Rohini Vs State Of Kerala
.... ontention of the learned public prosecutor not acceptable. The powers vested upon officers are conferred upon them by way of notification as contemplated under Section 4 of Abkari Act. Section 40(3) provides that once a person is arrested for the commission of offence under Abkari Act, he has to ...
High Court Of Kerala
Manikantan @Krishnakumaran Vs State Of Kerala
.... In the decision reported in Suresh v.State of Kerala [2017 (2) KLT 765] it was held relying upon in Haridas v. State of Kerala [2015 (1) KLT 958] that only officers specifically authorised by the Government under Section 4 of the Act as Abkari Officers, can discharge the various functions under ...
High Court Of Kerala
Idavanchal Kannambeth Krishnan Vs State Of Kerala
.... PW3 another independent witness deposed having attested the Ext.P2 seizure mahazar and also the label found on the MO1. PW4 is an attester to Ext.P7 scene mahazar. PW5 is the Sub Inspector, Taliparamba police station, who prepared the Ext.P7 scene mahazar, examined the witnesses and conducted th ...
High Court Of Kerala
NARAYANAN Vs THE STATE OF KERALA
.... . In terms of Section 4, the Government of Kerala issued a notification as SRO 234/1967, by which, different powers were conferred on different categories of excise officials. Preventive Officers were given powers to detect offences as per the notification, but they were not given powers to register ...
High Court Of Kerala
C. NARAYANAN, S/O.CHANE Vs THE STATE OF KERALA
.... ed only by the Officers specifically authorised and appointed by the Government as Abkari Officers under Section 4 of the Act. In 1967, the Government of Kerala issued a notification under Section 4 of the Act as SRO 234/1967 by which different powers under the Act were conferred o ...
High Court Of Kerala
VALIYACHALIL GOPALAN Vs THE STATION HOUSE OFFICER
.... elves behind the bush at the railway station premises. A perusal of the mahazar will show that the name and other details of the persons who ran off and escaped were given by some witnesses. No such independent witness was cited for proving the details. PW7 would say that he arrested t ...
High Court Of Kerala
MUHAMMED THOUFEEQUE, S/O. E.M.IBRAHIM Vs STATE OF KERALA
.... rged only by the officers specifically appointed and authorised by the Government under Section 4 of the Act. In terms of Section 4 of the Act, the Government of Kerala issued a notification in 1967 as SR.O 234/1967 by which different powers were conferred on different categories of Excise Offi ...
High Court Of Kerala
YASODHA Vs STATE OF KERALA
.... is the Excise Inspector, who investigated the case and submitted final report in court. This Court has held in so many decisions that the various functions under the Kerala Abkari Act can discharge only by the officers specifically authorised by the Government under Section 4 of the Act. In ter ...
High Court Of Kerala
Sujith Vs State of Kerala
.... Abkari Officers for exercising various powers including the powers of investigation and submission of Final Report. The Deputy Superintendent of Police, Narcotic Cell, Alappuzha, and the members of his team were not in charge of law and order and they were not working in the general executive branch ...
High Court Of Kerala
Mattathil Thomas @ Chalakkudi Thomas, Aged 52 Years, S/o. Devasya, Konnanamkkad, Balal Village - Appellant/Accused Vs S.I. of Police, Vellarikundu Police Vellarikundu Police Station in Cr. No. 227/2000 - Respondent/Complainant
.... tor of Police much less by the order in 83/1998 to either verify or investigate or submit a report, it was not produced. If that be the case, it can only be found that PW7 who laid charge is not the competent Abkari Officer authorised to file a final report as provided under Section 50 of Abkari Act ...
High Court Of Kerala
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