SREENIVASAN P.V. Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the accused in Crime No.55 of 2020 of Nileshwar Excise Range registered alleging offences punishable under Sections 8(1) and 8(2) and Section 67B of the Kerala Abkari Act. Petitioner was arrested on 25.4.2020 and he is in custody.

(3.) The prosecution case is that on 25.4.2020 at 9.45 am the accused persons transported 20 liters of arrack in a Toyota Innova vehicle and in a Maruthi Alto car.