REGENT COMPUTRONICS PVT. LTD.

SOMAN Appellant

V/S

STATE OF KERALA Respondents

Referred Judgements :-

BEHRAM KHURSHID PESIKAKA VS. STATE OF BOMBAY [REFERRED TO]
STATE OF ANDHRA PRADESH VS. MADIGA BOOSENNA [REFERRED TO]
CHAND BATRA VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF KERALA VS. NARAYANAN [REFERRED TO]
FRANCIS V. STATE OF KERALA [REFERRED TO]
MUTHAN ANKAMUTHU VS. STATE OF KERALA [REFERRED TO]
C LOHITHAKSHAN VS. STATE OF KERALA [REFERRED TO]

JUDGEMENT

(1.) Since common question is involved these cases are disposed of by a common order.

(2.) In all these cases the question raised for a decision is whether if the detecting officer has not taken steps to send the liquid seized for chemical analysis, prosecution for offence punishable under Section 15C of the Abkari Act (for short, "the Act") is liable to be quashed.

(3.) Short facts necessary for consideration of the above question are:

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SOMAN Vs. STATE OF KERALA

Referred Judgements :-

JUDGEMENT

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