THILAKAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are the first and the second accused in the case C.P. No.30/2020 on the file of the Court of the Judicial First Class Magistrate-I, Kollam.

(2.) The offences alleged against the petitioners are punishable under Sections 57A, 57(a) and 56(b) of the Abkari Act, 1077.

(3.) The first petitioner was the salesman in the toddy shop No.40/18-19 of the Kollam Excise Range and the second petitioner was the licensee of the aforesaid toddy shop. The Preventive Officer of Kollam Excise Range took two samples of toddy from the aforesaid shop on 28.12.2018. The samples were marked as A sample and B sample. The chemical analysis of A sample revealed that it contained the narcotic substance 'cannabinoids'. Annexture-A is the copy of the certificate relating to analysis of A sample. On the basis of Annexture-A certificate, a case was registered against the petitioners as C.R No.64/2019 of the Kollam Excise Range.