a) The quantity of sample taken for analysis shall not be
less than 500 ml. Benzoic Acid should be added as
preservative in toddy at the rate of one gram for 100 ml. of
toddy;
(b) The contents in the vessel in which the liquor is stored
shall be thoroughly mixed so as to get a representative
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sample;
(c) Divide the sample into two parts and put each part into
separate bottles or containers which are properly cleaned
and dried;
(d) The bottles or containers shall be securely fastened
with suitable caps or corks so as to make it leakproof to
prevent any spillage. The neck portion of bottles or
containers and the caps or corks shall be covered with a
piece of cloth and tied together with a string securing the
covered cloth. The officer taking the samples shall inform
the licensee or his representative to put his seal if he so
desires. If he desires to put his seal, the string shall be tied
such a way that it shall have two knots in opposite sides.
The officer taking the sample shall put his seal on one knot
and the licensee or his representative shall put his seal on
the other knot. If the licensee or his representatives is not
willing to put his seal, in such cases the string shall be tied
with one knot and the officer shall put his seal on that
knot. The seal shall be affixed on the knot of the string
using sealing wax in such a manner that the caps or corks
cannot be removed unless the string is cut or the seal is
broken.
Only the official or personal seal of the officer taking
the sample shall be used for sealing. The seal shall be
legible and decipherable. If the licensee or his
representative has no seal or if they are not willing to put
their seal, it shall be recorded in the mahazar/report
drawn at the time of taking sample. The specimen of the
seal(s) used for sealing the sample shall also be put on the
mahazar/report.
(e) Labels marked 'A' and 'B' shall be affixed on each
bottle or container, bearing the signature, name,
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designation of the officer taking the samples with the
details of the shop and the item of the sample taken with
quantity along with the signature or thump impression of
the person from whom the sample is taken:
Provided that in case the person from whom the
sample is taken, refuses to affix the signature/thumb
impression, the signature or thumb impression of two
independent witnesses shall be obtained on the label;
(f) The sealed bottle or container marked 'a' shall be
forwarded to the Chief Chemical Examiner or Joint
Chemical Examiner to the Government of Kerala or to any
officer authorized by the Government in this behalf along
with a memorandum in Form No. V appended to these
rules, without unreasonable delay. The memorandum shall
be forwarded in a sealed cover.
(g). A small quantity of the preservative used shall
also be forwarded separately along with the sample
to the Chemical Examiner/Authorised Officer;
(h) The bottle or container marked as 'b' shall be handed
over to the concerned Deputy Commissioner of Excise of
the division who shall be the Authorized Officer with a copy
of the memorandum, immediately, under proper
acknowledgment. He shall affix his seal over the string on
the neck portion of the bottles or containers and shall
assign a register number on the label affixed;
(i) The Deputy Commissioner of Excise of the Division shall
maintain an exclusive register for registering the details of
samples received by him. The samples shall be registered
serially and that serial number shall be assigned as the
register number. The details of further action taken by him
shall be noted in the register.
(3) On receipt of the Chemical Analysis Report, if any violation of the
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provisions of the Abkari Act, Rules or conditions of license or any
adulteration is noticed, a case shall be registered within 24 hours.
The sample marked as 'B' shall be produced before the concerned
court. If no case is registered, the sample marked 'B' shall be
destroyed."
10. The above extracted provisions reveal that sub-rules (a) to (f) and
(h) of Rule 8(2) deal with the procedure relating to the sample of contraband
seized and required to be analysed, while sub-rules (g) and (i) deals not with
the contraband to be analyzed but with different facets of the procedure. Rule
8(2) however, mandates that the Abkari officer shall follow the procedure
given below. The expression used in rule 8(2) of the Rules is 'shall'.
11. In Gireesh Kumar and Another v. State of Kerala [2010 (3) KHC
171] a learned Single Judge of this Court had held that rule 8(2) of the Rules is
a mandatory provision and its violation will cause serious prejudice to the
accused. It was further observed that if there is a violation of rule 8(2) or 8(3),
there is no likelihood of the prosecution proving its accusation and it would be
liable to be quashed. The said decision was rendered in relation to the question
whether the second sample taken as per sub-rule (c) ought to be sent for
analysis.
12. However on a reference, a Division Bench of this Court in Krishnan
M.C and Another v. State of Kerala and Another [2021 (2) KHC 395] held
that the finding in Girish Kumar's case (supra) that the second sample ought
to be sent for analysis is not good law and also that the accused have no
statutory right to make a request for sending B sample for chemical analysis.
The judgment in Krishnan's case (supra) has been challenged before the
2024:KER:70781
Supreme Court in SLP No.5217/2021 and a stay of operation of the judgment
has been issued by the Supreme Court. Nevertheless, on a reading of
Krishnan's case it is noticed that the question whether rule 8(2) is mandatory
or was not considered. Therefore, this Court proceeds to consider the
contentions advanced by the learned counsel for the petitioners that the
observation in Girish Kumar's case that rule 8(2) is mandatory still holds the
field.
13. Though the learned Single Judge in Gireesh Kumar's case (supra)
observed that rule 8(2) of the Rules is mandatory, on a perusal of the said
judgment, it is evident that what was considered therein was only the impact
of sub-rules (a), (b), (c), (e), (f) and (h) of rule 8(2) of the Rules. The learned
Single Judge had not even extracted rule 8(2)(g) of the Rules, while arriving at
the conclusion that rule 8(2) is a mandatory procedure. Thus the observation
that rule 8(2) is mandatory in Gireesh Kumar's case does not mean that even
rule 8(2)(g) of the Rules is mandatory and the said question had not arisen for
consideration in any of the earlier decided cases.
14. An independent analysis of the different sub-rules of rule 8(2) of the
Rules will reveal that rule 8(2)(a) deals with the sample of toddy that is
required to be analysed by the chemical examiner, while sub-clause (b) deals
with the method in which the representative sample for analysis is to be taken.
Sub-clause (c) and (d) deals with the manner in which the representative
sample is to be sealed while sub-clause (e) and (f) deals with labelling and
forwarding the sample to the chemical analytical laboratory. All these are
procedures that are essential to the function of sampling of the alleged
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contraband seized and, as mentioned earlier, deal with the procedure relating
to the sample of contraband seized and required to be analysed.
15. The situation in the instant case is different. Rule 8(2)(g) of the
Rules only requires a small quantity of the preservative used, to be forwarded
separately along with the sample to the chemical examiner. The Rules do not
stipulate that the said sample of preservative used and sent separately must
be subjected to any analysis. The rule that the particular quantity of
preservative used should also be sent along with the sample, does not
stipulate any particular purpose for such a sample. There is no prescription on
the quantity of sample to be sent. Only 'a small quantity' is stipulated by the
Rules. Thus, the absence of any specific purpose indicated by the rules and
without any prescription regarding the quantity of the preservative used to be
sent along with the sample indicates that it is not a mandatory requirement.
16. However, the expression 'shall' appears twice in rule 8(2)(g), one in
the initial part of rule 8(2) and again in rule 8(2)(g) of the rules. Nonetheless,
there is no inflexible rule that the expressions "shall" should always mean
"mandatory" or that unless 'may' is used, the provisions using the term 'shall'
must be interpreted as mandatory. The terms 'shall' and 'may' in statutory
provisions are to be interpreted in accordance with the scheme of the statute
and the provision under consideration.
17. Normally, the use of the word 'shall' raises a presumption that the
particular provision is imperative as observed in State of U.P. v. Manbodhan
Lal Srivastava (AIR 1957 SC 912). However, the said presumption is not
conclusive as the mere expression 'shall' need not necessarily be determinative
2024:KER:70781
of the nature of the provision. While determining the question whether a
provision is mandatory or directory, the language alone is not always decisive
and regard ought to be given to the context, the subject matter and the object
of the provision. The observations of the Supreme Court in Kailash v. Nanhku
and Others [(2005) 4 SCC 480], Amardeep Singh v. Harveen Kaur
[(2017) 8 SCC 746] and in Central Bureau of Investigation v. R.S. Pai and
Another [(2002) 5 SCC 82] are relevant in this context. Absence of any
consequences provided by the statute is an indication that a provision is not
intended to be mandatory in its application but can be regarded as directory.
The decisions in SCG Contracts (India) (P) Ltd. v. K.S. Chamankar
Infrastructure (P) Ltd. and Others [(2019) 12 SCC 210] and
Administrator, Municipal Committee Charkhi Dadri and Another v.
Ramji Lal Bagla and Others [(1995) 5 SCC 272] are apposite. Thus, the
interpretation to be accorded to a provision depends upon the context and the
scheme of the statute and not merely due to the use of the word 'shall'.
18. The significance of rule 8(2)(g) of the Rules has to be appreciated
with the above principles in mind. As noted earlier, there are various aspects of
rule 8(2)(g) like absence of specific quantity and lack of purpose, indicating
that the requirement of a preservative sample to accompany the sample of
toddy to be analysed is only a directory provision. The above view is fortified
by the fact that such a sample is not even required to be analysed and no
consequence is also specified for non-compliance with the said rule. The
statutory design is thus evident that the sample of preservative used and to be
sent separately with the sample of contraband do not have the trappings of a
2024:KER:70781
mandatory requirement and its substantial compliance will suffice.
19. The general observation in Girish Kumar's case (supra) that Rule
8(2) is mandatory, does not mean that rule 8(2)(g) of the Rules is mandatory.
The scheme, design, and purport of the Rules do not indicate that Rule 8(2)(g)
of the Rules is mandatory in character. Considering the entire circumstances,
this Court is of the view that rule 8(2)(g) of the Rules is not a mandatory
prescription.
Issue No. (ii). Whether the prosecutions are liable to be quashed?
20. Instead of a separate small quantity of the preservative used
forwarded with each sample of toddy to be analysed, the Abkari Officer sent a
small quantity of the preservative used along with a batch of the toddy to be
analysed. There is nothing in the Rules that indicates such a procedure to be
illegal. Rules also do not stipulate that the sample of toddy to be analysed
cannot be sent in batches. Merely because sending separate samples of
preservative used with each sample of toddy to be analysed would have been
the ideal procedure or the method followed generally, a failure to follow the
normal cannot vitiate the prosecution, unless such a requirement was
mandatory. Moreover, it is evident that Rule 8(2)(g) of the Rules has been
substantially complied with in the instant cases, as a small quantity of the
sample of preservative used was sent along with the batch of toddy seized.
