AKHIL M. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the fourth accused in the case C.P No. 29/2018 on the file of the Court of the Judicial First Class Magistrate (Temporary), Kadakkal.

(2.) The offences alleged against the accused in the case are punishable under Sections 55(g), 55(h) and 8(1) read with 8(2) of the Abkari Act, 1077.

(3.) The prosecution case is that, while the petitioner was travelling on a motor cycle along with the second and the third accused in the case, the Sub Inspector of Kadakkal Police Station intercepted the motor cycle and seized a bottle containing one litre of arrack from the possession of the third accused. It is alleged that, the petitioner ran away and escaped from the scene of the occurrence.