GEORGE M.V. Vs. STATE OF KERALA

JUDGEMENT

(1.) The order dated 04.09.2019 passed by the Additional Sessions Judge-II, North Paravur in the case M.C.No.17/2019 in S.C.No.03/2019 is challenged in this appeal.

(2.) The appellant was a surety of the third accused Mr.Lalith Behara in the case S.C.No.3/2019 in which an offence punishable under Section 20(b)(ii)B of the Narcotic Drugs and Psychotropic Substances Act, 1985 was alleged against the accused. The third accused was a person hailing from Odisha and he did not appear before the trial court and he absconded. Notice was issued to the appellant to show cause why penalty shall not be imposed on him. The appellant appeared before the trial court. He did not show any cause for not imposing penalty on him. As per the impugned order, the trial court imposed a penalty of Rs.80,000/- on the appellant.

(3.) Heard learned Senior Counsel Sri.S.Sreekumar who appeared for the appellant and also the learned Public Prosecutor.