Since samples of toddy seized were sent for analysis in separate
bottles/containers and a batch of contraband was accompanied by a small
quantity of the sample of preservative used separately, there is substantial
compliance with Rule 8(2)(g) of the Rules.
2024:KER:70781
21. The chemical analysis reports in all these cases indicate that the
samples of contraband when analysed found the presence of benzoic acid,
which is stated to be the preservative used. The sample of contraband
analysed also indicated the presence of cannabinoids, which is not a permitted
substance in toddy. The prosecution cannot thus be said to be without any
legal basis. Nevertheless, if any prejudice has been caused on account of any
procedure adopted by the Abkari Officer, that is a matter which can be decided
only during the trial and not in this proceeding under section 482 Cr.P.C.
Hence, I find no reason to interfere with the prosecutions in all these
cases. Accordingly, these petitions are dismissed.
Sd/-
BECHU KURIAN THOMAS
JUDGE
vps
2024:KER:70781
PETITIONER'S/S' ANNEXURES
Annexure A A PHOTOCOPY OF THE CHEMICAL ANALYSIS REPORT
DATED 28.07.2021 ISSUED BY THE ASST. CHEMICAL
EXAMINER TO GOVT. OF KERALA, KAKKANAD,
ERNAKULAM.
Annexure B PHOTOCOPY OF THE CRIME AND OCCURRENCE REPORT
IN CR NO.65/2021 OF THODUPUZHA EXCISE RANGE
Annexure C TRUE PHOTOCOPY OF THE SEIZURE MAHAZAR DATED
25.11.2020
Annexure D TRUE PHOTO COPY OF THE LIST OF THONDY
ARTICLES.
Annexure E TRUE PHOTO COPY OF THE DECISION, GIREESHKUMAR
VS. STATE OF KERALA REPORTED IN 2010(2) KLJ
Annexure F TRUE PHOTO COPY OF THE DECISION SASIDHARAN
AND ANOTHER VS. STATE OF KERALA, REPORTED IN
2013 (3) KHC 402.
Annexure G TRUE PHOTO COPY OF THE ORDER DATED 30.07.2021
IN SLP (CRL) NO. 5217/2021 PASSED BY THE
HONBLE SUPREME COURT.
Annexure H TRUE PHOTO COPY OF THE ORDER DATED 17.09.2021
IN SLP (CRL) DIARY NO. 19449/2021 PASSED BY
THE HON'BLE SUPREME COURT.
Annexure 1 A TRUE PHOTO COPY OF THE EXTRACT OF A STUDY
MATERIAL DOWNLOADED FROM THE WEBSITE OF FOOD
INSIGHT.ORG PERTAINING TO
TETRAHYDROCANNABINOL.
Annexure J A TRUE PHOTO COPY OF ANOTHER EXTRACT GIVING A
DETAILED ANALYSIS OF TETRAHYDROCANNABINOL
DISCUSSED IN THE WIKIPEDIA PAGE.
2024:KER:70781
Annexure K TRUE PHOTO COPY OF THE I.A. NO.1/2021 IN WPC
NO. 13735/2020 FILED BEFORE THIS HON'BLE
COURT.
Annexure L TRUE PHOTO COPY OF THE JUDGMENT DATED IN WPC
NO. 13735/2020 PASSED BY THIS HON'BLE COURT.
2024:KER:70781
PETITIONER'S/S' ANNEXURES
Annexure A A PHOTOCOPY OF THE CHEMICAL ANALYSIS REPORT
DATED 28/07/2021 ISSUED BY THE ASST. CHEMICAL
EXAMINER TO GOVT. OF KERALA, KAKKANAD,
ERNAKULAM.
Annexure B PHOTOCOPY OF THE CRIME AND OCCURRENCE REPORT
IN CR.NO.83/2021 OF KOTHAMANGALAM EXCISE
RANGE.
Annexure C TRUE PHOTOCOPY OF THE SEIZURE MAHAZAR DATED
29/11/2020.
Annexure D TRUE PHOTOCOPY OF THE LIST OF THONDY
ARTICLES.
Annexure E TRUE PHOTOCOPY OF THE DECISION, GIREESHKUMAR
VS. STATE OF KERALA REPORTED IN 2010(2) KLJ
Annexure F TRUE PHOTOCOPY OF THE DECISION, SASIDHARAN &
ANOTHER VS. STATE OF KERALA REPORTED IN
2013(3) KHC 402.
Annexure G TRUE PHOTOCOPY OF THE ORDER DATED 30/07/2021
IN SLP (CRL) NO.5217/2021 PASSED BY THE
HON'BLE SUPREME COURT.
Annexure H TRUE PHOTOCOPY OF THE ORDER DATED 17/09/2021
IN SLP (CRL) DIARY NO.19449/2021 PASSED BY
THE HON'BLE SUPREME COURT.
Annexure I TRUE PHOTOCOPY OF THE ORDER DATED 05/04/2019
IN CRL.M.C.NO.2689/2019 PASSED BY THIS
HON'BLE COURT.
Annexure J A TRUE PHOTOCOPY OF THE EXTRACT OF A STUDY
MATERIAL DOWNLOADED FROM THE WEBSITE OF
FOODINSIGHT.ORG PERTAINING TO
TETRAHYDROCANNABINOL.
Annexure K A TRUE PHOTOCOPY OF ANOTHER EXTRACT GIVING A
DETAILED ANALYSIS OF TETRAHYDROCANNABINOL
DISCUSSED IN THE WIKIPEDIA PAGE.
2024:KER:70781
PETITIONER'S/S' ANNEXURES
Annexure A A PHOTOCOPY OF THE CHEMICAL ANALYSIS REPORT
DATED 28.07.2021 ISSUED BY THE ASST. CHEMICAL
EXAMINER TO GOVT. OF KERALA, KAKKANAD
ERNAKULAM.
Annexure B PHOTOCOPY OF THE CRIME AND OCCURRENCE REPORT
IN CR NO.54/2021 OF THODUPUZHA EXCISE RANGE
DATED 12.08.2021.
Annexure C TRUE PHOTOCOPY OF THE SEIZURE MAHAZAR DATED
21.12.2020.
Annexure D TRUE PHOTOCOPY OF THE LIST OF TONDY ARTICLES
DATED 12.08.2021.
Annexure E TRUE PHOTOCOPY OF THE DECISION GIREESHKUMAR
VS. STATE OF KERALA REPORTED IN 2010(2) KLJ
Annexure F TRUE PHOTOCOPY OF THE DECISION, SASIDHARAN &
ANOTHER VS. STATE OF KERALA REPORTED IN
2013(3) KHC 402.
Annexure G TRUE PHOTOCOPY OF THE ORDER DATED 30.07.2021
IN SLP (CRL.) NO.5217/2021 PASSED BY THE
HON'BLE SUPREME COURT.
Annexure H TRUE PHOTOCOPY OF THE ORDER DATED 17.09.2021
IN SLP (CRL.) DIARY NO.19449/2021 PASSED BY
THE HON'BLE SUPREME COURT.
Annexure I A TRUE PHOTOCOPY OF THE EXTRACT OF A STUDY
MATERIAL DOWNLOADED FROM THE WEBSITE OF
FOODINSIGHT.ORG PERTAINING TO
TETRAHYDROCANNABINOL DATED NIL.
Annexure J A TRUE PHOTOCOPY OF ANOTHER EXTRACT GIVING A
DETAILED ANALYSIS OF TETRAHYDROCANABINOL
DISCUSSED IN THE WIKIPEIDA PAGE DATED NIL.
Annexure K TRUE PHOTOCOPY OF THE IA NO.1/2021 IN WPC
NO.13735/2020 FILED BEFORE THIS HON'BLE COURT
DATED 06.09.2021.
2024:KER:70781
Annexure L TRUE PHOTOCOPY OF THE JUDGMENT DATED IN WPC
NO.13735/2020 PASSED BY THIS HON'BLE COURT
DATED 16.09.2021.
Annexure M TRUE PHOTOCOPY OF THE ORDER DATED 05.04.2019
IN CRL.MC NO.2689/2019 PASSED BY THIS HON'BLE
COURT.
2024:KER:70781
PETITIONER'S/S' ANNEXURES
Annexure A A PHOTOCOPY OF THE CHEMICAL ANALYSIS REPORT
DATED 28.7.2021 ISSUED BY THE ASST. CHEMICAL
EXAMINER TO GOVT. OF KERALA, KAKKANAD,
ERNAKULAM
Annexure B PHOTOCOPY OF THE CRIME AND OCCURRENCE REPORT
IN CR. NO.85/2021 OF KOTHAMANGALAM EXCISE
RANGE
Annexure C TRUE PHOTOCOPY OF THE SEIZURE MAHAZAR DATED
29.11.2020
Annexure D TRUE PHOTOCOPY OF THE LIST OF THONDY ARTICLES
Annexure E TRUE PHOTOCOPY OF THE DECISION, GIREESHKUMAR
VS. STATE OF KERALA REPORTED IN 2010(2) KLJ
Annexure F TRUE PHOTOCOPY OF THE DECISION, SASIDHARAN &
ANOTHER VS. STATE OF KERALA REPORTED IN
2013(3) KHC 402
Annexure G TRUE PHOTOCOPY OF THE ORDER DATED 30.7.2021
IN SLP(CRL) NO.5217/2021 PASSED BY THE
HON'BLE SUPREME COURT
Annexure H TRUE PHOTOCOPY OF THE ORDER DATED 17.9.2021
IN SLP(CRL) DIARY NO.19449/2021 PASSED BY THE
HON'BLE SUPREME COURT
Annexure I TRUE PHOTOCOPY OF THE ORDER DATED 5.4.2019 IN
CRL.M.C. NO.2689/2019 PASSED BY THIS HON'BLE
COURT
Annexure J A TRUE PHOTOCOPY OF THE EXTRACT OF A STUDY
MATERIAL DOWNLOADED FROM THE WEBSITE OF
FOODINSIGHT.ORG PERTAINING TO
TETRAHYDROCANNABINOL
Annexure K A TRUE PHOTOCOPY OF THE ANOTHER EXTRACT
GIVING A DETAILED ANALYSIS OF
TETRAHYDROCANNABINOL DISCUSSED IN THE
WIKIPEDIA PAGE
2024:KER:70781
PETITIONER'S/S' ANNEXURES
Annexure A A PHOTOCOPY OF THE CHEMICAL ANALYSIS REPORT
DATED 28-07-2021 ISSUED BY THE ASST. CHEMICAL
EXAMINER TO GOVT. OF KERALA, KAKKANAD,
ERNAKULAM
ANNEXURE B PHOTOCOPY OF THE CRIME AND OCCURRENCE REPORT
IN CR NO.69/2021 OF THODUPUZHA EXCISE RANGE
Annexure C TRUE PHOTOCOPY OF THE SEIZURE MAHAZAR DATED
25-11-2020
Annexure D TRUE PHOTOCOPY OF THE LIST OF THONDY ARTICLES
Annexure E TRUE PHOTOCOPY OF THE DECISION GIREESHKUMAR
VS. STATE OF KERALA REPORTED IN 2010 (2) KLJ
Annexure F TRUE PHOTOCOPY OF THE DECISION, SASIDHARAN
AND ANOTHER VS STATE OF KERALA, REPORTED IN
2013(3) KHC 402
Annexure G TRUE PHOTOCOPY OF THE ORDER DATED 30-07-2021
IN SLP(CRL) NO. 5217/2021 PASSED BY THE
HON'BLE SUPREME COURT.
