SANAL Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 439 of Criminal Procedure Code was heard through Video Conference.

(2.) Petitioners are accused 1 to 3 in Crime No.346 of 2020 of Pazhayannur Police Station registered alleging offences punishable under Sections 55(a) and 8(1) and 8(2) of the Abkari Act.

(3.) The prosecution case is that on 26.04.2020, at 8 pm, the accused were found in possession of 500 ml of arrack in violation of the provisions of the Kerala Abkari Act. The petitioners are arrested on 27.04.2020.