SURESH KUMAR @ AANADAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is an application filed by the petitioner who is the accused in CP.No.40/2014 (crime no.42/2014 of Nooranadu Excise Range) to issue direction to the Magistrate to consider and dispose of his bail application and grant bail on the same date of filing of the application under section 482 of Code of Criminal Procedure.

(2.) IT is alleged in the petition that the petitioner is the sole accused in crime no.42/2014 of Noornadu Excise Range. He was charge sheeted by the excise officials alleging offence under section 55(a) and 58 Abkari Act.

(3.) CONSIDERING the nature of relief claimed in the petition, this court felt that the petition can be disposed of, at the admission stage itself, after hearing the learned counsel for the petitioner and the learned Public Prosecutor.