Annexure H TRUE PHOTOCOPY OF THE ORDER DATED 17-09-2021
IN SLP (CRL) DIARY NO 19449/2021 PASSED BY
THE HON'BLE SUPREME COURT.
Annexure I A TRUE PHOTOCOPY OF THE EXTRACT OF A STUDY
MATERIAL DOWNLOADED FROM THE WEBSITE OF
FOODINSIGHT.ORG PERTAINING TO
TETRAHYDROCANNABINIL
Annexure J A TRUE PHOTOCOPY OF ANOTHER EXTRACT GIVING A
DETAILED ANALYSIS OF TETRAHYDROCANNABINOL
DISCUSSED IN THE WIKIPEDIA PAGE
Annexure K TRUE PHOTOCOPY OF THE I.A NO. 1/2021 IN WP(C)
NO. 13735/2020 FILED BEFORE THIS HON'BLE
COURT
Annexure L TRUE PHOTOCOPY OF THE JUDGMENT IN WP(C)
NO.13735/2020 PASSED BY THIS HON'BLE COURT
2024:KER:70781
Annexure M TRUE PHOTOCOPY OF THE ORDER DATED 05-04-2019
IN CRL.M.C NO. 2689/2019 PASSED BY THIS
HON'BLE COURT.
2024:KER:70781
PETITIONER'S/S' ANNEXURES
Annexure A A PHOTOCOPY OF THE CHEMICAL ANALYSIS REPORT
DATED 28-07-2021 ISSUED BY THE ASST. CHEMICAL
EXAMINER TO GOVT OF KERALA, KAKKANAD,
ERNAKULAM
Annexure B PHOTOCOPY OF THE CRIME AND OCCURRENCE REPORT
IN CR. NO. 62/2021 OF THODUPUZHA EXCISE
RANGE.
Annexure C TRUE PHOTOCOPY OF THE SEIZURE MAHAZAR DATED
25-11-2020
Annexure D TRUE PHOTOCOPY OF THE LIST OF THONDY ARTICLES
Annexure E TRUE PHOTOCOPY OF THE DECISION GIREESHKUMAR
VS. STATE OF KERALA REPORTED IN 2010(2) KLJ
Annexure F TRUE PHOTOCOPY OF THE DECISION, SASIDHARAN
AND ANOTHER VS. STATE OF KERALA REPORTED IN
2013(3) KHC 402
Annexure G TRUE PHOTOCOPY OF THE ORDER DATED 30-07-2021
IN SLP (CRL.) NO. 5217/2021 PASSED BY THE
HON'BLE SUPREME COURT.
Annexure H TRUE PHOTO COPY OF THE ORDER DATED 17-09-2021
IN SLP (CRL) DIARY NO. 19449/2021 PASSED BY
THE HON'BLE SUPREME COURT
Annexure I TRUE PHOTOCOPY OF THE ORDER DATED 05-04-2019
IN CRL.M.C NO. 2689/2019 PASSED BY THIS
HON'BLE COURT.
Annexure J A TRUE PHOTOCOPY OF THE EXTRACT OF A STUDY
MATERIAL DOWNLOADED FROM THE WEBSITE OF
FOODINSIGHT.ORD PERTAINING TO
TETRAHYDROCANNABINOL
Annexure K A TRUE PHOTOCOPY OF ANOTHER EXTRACT GIVING A
DETAILED ANALYSIS OF TETRAHYDROCANNABINOL
DISCUSSED IN THE WIKIPEDIA PAGE.
2024:KER:70781
PETITIONER'S/S' ANNEXURES
Annexure A A PHOTOCOPY OF THE CHEMICAL ANALYSIS REPORT
DATED 28.7.2021 ISSUED BY THE ASST. CHEMICAL
EXAMINER TO GOVT. OF KERALA, KAKKANAD,
ERNAKULAM.
Annexure B PHOTOCOPY OF THE CRIME AND OCCURRENCE REPORT
IN CR.NO.67/2021 OF THODUPUZHA EXCISE RANGE
Annexure C TRUE PHOTOCOPY OF THE SEIZURE MAHAZAR DATED
25.11.2020
Annexure D TRUE PHOTOCOPY OF THE LIST OF THONDY ARTICLES
Annexure E TRUE PHOTOCOPY OF THE DECISION, GIREESH KUMAR
VS. STATE OF KERALA REPORTED IN 2010(2) KLJ
Annexure F TRUE PHOTOCOPY OF THE DECISION, SASIDHARAN
AND ANOTHER VS. STATE OF KERALA, REPORTED IN
2013(3) KHC 402
Annexure G TRUE PHOTOCOPY OF THE ORDER DATED 30.7.2021
IN SLP(CRL) NO.5217/2021 PASSED BY THE
HON'BLE SUPREME COURT
Annexure H TRUE PHOTOCOPY OF THE ORDER DATED 17.9.2021
IN SLP(CRL) DIARY NO.19449/2021 PASSED BY THE
HON'BLE SUPREME COURT
Annexure I TRUE PHOTOCOPY OF THE ORDER DATED 5.4.2019 IN
CRL.M.C.NO.2689/2019 PASSED BY THIS HON'BLE
COURT
Annexure J A TRUE PHOTOCOPY OF THE EXTRACT OF A STUDY
MATERIAL DOWNLOADED FROM THE WEBSITE OF
FOODINSIGHT.ORG PERTAINING TO
TETRAHYDROCANNABINOL
Annexure K A TRUE PHOTOCOPY OF ANOTHER EXTRACT GIVING A
DETAILED ANALYSIS OF TETRAHYDROCANNABINOL
DISCUSSED IN THE WIKIPEDIA PAGE
2024:KER:70781
PETITIONER'S/S' ANNEXURES
Annexure A A PHOTOCOPY OF THE CHEMICAL ANALYSIS REPORT
DATED 28-07-2021 ISSUED BY THE ASST. CHEMICAL
EXAMINER TO GOVT. OF KERALA, KAKKANAD,
ERNAKULAM
Annexure B PHOTOCOPY OF THE CRIME AND OCCURRENCE REPORT
IN CR NO. 60/2021 OF THODUPUZHA EXCISE RANGE.
Annexure C TRUE PHOTOCOPY OF THE SEIZURE MAHAZAR DATED
21-12-2020
Annexure D TRUE PHOTOCOPY OF THE LIST OF THONDY
ARTICLES.
Annexure E TRUE PHOTOCOPY OF THE DECISION, GIREESHKUMAR
VS STATE OF KERALA REPORTED IN 2010(2) KLJ
Annexure F TRUE PHOTOCOPY OF THE DECISION SASIDHARAN AND
ANOTHER VS. STATE OF KERALA REPORTED IN 2013
(3) KHC 402
Annexure G TRUE PHOTOCOPY OF THE ORDER DATED 30-07-2021
IN SLP (CRL) NO 5217/2021 PASSED BY THE
HON'BLE SUPREME COURT.
Annexure H TRUE PHOTOCOPY OF THE ORDER DATED 17-09-2021
IN SLP(CRL) DIARY NO. 19449/2021 PASSED BY
THE HON'BLE SUPREME COURT
Annexure I TRUE PHOTOCOPY OF THE ORDER DATED 05-04-2019
IN CRL.M.C NO. 2689/2019 PASSED BY THIS
HON'BLE COURT.
Annexure J A TRUE PHOTOCOPY OF THE EXTRACT OF A STUDY
MATERIAL DOWNLOADED FROM THE WEBSITE OF
FOODINSIGHT.ORD PERTAINING TO
TETRAHYDROCANNABINOL
Annexure K A TRUE PHOTOCOPY OF ANOTHER EXTRACT GIVING A
DETAILED ANALYSIS OF TETRAHYDROCANNABINOL
DISCUSSED IN THE WIKIPEDIA PAGE
2024:KER:70781
PETITIONER'S/S' ANNEXURES
Annexure A A PHOTOCOPY OF THE CHEMICAL ANALYSIS REPORT
DATED 28.07.2021 ISSUED BY THE ASST. CHEMICAL
EXAMINER TO GOVERNMENT OF KERALA, KAKKANAD,
ERNAKULAM.
Annexure B PHOTOCOPY OF THE CRIME AND OCCURRENCE REPORT
IN CR.NO. 70/2021 OF THODUPUZHA EXCISE RANGE.
Annexure C TRUE PHOTOCOPY OF THE SEIZURE MAHAZAR DATED
25.11.2020.
Annexure D TRUE PHOTOCOPY OF THE LIST OF THONDY
ARTICLES.
Annexure E TRUE PHOTOCOPY OF THE DECISION GIREESHKUMAR
VS. STATE OF KERALA REPORTED IN 2010(2) KLJ
Annexure F TRUE PHOTOCOPY OF THE DECISION SASIDHARAN &
ANOTHER VS. STATE OF KERALA, REPORTED IN
2013(3) KHC 402.
Annexure G TRUE PHOTOCOPY OF THE ORDER DATED 30.07.2021
IN SLP (CRL) NO.5217/2021 PASSED BY THE
HON'BLE SUPREME COURT.
Annexure H TRUE PHOTOCOPY OF THE ORDER DATED 17.09.2021
IN SLP (CRL) DAIRY NO.19449/2021 PASSED BY
THE HON'BLE SUPREME COURT.
AnnexurE I TRUE PHOTOCOPY OF THE ORDER DATED 05.04.2019
IN CRL.M.C NO. 2689/2019 PASSED BY THIS
HON'BLE COURT.
Annexure J A TRUE PHOTOCOPY OF THE EXTRACT OF A STUDY
MATERIAL DOWNLOADED FROM THE WEBSITE OF
FOODINSIGHT.ORG. PERTAINING TO
TETRAHYDROCANNABINOL.
2024:KER:70781
Annexure K A TRUE PHOTOCOPY OF ANOTHER EXTRACT GIVING A
DETAILED ANALYSIS OF TETRAHYDROCANNABINOL
DISCUSSED IN THE WIKIPEDIA PAGE.
Annexure L TRUE PHOTOCOPY OF THE ORDER DATED 26.10.2021
IN CRL.M.C NO. 4987/2021 PASSED BY THIS
HON'BLE COURT.
2024:KER:70781
PETITIONER'S/S' ANNEXURES
Annexure A A PHOTOCOPY OF THE CHEMICAL ANALYSIS REPORT
DATED 28.07.2021 ISSUED BY THE ASST.CHEMICAL
EXAMINER TO GOVT. OF KERALA, KAKKANAD,
ERNAKULAM.
Annexure B PHOTOCOPY OF THE CRIME AND OCCURRENCE REPORT
IN CR.NO.66/2021 OF THODUPUZHA EXCISE RANGE.
Annexure C TRUE PHOTOCOPY OF THE SEIZURE MAHAZAR DATED
25.11.2020.
Annexure D TRUE PHOTOCOPY OF THE LIST OF THONDY
ARTICLES.
Annexure E TRUE PHOTOCOPY OF THE DECISION, GIREESHKUMAR
VS.STATE OF KERALA REPORTED IN 2010(2) KLJ
Annexure F TRUE PHOTOCOPY OF THE DECISION, SASIDHARAN &
ANOTHER VS. STATE OF KERALA REPORTED IN
2013(3) KHC 402.
Annexure G TRUE PHOTOCOPY OF THE ORDER DATED 30.07.2021
IN SLP(CRL)NO.5217/2021 PASSED BY THE HON'BLE
SUPREME COURT.
Annexure H TRUE PHOTOCOPY OF THE ORDER DATED 17.09.2021
IN SLP(CRL)DIARY NO.19449/2021 PASSED BY THE
HON'BLE SUPREME COURT.
Annexure I A TRUE PHOTOCOPY OF THE ORDER DATED
05.04.2019 IN CRL.M.C.NO.2689/2019 PASSED BY
THIS HON'BLE COURT.
Annexure J A TRUE PHOTOCOPY OF THE EXTRACT OF A STUDY
MATERIAL DOWNLOADED FROM THE WEBSITE OF
FOODINSIGHT.ORG PERTAINING TO
TETRAHYDROCANNABINOL.
2024:KER:70781
Annexure K A TRUE PHOTOCOPY OF ANOTHER EXTRACT GIVING A
DETAILED ANALYSIS OF TETRAHYDROCANNABINOL
DISCUSSED IN THE WIKIPEDIA PAGE.
Annexure L TRUE PHOTOCOPY OF THE ORDER DATED 26.10.2021
IN CRL.M.C.NO.4987/2021 PASSED BY THIS
HON'BLE COURT.
2024:KER:70781
PETITIONER'S/S' ANNEXURES
Annexure A A PHOTOCOPY OF THE CHEMICAL ANALYSIS REPORT
DATED 28.7.2021 ISSUED BY THE ASST. CHEMICAL
EXAMINER TO GOVT. OF KERALA, KAKKANAD,
ERNAKULAM.
Annexure B PHOTOCOPY OF THE CRIME AND OCCURRENCE REPORT
IN CR.NO.52/2021 OF THODUPUZHA EXCISE RANGE
Annexure C TRUE PHOTOCOPY OF THE SEIZURE MAHAZAR DATED
5.10.2020.
Annexure D TRUE PHOTOCOPY OF THE LIST OF THONDY
ARTICLES.
Annexure E TRUE PHOTOCOPY OF THE DECISION, GIREESHKUMAR
VS. STATE OF KERALA REPORTED IN 2010 (2) KLJ
Annexure F TRUE PHOTOCOPY OF THE DECISION, SASIDHARAN &
ANOTHER VS. STATE OF KERALA REPORTED IN
2013(3) KHC 402.
Annexure G TRUE PHOTOCOPY OF THE ORDER DATED 30.7.2021
IN SLP(CRL) NO.5217/2021 PASSED BY THE
HON'BLE SUPREME COURT.
Annexure H TRUE PHOTOCOPY OF THE ORDER DATED 17.9.2021
IN SLP(CRL) DIARY NO.19449/2021 PASSED BY THE
HON'BLE SUPREME COURT.
Annexure I TRUE PHOTOCOPY OF THE ORDER DATED 5.4.2019 IN
CRL.M.C.NO.2689/2019 PASSED BY THIS HON'BLE
COURT.
Annexure J A TRUE PHOTOCOPY OF THE EXTRACT OF A STUDY
MATERIAL DOWNLOADED FROM THE WEBSITE OF
FOODINSIGHT. ORG PERTAINING TO
TETRAHYDROCANNABINOL.
2024:KER:70781
Annexure K A TRUE PHOTOCOPY OF ANOTHER EXTRACT GIVING A
DETAILED ANALYSIS OF TETRAHYDROCANNABINOL
DISCUSSED IN THE WIKIPEDIA PAGE.
Annexure L TRUE PHOTOCOPY OF THE ORDER DATED 26.10.2021
IN CRL.M.C.NO.4987/2021 PASSED BY THIS
HON'BLE COURT.
2024:KER:70781
PETITIONER'S/S' ANNEXURES
Annexure A A PHOTOCOPY OF THE CHEMICAL ANALYSIS REPORT
DATED 28.07.2021 ISSUED BY THE ASSISTANT,
CHEMICAL EXAMINER TO GOVT.OF KRALA, KAKKANAD,
ERNAKULAM.
Annexure B PHOTOCOPY OF THE CRIME AND OCCURRENCE REPORT
IN CR.NO.56/2021 OF THODUPUZHA EXCISE RANGE.
Annexure C TRUE PHOTOCOPY OF THE SEIZURE MAHAZAR DATED
21.12.2020.
Annexure D TRUE PHOTOCOPY OF THE LIST OF THONDY
ARTICLES.
Annexure E TRUE PHOTOCOPY OF THE DECISION, GIREESHKUMAR
VS.STATE OF KERALA REPORTED IN 2010(2)KLJ
Annexure F TRUE PHOTOCOPY OF THE DECISION, SASIDHARAN &
ANOTHER VS STATE OF KERALA REPORTED IN
2013(3) KHC 402.
Annexure G TRUE PHOTOCOPY OF THE ORDER DATED 30.07.2021
IN SLP (CRL) NO.5217/2021 PASSED BY THE
HON'BLE SUPREME COURT.
Annexure H TRUE PHOTOCOPY OF THE ORDER DATED 17.09.2021
IN SLP (CRL) DIARY NO.19449/2021 PASSED BY
THE HON'BLE SUPREME COURT.
Annexure I TRUE PHOTOCOPY OF THE ORDER DATED 05.04.2019
IN CRL MC NO.2689/2019 PASSED BY THIS HON'BLE
COURT.
Annexure J TRUE PHOTOCOPY OF THE EXTRACT OF A STUDY
MATERIAL DOWNLOADED FROM THE WEBSITE OF
FOODINSIGHT.ORG PERTAINING TO
TETRAHYDROCANNABINOL.
2024:KER:70781
Annexure K A TRUE PHOTOCOPY OF ANOTHER EXTRACT GIVING A
DETAILED ANALYSIS TETRAHYDROCANNABINOL
DISCUSSED IN THE WIKIPEDIA PAGE.
Annexure L TRUE PHOTOCOPY OF THE ORDER DATED 26.10.2021
IN CRL MC NO.4987/2021 PASSED BY THIS HON'BLE
COURT.
2024:KER:70781
PETITIONER'S/S' ANNEXURES
Annexure A A PHOTOCOPY OF THE CHEMICAL ANALYSIS REPORT
DATED 28/07/2021 ISSUED BY THE ASST. CHEMICAL
EXAMINER TO GOVT. OF KERALA, KAKKANAD,
ERNAKULAM.
Annexure B PHOTOCOPY OF THE CRIME AND OCCURRENCE REPORT
IN CR.NO.51/2021 OF THODUPUZHA EXCISE RANGE.
Annexure C TRUE PHOTOCOPY OF THE SEIZURE MAHAZAR DATED
05/10/2020.
Annexure D TRUE PHOTOCOPY OF THE LIST OF THONDY
ARTICLES.
Annexure E TRUE PHOTOCOPY OF THE DECISION, GIREESHKUMAR
VS. STATE OF KERALA REPORTED IN 2010(2) KLJ
Annexure F TRUE PHOTOCOPY OF THE DECISION, SASIDHARAN &
ANOTHER VS. STATE OF KERALA REPORTED IN
2013(3) KHC 402.
Annexure G TRUE PHOTOCOPY OF THE ORDER DATED 30/07/2021
IN SLP (CRL) NO.5217/2021 PASSED BY THE
HON'BLE SUPREME COURT.
Annexure H TRUE PHOTOCOPY OF THE ORDER DATED 17/09/2021
IN SLP (CRL) DIARY NO.19449/2021 PASSED BY
THE HON'BLE SUPREME COURT.
Annexure I TRUE PHOTOCOPY OF THE ORDER DATED 05/04/2019
IN CRL.M.C.NO.2689/2019 PASSED BY THIS
HON'BLE COURT.
Annexure J A TRUE PHOTOCOPY OF THE EXTRACT OF A STUDY
MATERIAL DOWNLOADED FROM THE WEBSITE OF
FOODINSIGHT.ORG PERTAINING TO
TETRAHYDROCANNABINOL.
2024:KER:70781
Annexure K A TRUE PHOTOCOPY OF ANOTHER EXTRACT GIVING A
DETAILED ANALYSIS OF TETRAHYDROCANNABINOL
DISCUSSED IN THE WIKIPEDIA PAGE.
Annexure L TRUE PHOTOCOPY OF THE ORDER DATED 26/10/2021
IN CRL.M.C.NO.4987/2021 PASSED BY THIS
HON'BLE COURT.
2024:KER:70781
PETITIONER'S/S' ANNEXURES
Annexure A A PHOTOCOPY OF THE CHEMICAL ANALYSIS REPORT
DATED 28.7.2021 ISSUED BY THE ASST. CHEMICAL
EXAMINER TO GOVT. OF KERALA, KAKKANAD,
ERNAKULAM.
Annexure B PHOTOCOPY OF THE CRIME AND OCCURRENCE REPORT
IN CR NO.63/2021 OF THODUPUZHA EXCISE RANGE
Annexure C TRUE PHOTOCOPY OF THE SEIZURE MAHAZAR DATED
25.11.2020
Annexure D TRUE PHOTOCOPY OF THE LIST OF THONDY ARTICLES
Annexure E TRUE PHOTOCOPY OF THE DECISION GIREESHKUMAR
VS. STATE OF KERALA REPORTED IN 2010(2) KLJ
Annexure F TRUE PHOTOCOPY OF THE DECISION SASIDHARAN AND
ANOTHER VS. STATE OF KERALA REPORTED IN
2013(3) KHC 402
Annexure G TRUE PHOTOCOPY OF THE ORDER DATED 30.7.2021
IN SLP (CRL) 5217/2021 PASSED BY THE HON'BLE
SUPREME COURT
Annexure H TRUE PHOTOCOPY OF THE ORDER DATED 17.9.2021
IN SLP (CRL) DIARY NO.19449/2021 PASSED BY
THE HON'BLE SUPREME COURT
Annexure I TRUE PHOTOCOPY OF THE ORDER DATED 5.4.2019 IN
CRL. MC.2689/2019 PASSED BY THIS HON'BLE
COURT
Annexure J A TRUE PHOTOCOPY OF THE EXTRACT OF A STUDY
MATERIAL DOWNLOADED FROM THE WEBSITE OF
FOODINSIGHT.ORG PERTAINING TO
TETRAHYDROCANNABINOL
Annexure K A TRUE PHOTOCOPY OF ANOTHER EXTRACT GIVING A
DETAILED ANALYSIS OF TETRAHYDROCANNABINOL
DISCUSSED IN THE WIKIPEDIA PAGE
2024:KER:70781
Annexure L TRUE PHOTOCOPY OF THE ORDER DATED 26.10.2021
IN CRL.M.C.NO.4987/2021 PASSED BY THIS
HON'BLE COURT
2024:KER:70781
PETITIONER'S/S' ANNEXURES
Annexure A A PHOTOCOPY OF THE CHEMICAL ANALYSIS REPORT
DATED 28.7.2021 ISSUED BY THE ASST. CHEMICAL
EXAMINER TO GOVT. OF KERALA, KAKKANAD,
KERALA.
Annexure B PHOTOCOPY OF THE CRIME AND OCCURRENCE REPORT
IN CR. NO.55/2021 OF THODUPUZHA EXCISE RANGE.
Annexure C TRUE PHOTOCOPY OF THE SEIZURE MAHAZAR DATED
21.12.2020.
Annexure D TRUE PHOTOCOPY OF THE LIST OF THONDY
ARTICLES.
Annexure E TRUE PHOTOCOPY OF THE DECISION, GIREESHKUMAR
VS. STATE OF KERALA REPORTED IN 2010(2) KLJ
Annexure F TRUE PHOTOCOPY OF THE DECISION, SASIDHARAN &
ANOTHER VS. STATE OF KERALA REPORTED IN
2013(3) KHC 402.
Annexure G TRUE PHOTOCOPY OF THE ORDER DATED 30.7.2021
IN SLP(CRL) NO.5217/2021 PASSED BY THE
HON'BLE SUPREME COURT.
Annexure H TRUE PHOTOCOPY OF THE ORDER DATED 17.9.2021
IN SLP(CRL) DIARY NO.19449/2021 PASSED BY THE
HON'BLE SUPREME COURT.
Annexure I TRUE PHOTOCOPY OF THE ORDER DATED 5.4.2019 IN
CRL.MC.NO.2689/2019 PASSED BY THIS HON'BLE
COURT.
Annexure J A TRUE PHOTOCOPY OF THE EXTRACT OF A STUDY
MATERIAL DOWNLOADED FROM THE WEBSITE OF
FOODINSIGHT.ORG PERTAINING TO
TETRAHYDROCANNABINOL.
Annexure K A TRUE PHOTOCOPY OF ANOTHER EXTRACT GIVING A
DETAILED ANALYSIS OF TETRAHYDROCANNABINOL
DISCUSSED IN THE WIKIPEDIA PAGE.
2024:KER:70781
PETITIONER'S/S' ANNEXURES
Annexure A A PHOTOCOPY OF THE CHEMICAL ANALYSIS REPORT
DATED 28.07.2021 ISSUED BY THE ASST. CHEMICAL
EXAMINER TO GOVT. OF KERALA, KAKKANAD,
ERNAKULAM.
Annexure B TRUE PHOTO COPY OF THE CRIME AND OCCURRENCE
REPORT IN CR.NO. 77/2021 OF THODUPUZHA EXCISE
RANGE.
Annexure C TRUE PHOTO COPY OF THE SEIZURE MAHAZAR DATED
14.12.2020.
Annexure D TRUE PHOTO COPY OF THE LIST OF THONDY
ARTICLES.
Annexure E TRUE PHOTO COPY OF THE DECISION GIREESHKUMAR
VS. STATE OF KERALA REPORTED IN 2010 (2) KLJ
Annexure F TRUE PHOTO COPY OF THE DECISION SASIDHARAN
AND ANOTHER VS. STATE OF KERALA REPORTED IN
2013 (3) KHC 402.
Annexure G TRUE PHOTO COPY OF THE ORDER DATED 30.07.2021
IN SLP (CRL) NO. 5217 /2201 PASSED BY THE
HON'BLE SUPREME COURT.
Annexure H TRUE PHOTO COPY OF THE ORDER DATED 17.09.2021
IN SLP (CRL) DIARY NO. 19449/2021 PASSED BY
THE HON'BLE SUPREME COURT.
Annexure 1 TRUE PHOTO COPY OF THE ORDER DATED 05.04.2019
IN CRL.M.C. 2689/2019 PASSED BY THIS HON'BLE
COURT.
Annexure J A TRUE PHOTO COPY OF THE EXTRACT OF A STUDY
MATERIAL DOWNLOADED FROM THE WEBSITE OF
FOODINSIGHT ORG PERTAINING TO
TETRAHYDROCANNABINOL.
Annexure K A TRUE PHOTO COPY OF ANOTHER EXTRACT GIVING A
DETAILED ANALYSIS OF TETRAHYDROCANNABINOL
DISCUSSED IN THE WIKIPEDIA PAGE.
2024:KER:70781
PETITIONER'S/S' ANNEXURES
Annexure A A PHOTOCOPY OF THE CHEMICAL ANALYSIS REPORT
DATED 28.07.2021 ISSUED BY THE ASST. CHEMICAL
EXAMINER TO GOVT. OF KERALA, KAKKANAD,
ERNAKULAM.
Annexure B PHOTOCOPY OF THE CRIME AND OCCURRENCE REPORT
IN CR.NO.64/2021 OF THODUPUZHA EXCISE RANGE.
Annexure C TRUE PHOTOCOPY OF THE SEIZURE MAHAZAR DATED
25.11.2020.
Annexure D TRUE PHOTOCOPY OF THE LIST OF TONDY ARTICLES.
Annexure E TRUE PHOTOCOPY OF THE DECISION GIREESHKUMAR
VS. STATE OF KERALA REPORTED IN 2010(2) KLJ
Annexure F TRUE PHOTOCOPY OF THE DECISION, SASIDHARAN &
ANOTHER VS. STATE OF KERALA REPORTED IN
2013(3) KHC 402.
Annexure G TRUE PHOTOCOPY OF THE ORDER DATED 30.07.2021
IN SLP (CRL.) NO.5217/2021 PASSED BY THE
HON'BLE SUPREME COURT.
Annexure H TRUE PHOTOCOPY OF THE ORDER DATED 17.09.2021
IN SLP(CRL.) DIARY NO.19449/2021 PASSED BY
THE HON'BLE SUPREME COURT.
Annexure I TRUE PHOTOCOPY OF THE ORDER DATED 05.04.2019
IN CRL.MC NO.2689/2019 PASSED BY THIS HON'BLE
COURT.
Annexure J A TRUE PHOTOCOPY OF THE EXTRACT OF A STUDY
MATERIAL DOWNLOADED FROM THE WEBSITE OF
FOODINSIGHT.ORG PERTAINING TO
TETRAHYDROCANNABINOL.
Annexure K A TRUE PHOTOCOPY OF ANOTHER EXTRACT GIVING A
DETAILED ANALYSIS OF TETRAHYDROCANNABINOL
DISCUSSED IN THE WIKIPEDIA PAGE.
2024:KER:70781
PETITIONER'S/S' ANNEXURES
Annexure A A PHOTOCOPY OF THE CHEMICAL ANALYSIS REPORT
DATED 28.7.2021 ISSUED BY TH ASST. CHEMICAL
EXAMINER TO GOVT. OF KERALA, KAKKANAD,
ERNAKULAM
Annexure B PHOTOCOPY OF THE CRIME AND OCCURRENCE REPORT
IN CR NO.45/2021 OF THODUPUZHA EXCISE RANGE
Annexure C TRUE PHOTOCOPY OF THE SEIZURE MAHAZAR DATED
14.12.2020
Annexure D TRUE PHOTOCOPY OF THE LIST OF THONDY ARTICLES
Annexure E TRUE PHOTOCOPY OF THE DECISION, GIREESHKUMAR
VS. STATE OF KERALA REPORTED IN 2010(2) KLJ
Annexure F TRUE PHOTOCOPY OF THE DECISION, SASIDHARAN
AND ANOTHER VS. STATE OF KERALA REPORTED IN
2013(3) KHC 402
Annexure G TRUE PHOTOCOPY OF THE ORDER DATED 30.7.2021
IN SLP (CRL) NO.5217/2021 PASSED BY THE
HON'BLE SUPREME COURT
Annexure H TRUE PHOTOCOPY OF THE ORDER DATED 17.9.2021
IN SLP (CRL) DIARY NO.19449/2021 PASSED BY
THE HON'BLE SUPREME COURT
Annexure I TRUE PHOTOCOPY OF THE ORDER DATED 5.4.2019 IN
CRL.M.C.NO.2689/2019 PASSED BY THIS HON'BLE
COURT.
Annexure J A TRUE PHOTOCOPY OF THE EXTRACT OF A STUDY
MATERIAL DOWNLOADED FROM THE WEBSITE OF
FOODINSIGHT.ORG PERTAINING TO
TETRAHYDROCANNABINOL
Annexure K A TRUE PHOTOCOPY OF ANOTHER EXTRACT GIVING A
DETAILED ANALYSIS OF TETRAHYDROCANNABINOL
DISCUSSED IN THE WIKIPEDIA PAGE
2024:KER:70781
PETITIONER'S/S' ANNEXURES
Annexure A A PHOTOCOPY OF THE CHEMICAL ANALYSIS REPORTED
DATED 28.7.2021 ISSUED BY THE ASST. CHEMICAL
EXAMINER TO GOVT. OF KERALA, KAKKANAD,
ERNAKULAM.
Annexure B PHOTOCOPY OF THE CRIME AND OCCURRENCE REPORT
IN CR.NO.59/2021 OF THODUPUZHA EXCISE RANGE.
Annexure C TRUE PHOTOCOPY OF THE SEIZURE MAHAZAR DATED
21.12.2020.
Annexure D TRUE PHOTOCOPY OF THE LIST OF THONDY
ARTICLES.
Annexure E TRUE PHOTOCOPY OF THE DECISION, GIREESHKUMAR
VS. STATE OF KERALA REPORTED IN 2010 (2) KLJ
Annexure F TRUE PHOTOCOPY OF THE DECISION, SASIDHARAN &
ANOTHER VS. STATE OF KERALA REPORTED IN
2013(3) KHC 402.
Annexure G TRUE PHOTOCOPY OF THE ORDER DATED 30.7.2021
IN SLP (CRL) NO.5217/2021 PASSED BY THE
HON'BLE SUPREME COURT.
Annexure H TRUE PHOTOCOPY OF THE ORDER DATED 17.9.2021
IN SLP (CRL) DIARY NO.19449/2021 PASSED BY
THE HON'BLE SUPREME COURT.
Annexure I TRUE PHOTOCOPY OF THE ORDER DATED 5.4.2019 IN
CRL.MC.NO.2689/2019 PASSED BY THIS HON'BLE
COURT.
Annexure J A TRUE PHOTOCOPY OF THE EXTRACT OF A STUDY
MATERIAL DOWNLOADED FROM THE WEBSITE OF
FOODINSIGHT.ORG PERTAINING TO
TETRAHYDROCANNABINOL.
Annexure K A TRUE PHOTOCOPY OF ANOTHER EXTRACT GIVING A
DETAILED ANALYSIS OF TETRAHYDROCANNABINOL
DISCUSSED IN THE WIKIPEDIA PAGE.
2024:KER:70781
PETITIONER'S/S' ANNEXURES
Annexure A A PHOTOCOPY OF THE CHEMICAL ANALYSIS REPORT
DATED 28/07/2021 ISSUED BY THE ASST. CHEMICAL
EXAMINER TO GOVT. OF KERALA, KAKKANAD,
ERNAKULAM.
Annexure B PHOTOCOPY OF THE CRIME AND OCCURRENCE REPORT
IN CR.NO.58/2021 OF THODUPUZHA EXCISE RANGE.
Annexure C TRUE PHOTOCOPY OF THE SEIZURE MAHAZAR DATED
21/12/2020.
Annexure D TRUE PHOTOCOPY OF THE LIST OF THONDY
ARTICLES.
Annexure E TRUE PHOTOCOPY OF THE DECISION, GIREESHKUMAR
VS. STATE OF KERALA REPORTED IN 2010(2) KLJ
Annexure F TRUE PHOTOCOPY OF THE DECISION, SASIDHARAN &
ANOTHER VS. STATE OF KERALA REPORTED IN
2013(3) KHC 402.
Annexure G TRUE PHOTOCOPY OF THE ORDER DATED 30/07/2021
IN SLP (CRL) NO.5217/2021 PASSED BY THE
HON'BLE SUPREME COURT.
Annexure H TRUE PHOTOCOPY OF THE ORDER DATED 17/09/2021
IN SLP(CRL) DIARY NO.19449/2021 PASSED BY THE
HON'BLE SUPREME COURT.
Annexure I A TRUE PHOTOCOPY OF THE EXTRACT OF A STUDY
MATERIAL DOWNLOADED FROM THE WEBSITE OF
FOODINSIGHT.ORG PERTAINING TO
TETRAHYDROCANNABINOL.
Annexure J A TRUE PHOTOCOPY OF ANOTHER EXTRACT GIVING A
DETAILED ANALYSIS OF TETRAHYDROCANNABINOL
DISCUSSED IN THE WIKIPEDIA PAGE.
Annexure K TRUE PHOTOCOPY OF THE I.A.NO.1/2021 IN WP(C)
NO.13735/2020 FILED BEFORE THIS HON'BLE
COURT.
2024:KER:70781
Annexure L TRUE PHOTOCOPY OF THE JUDGMENT DATED IN WP(C)
NO.13735/2020 PASSED BY THIS HON'BLE COURT.
Annexure M TRUE PHOTOCOPY OF THE ORDER DATED 05/04/2019
IN CRL.M.C.NO.2689/2019 PASSED BY THIS
HON'BLE COURT.
2024:KER:70781
PETITIONER'S/S' ANNEXURES
Annexure A A PHOTOCOPY OF THE CHEMICAL ANALYSIS REPORT
DATED 28.7.2021 ISSUED BY THE ASST. CHEMICAL
EXAMINER TO GOVT. OF KERALA, KAKKANAD,
ERNAKULAM.
Annexure B PHOTOCOPY OF THE CRIME AND OCCURRENCE REPORT
IN CR.NO.68/2021 OF THODUPUZHA EXCISE RANGE.
Annexure C TRUE PHOTOCOPY OF THE SEIZURE MAHAZAR DATED
25.11.2020.
Annexure D TRUE PHOTOCOPY OF THE LIST OF THONDY
ARTICLES.
Annexure E TRUE PHOTOCOPY OF THE DECISION, GIREESHKUMAR
VS. STATE OF KERALA REPORTED IN 2010(2) KLJ
Annexure F TRUE PHOTOCOPY OF THE DECISION, SASIDHARAN &
ANOTHER VS. STATE OF KERALA REPORTED IN
2013(3) KHC 402.
Annexure G TRUE PHOTOCOPY OF THE ORDER DATED 30.7.2021
IN SLP (CRL)NO.5217/2021 PASSED BY THE
HON'BLE SUPREME COURT.
Annexure H TRUE PHOTOCOPY OF THE ORDER DATED 17.9.2021
IN SLP(CRL) DIARY NO.19449/2021 PASSED BY THE
HON'BLE SUPREME COURT.
Annexure I A TRUE PHOTOCOPY OF THE EXTRACT OF A STUDY
MATERIAL DOWNLOADED FROM THE WEBSITE OF
FOODINSIGHT.ORG PERTAINING TO
TETRAHYDROCANNABINOL.
Annexure J A TRUE PHOTOCOPY OF ANOTHER EXTRACT GIVING A
DETAILED ANALYSIS OF TETRAHYDROCANNABINOL
DISCUSSED IN THE WIKIPEDIA PAGE.
Annexure K TRUE PHOTOCOPY OF THE I.A.NO.1/2021 IN WPC
NO.13735/2020 FILED BEFORE THIS HON'BLE
COURT.
2024:KER:70781
Annexure L TRUE PHOTOCOPY OF THE JUDGMENT DATED 16.9.21
IN WPC NO.13735/2020 PASSED BY THIS HON'BLE
COURT.
Annexure M TRUE PHOTOCOPY OF THE ORDER DATED 5.4.2019 IN
CRL.MC.NO.2689/2019 PASSED BY THIS HON'BLE
COURT.
2024:KER:70781
PETITIONER'S/S' ANNEXURES
Annexure A A PHOTOCOPY OF THE CHEMICAL ANALYSIS REPORT
DATED 28.07.2021 ISSUED BY THE ASST. CHEMICAL
EXAMINER TO GOVT. OF KERALA, KAKKANAD,
ERNAKULAM.
Annexure B PHOTOCOPY OF THE CRIME AND OCCURRENCE REPORT
IN CR.NO. 81/2021 OF KOTHAMANGALAM EXCISE
RANGE.
Annexure C TRUE PHOTO COPY OF THE SEIZURE MAHAZAR DATED
29.11.2020.
Annexure D TRUE PHOTOCOPY OF THE LIST OF THONDY
ARTICLES.
Annexure E TRUE PHOTO COPY OF THE DECISION, GIREESHKUMAR
VS. STATE OF KERALA, REPORTED IN 2010(2) KLJ
Annexure F TRUE PHOTO COPY OF THE DECISION, SASIDHARAN
AND ANOTHER VS. STATE OF KERALA, REPORTED IN
2013 (3) KHC 402.
Annexure G TRUE PHOTO COPY OF THE ORDER DATED 30.07.2021
IN SLP (CRL) NO. 5217/2021 PASSED BY THE
HONBLE SUPREME COURT.
Annexure H TRUE PHOTO COPY OF THE ORDER DATED 17.09.2021
IN SLP(CRL) DIARY 19449/2021 PASSED BY THE
HONBLE SUPREME COURT.
Annexure 1 TRUE PHOTO COPY OF THE ORDER DATED 05.04.2019
IN CRL.M.C. NO. 2689/2019 PASSED BY THIS
HONBLE COURT.
Annexure J A TRUE PHOTO COPY OF THE EXTRACT OF A STUDY
MATERIAL DOWNLOADED FROM THE WEBSITE OF
FOODINSIGHT.ORG PERTAINING TO
TETRAHYDROCANNABINOL.
Annexure K A TRUE PHOTO COPY OF ANOTHER EXTRACT GIVING A
DETAILED ANALYSIS OF TETRAHYDROCANNABINOL,
DISCUSSED IN THE WIKIPEDIA PAGE.
2024:KER:70781
PETITIONER'S/S' ANNEXURES
Annexure A A PHOTOCOPY OF THE CHEMICAL ANALYSIS REPORT
DATED 28.07.2021 ISSUED BY THE ASST.CHEMICAL
EXAMINER TO GOVT. OF KERALA, KAKKANAD,
ERNAKULAM.
Annexure B PHOTOCOPY OF THE CRIME AND OCCURRENCE REPORT
IN CR.NO.71/2021 OF THODUPUZHA EXCISE RANGE.
Annexure C TRUE PHOTOCOPY OF THE SEIZURE MAHAZAR DATED
25.11.2020.
Annexure D TRUE PHOTOCOPY OF THE LIST OF THONDY
ARTICLES.
Annexure E TRUE PHOTOCOPY OF THE DECISION, GIREESHKUMAR
VS.STATE OF KERALA REPORTED IN 2010(2)KLJ
Annexure F TRUE PHOTOCOPY OF THE DECISION, SASIDHARAN &
ANOTHER VS.STATE OF KERALA, REPORTED IN
2013(3) KHC 402
Annexure G TRUE PHOTOCOPY OF THE ORDER DATED 30.07.2021
IN SLP(CRL)NO.5217/2021 PASSED BY THE HON'BLE
SUPREME COURT
Annexure H TRUE PHOTOCOPY OF THE ORDER DATED 17.09.2021
IN SLP(CRL)NO.19449/2021 PASSED BY THE
HON'BLE SUPREME COURT.
Annexure I A TRUE PHOTOCOPY OF THE EXTRACT OF A STUDY
MATERIAL DOWNLOADED FROM THE WEBSITE OF
FOODINSIGHT.ORG PERTAINING TO
TETRAHYDROCANABINOL.
Annexure J A TRUE PHOTOCOPY OF ANOTHER EXTRACT GIVING A
DETAILED ANAYLSIS OF TETRAHYDROCANNABINOL
DICSUSSED IN THE WIKIPEDIA PAGE.
Annexure K TRUE PHOTOCOPY OF THE I.A.NO.1/2021 IN
WP(C)NO.13735/2020 FILED BEFORE THIS HON'BLE
COURT.
2024:KER:70781
Annexure L TRUE PHOTOCOPY OF THE JUDGMENT DATED IN
WP(C)NO.13735/2020 PASSED BY THIS HON'BLE
COURT.
Annexure M TRUE PHOTOCOPY OF THE ODER DATED 05.04.2019
IN CRL.M.C.NO.2689/2019 PASSED BY THIS
HON'BLE COURT.
2024:KER:70781
PETITIONER'S/S' ANNEXURES
Annexure A A PHOTOCOPY OF THE CHEMICAL ANALYSIS REPORT
DATED 28.07.2021 ISSUED BY THE ASST. CHEMICAL
EXAMINER TO GOVT. OF KERALA, KAKKANAD,
ERNAKULAM.
Annexure B PHOTOCOPY OF THE CRIME AND OCCURRENCE REPORT
IN CR.NO. 82/2021 OF KOTHAMANGALAM EXCISE
RANGE.
Annexure C TRUE PHOTO COPY OF THE SEIZURE MAHAZAR DATED
29.11.2020.
Annexure D TRUE PHOTOCOPY OF THE LIST OF THONDY
ARTICLES.
Annexure E TRUE PHOTO COPY OF THE DECISION, GIREESHKUMAR
VS. STATE OF KERALA, REPORTED IN 2010(2) KLJ
Annexure F TRUE PHOTO COPY OF THE DECISION, SASIDHARAN
AND ANOTHER VS. STATE OF KERALA, REPORTED IN
2013 (3) KHC 402.
Annexure G TRUE PHOTO COPY OF THE ORDER DATED 30.07.2021
IN SLP (CRL) NO. 5217/2021 PASSED BY THE
HONBLE SUPREME COURT.
Annexure H TRUE PHOTO COPY OF THE ORDER DATED 17.09.2021
IN SLP(CRL) DIARY 19449/2021 PASSED BY THE
HONBLE SUPREME COURT.
Annexure I TRUE PHOTO COPY OF THE ORDER DATED 05.04.2019
IN CRL.M.C. NO. 2689/2019 PASSED BY THIS
HONBLE COURT.
Annexure J A TRUE PHOTO COPY OF THE EXTRACT OF A STUDY
MATERIAL DOWNLOADED FROM THE WEBSITE OF FOOD
INSIGHT ORG. PERTAINING TO
TETRAHYDROCANNABINOL.
Annexure K A TRUE PHOTO COPY OF ANOTHER EXTRACT GIVING A
DETAILED ANALYSIS OF TETRAHYDROCANNABINOL,
DISCUSSED IN THE WIKIPEDIA PAGE.
2024:KER:70781
PETITIONER'S/S' ANNEXURES
Annexure A A PHOTOCOPY OF THE CHEMICAL ANALYSIS REPORT
DATED 28.7.2021 ISSUED BY THE ASST. CHEMICAL
EXAMINER TO GOVT. OF KERALA, KAKKANAD,
ERNAKULAM.
Annexure B PHOTOCOPY OF THE CRIME AND OCCURRENCE REPORT
IN CR. NO.84/2021 OF KOTHAMANGALAM EXCISE
RANGE.
Annexure C TRUE PHOTOCOPY OF THE SEIZURE MAHAZAR DATED
29.11.2020.
Annexure D TRUE PHOTOCOPY OF THE LIST OF THONDY
ARTICLES.
Annexure E TRUE PHOTOCOPY OF THE DECISION, GIREESHKUMAR
VS. STATE OF KERALA REPORTED IN 2010(2) KLJ
Annexure F TRUE PHOTOCOPY OF THE DECISION SASIDHARAN &
ANOTHER VS. STATE OF KERALA REPORTED IN
2013(3) KHC 402.
Annexure G TRUE PHOTOCOPY OF THE ORDER DATED 30.7.2021
IN SLP(CRL) NO.5217/2021 PASSED BY THE
HON'BLE SUPREME COURT.
Annexure H TRUE PHOTOCOPY OF THE ORDER DATED 17.9.2021
IN SLP(CRL) DIARY NO.19449/2020 PASSED BY THE
HON'BLE SUPREME COURT.
Annexure I TRUE PHOTOCOPY OF THE ORDER DATED 5.4.2019 IN
CRL.MC.NO.2689/2019 PASSED BY THIS HON'BLE
COURT.
Annexure J A TRUE PHOTOCOPY OF THE EXTRACT OF A STUDY
MATERIAL DOWNLOADED FROM THE WEBSITE OF
FOODINSIGHT.ORG PERTAINING TO
TETRAHYDROCANNABINOL.
Annexure K A TRUE PHOTOCOPY OF ANOTHER EXTRACT GIVING A
DETAILED ANALYSIS OF TETRAHYDROCANNABINOL
DISCUSSED IN THE WIKIPEDIA PAGE.
2024:KER:70781
PETITIONER'S/S' ANNEXURES
Annexure A A PHOTOCOPY OF THE CHEMICAL ANALYSIS REPORT
DATED 28.7.2021 ISSUED BY THE ASST CHEMICAL
EXAMINER TO GOVT OF KERALA KAKKANAD,
ERNAKULAM
Annexure B PHOTOCOPY OF THE CRIME AND OCCURRENCE REPORT
IN CR NO 57/2021 OF THODUPUZHA EXCISE RANGE
Annexure C TRUE PHOTOCOPY OF THE SEIZURE MAHAZAR DATED
21.12.2020
Annexure D TRUE PHOTOCOPY OF THE LIST OF THONDY ARTICLES
Annexure E TRUE PHOTOCOPY OF THE DECISION GIREESHKUMAR
VS STATE OF KERALA REPORTED IN 2010 (2) KLJ
Annexure F TRUE PHOTOCOPY OF THE DECISION SASIDHARAN 7
ANOTHER VS STATE OF KERALA REPORTED IN 2013
(3) KHC 402
Annexure G TRUE PHOTOCOPY OF THE ORDER DATED 30.7.2021
IN SLP 9CRL) NO 5217/2021 PASSED BY THE
HON'BLE SUPREME COURT
Annexure H TRUE PHOTOCOPY OF THE ORDER DATED 17.9.2021
IN SLP(CRL) DIARY NO 19449/2021 PASSED BY THE
HON'BLE SUPREME COURT
Annexure I A TRUE PHOTOCOPY OF THE EXTRACT OF A STUDY
MATERIAL DOWNLOADED FROM THE WEBSITE OF
FOODINSHIGHT ORHG PERTAINING TO
TETRAHYDROCANNABINOL
Annexure J A TRUE PHOTOCOPY OF ANOTHER EXTRACT GIVING A
DETAILED ANALYSIS OF TETRAHYDROCANNAABINOL
DISCUSSED IN THE WIKIPEDIA PAGE
Annexure K TRUE PHOTOCOPY OF THE IA NO.1/2021 IN WPC NO
13735/2020 FILED BEFORE THIS HON'BLE COURT
2024:KER:70781
Annexure L TRUE PHOTOCOPY OF THE JUDGMENT DATED IN WPC
NO 13735/2020 PASSED BY THIS HON'BLE COURT
DATED 16.9.2021
Annexure M TRUE PHOTOCOPY OF THE ORDER DATED 5.4.2019 IN
CRL.MC NO 2689/2019 PASSED BY THIS HON'BLE
COURT
2024:KER:70781
PETITIONER'S/S' ANNEXURES
Annexure A1 CERTIFIED 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 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.
2024:KER:70781
PETITIONER'S/S' ANNEXURES
Annexure A1 CERTIFIED COPY OF THE CRIME & 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-T.R.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.
2024:KER:70781
PETITIONER'S/S' ANNEXURES
Annexure A1 CERTIFIED COPY OF THE CRIME & 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 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.
2024:KER:70781
PETITIONER'S/S' ANNEXURES
Annexure A1 TRUE COPY OF THE CRIME & OCCURRENCE REPORT IN
CR.NO.61/2021 OF THE THODUPUZHA EXCISE RANGE.
Annexure A2 TRUE COPY OF THE CHEMICAL ANALYSIS REPORT
WITH CERTIFICATE NO.444/EM DATED 28/07/2021.
Annexure A3 TRUE COPY OF THE SEIZURE MAHAZAR DATED
21/12/2020 IN CR.NO.61/2021 OF THE EXCISE
RANGE OFFICE, THODUPUZHA.
Annexure A4 TRUE COPY OF THE FORM NO.V NO-TR 11/20-21
DATED 21/12/2020 PREPARED BY THE EXCISE
INSPECTOR, EXCISE RANGE OFFICE.
Annexure A5 TRUE COPY OF THE RECEIPT NO.6758/20/EKM/EX-
1889 OF THE REGIONAL CHEMICAL EXAMINERS
LABORATORY, ERNAKULAM DATED 22/12/2020.
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.61/2021 OF EXCISE RANGE
THODUPUZHA AS SUBMITTED BEFORE THE JUDICIAL
FIRST CLASS MAGISTRATE COURT, MUTTOM, DATED
12/08/2021.
2024:KER:70781
PETITIONER'S/S' 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 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
2024:KER:70781
PETITIONER'S/S' 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 28.7.2021
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 11.8.2021 OF TH
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 DATED
12.08.2021.
Annexure A8 TRUE COPY OF THE RTI APPLICATION SENT TO THE
PIO, OFFICE OF THE REGIONAL CHEMICAL
EXAMINATION LABORATORY, KOCHI DATED 6.10.2021
Annexure A9 TRUE COPY OF THE RTI REPLY DATED 23.10.2021
OF THE PIO, REGIONAL CHEMICAL EXAMINATION
LABORATORY, KOCHI DATED 23.10.2021
2024:KER:70781
PETITIONER'S/S' 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 28.7.2021
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 11.8.2021 OF TH
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 6.10.2021
Annexure A9 TRUE COPY OF THE RTI REPLY DATED 23.10.2021
OF THE PIO, REGIONAL CHEMICAL EXAMINATION
LABORATORY, KOCHI DATED 23.10.2021
2024:KER:70781
PETITIONER'S/S' 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 28.7.2021.
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 11.8.2021 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
6.10.2021.
Annexure A9 TRUE COPY OF THE RTI REPLY DATED 23.10.2021
OF THE PIO, REGIONAL CHEMICAL EXAMINATION
LABORATORY, KOCHI, DATED 23.10.2021.
2024:KER:70781
PETITIONER'S/S' ANNEXURES
Annexure A1 TRUE COPY OF THE CRIME AND OCCURRENCE REPORT
IN CR.NO.72/2021 OF THE THODUPUZHA EXCISE
RANGE
Annexure A2 TRUE COPY OF THE CHEMICAL ANALYSIS REPORT
WITH CERTIFICATE NO.446/EM DATED 28.7.2021
Annexure A3 TRUE COPY OF THE SEIZURE MAHAZAR DATED
14.12.2020 IN CR. NO.72/2021 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 11.8.2021 OF TH
EXCISE INSPECTOR, EXCISE RANGE OFFICE,
THODUPUZHA
Annexure A7 TRUE COPY OF THE LIST OF THONDY ARTICLES
INVOLVED IN CR.NO.72/2021 OF EXCISE RANGE
THODUPUZHA AS SUBMITTED BEFORE THE JUDICIAL
FIRST CLASS MAGISTRATE COURT, MUTTOM, DATED
12.8.2021
Annexure A8 TRUE COPY OF THE RTI APPLICATION SENT TO THE
PIO, OFFICE OF THE REGIONAL CHEMICAL
EXAMINATION LABORATORY, KOCHI DATED 6.10.2021
Annexure A9 TRUE COPY OF THE RTI REPLY DATED 23.10.2021
OF THE PIO, REGIONAL CHEMICAL EXAMINATION
LABORATORY, KOCHI DATED 23.10.2021
2024:KER:70781
PETITIONER'S/S' 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.
Annexure A3 TRUE COPY OF THE SEIZURE MAHAZAR DATED
14.12.2020 IN CR.NO.76/2021 OF THE EXCISE
RANGE OFFICE, THODPUZHA.
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 EXAMINER
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.76/2021 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.
2024:KER:70781
PETITIONER'S/S' ANNEXURES
Annexure A1 TRUE COPY OF THE CRIME & OCCURRENCE REPORT IN
CR.NO.50/2021 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.50/2021 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.50/2021 OF EXCISE RANGE
THODUPUZHA AS SUBMITTED BEFORE THE JUDICIAL
FIRST CLASS MAGISTRATE COURT, MUTTOM DATED
12.08.2021.
2024:KER:70781
PETITIONER'S/S' ANNEXURES
Annexure A1 TRUE COPY OF THE CRIME & OCCURRENCE REPORT IN
R.NO.53/2021 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.53/2021 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.53/2021 OF EXCISE RANGE
THODUPUZHA AS SUBMITTED BEFORE THE JUDICIAL
FIRST CLASS MAGISTRATE COURT, MUTTOM DATED
12.08.2021.
2024:KER:70781
PETITIONER'S/S' ANNEXURES
Annexure A A PHOTO COPY OF THE CHEMICAL ANALYSIS REPROT
DATED 20.09.2021 ISSUED BY THE ASST. CHEMICAL
EXAMINER TO GOVT. OF KERALA KAKKANAD,
ERNAKULAM.
Annexure B PHOTO COPY OF THE CRIME AND OCCURRENCE REPORT
IN CR.NO. 70/2021 OF CHAVAKKAD EXCISE RANGE.
Annexure C TRUE PHOTO COPY OF THE SEIZURE MAHAZAR DATED
19.02.2020.
Annexure D TRUE PHOTO COPY OF THE LIST OF THONDY
ARTICLES.
Annexure E TRUE PHOTO COPY OF THE DECISION, GIREESH
KUMAR VS. STATE OF KERALA REPORTED IN 2010(2)
KLJ 444.
Annexure F TRUE PHOTO COPY OF THE DECISION, SASIDHARAN
AND ANOTHER VS. STATE OF KERALA REPORTED IN
2013 (3) KHC 402.
Annexure G TRUE PHOTO COPY OF THE ORDER DATED 30.07.2021
IN SLP (CRL) NO. 5217/2021 PASSED BY THE
HONBLE SUPREME COURT.
Annexure H TRUE PHOTO COPY OF THE ORDER DATED 17.09.2021
IN SLP (CRL) DIARY NO. 19449/2021 PASSED BY
THE HONBLE SUPREME COURT.
Annexure I A TRUE PHOTO COPY OF THE EXTRACT OF A STUDY
MATERIAL DOWNLOADED FROM THE WEBSITE OF
FOODINSIGHT ORG PERTAINING TO
TETRAHYDROCANNABINOL.
Annexure J A TRUE PHOTO COPY OF ANOTHER EXTRACT GIVING A
DETAILED ANALYSISI OF TETRAHYDROCANNABINOL
DISCUSSED IN THE WIKIPEDIA PAGE.
2024:KER:70781
Annexure K TRUE PHOTO COPY OF THE ORDER DATED 05.04.2019
IN CRL. MC. NO. 2689/2019 PASSED BY THIS
HONBLE COURT.
Annexure L TRUE PHOTO COPY OF THE ORDER DATED 26.10.2021
IN CRL.M.C. NO. 4987/2021 PASSED BY THIS
HONBLE COURT.
2024:KER:70781
PETITIONER'S/S' ANNEXURES
Annexure A A PHOTOCOPY OF THE CHEMICAL ANALYSIS REPORT
DATED 20.9.2021 ISSUED BY THE ASST. CHEMICAL
EXAMINER TO GOVT. OF KERALA, KAKKANAD,
ERNAKULAM.
Annexure B PHOTOCOPY OF THE CRIME AND OCCURRENCE REPORT
IN CR.NO.69/2021 OF CHAVAKKAD EXCISE RANGE.
Annexure C TRUE PHOTOCOPY OF THE SEIZURE MAHAZAR DATED
19.2.2020.
Annexure D TRUE PHOTOCOPY OF THE LIST OF THONDY
ARTICLES.
Annexure E TRUE PHOTOCOPY OF THE DECISION, GIREESHKUMAR
VS. STATE OF KERALA REPORTED IN 2010(2) KLJ
Annexure F TRUE PHOTOCOPY OF THE DECISION, SASIDHARAN &
ANOTHER VS. STATE OF KERALA REPORTED IN
2013(3) KHC 402.
Annexure G TRUE PHOTOCOPY OF THE ORDER DATED 30.7.2021
IN SLP(CRL.) NO.5217/2021 PASSED BY THE
HON'BLE SUPREME COURT.
Annexure H TRUE PHOTOCOPY OF THE ORDER DATED 17.9.2021
IN SLP(CRL) DIARY NO.19449/2021 PASSED BY THE
HON'BLE SUPREME COURT.
Annexure I A TRUE PHOTOCOPY OF THE EXTRACT OF A STUDY
MATERIAL DOWNLOADED FROM THE WEBSITE OF
FOODINSIGHT.ORG PERTAINING TO
TETRAHYDROCANNABINOL.
Annexure J A TRUE PHOTOCOPY OF ANOTHER EXTRACT GIVING A
DETAILED ANALYSIS OF TETRAHYDROCANNABINOL
DISCUSSED IN THE WIKIPEDIA PAGE.
2024:KER:70781
Annexure K TRUE PHOTOCOPY OF THE ORDER DATED 5.4.2019 IN
CRL.M.C.NO.2689/2019 PASSED BY THIS HON'BLE
COURT.
Annexure L TRUE PHOTOCOPY OF THE ORDER DATED 26.10.2021
IN CRL.MC.NO.4987/2021 PASSED BY THIS HON'BLE
COURT.
2024:KER:70781
PETITIONER'S/S' ANNEXURES
Annexure 1 A PHOTOCOPY OF THE CHEMICAL ANALYSIS REPORT
DATED 25.06.2021 ISSUED BY THE ASST. CHEMICAL
EXAMINER TO GOVT. OF KERALA, ERNAKULAM.
Annexure 2 PHOTOCOPY OF THE CRIME AND OCCURRENCE REPORT
IN CR.NO.58/2021 OF IRINJALAKKUDA EXCISE
RANGE
Annexure 3 TRUE PHOTOCOPY OF THE SEIZURE MAHAZAR DATED
24.06.2021
Annexure 4 TRUE PHOTOCOPY OF THE JUDGMENT DATED
01.06.2017 IN CRL.APPEAL NO.203/2011 PASSED
BY THIS HON'BLE COURT.
Annexure 5 TRUE PHOTOCOPY OF THE DECISION, GIREESHKUMAR
VS. STATE OF KERALA REPORTED IN 2010(2) KLJ
Annexure 6 TRUE PHOTOCOPY OF THE DECISION, SASIDHARAN &
ANOTHER VS. STATE OF KERALA REPORTED IN
2013(3) KHC 402
Annexure 7 TRUE PHOTOCOPY OF THE ORDER DATED 30.07.2021
IN SLP(CRL) NO.5217/2021 PASSED BY THE
HON'BLE SUPREME COURT
Annexure 8 TRUE PHOTOCOPY OF THE ORDER DATED 17.09.2021
IN SLP(CRL) DIARY NO.19449/2021 PASSED BY THE
HON'BLE SUPREME COURT.
Annexure 9 TRUE PHOTOCOPY OF THE ORDER DATED 26.10.2021
IN CRL.MC.NO.4987 OF 2021 PASSED BY THIS
HON'BLE COURT
