BIBIN JOSEPH Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for regular bail under Section 439 of Cr.P.C.

(2.) The applicants are accused in Crime No.22/2020 of Devikulam Excise Range for having allegedly committed the offences punishable under Section 55(g) of the Abkari Act.

(3.) The prosecution case, in brief, is that based on reliable information, the Circle Inspector of Police of Narcotic Enforcement Squad, Adimaly and his party conducted a search in the property of the 2nd applicant on 23.07.2020 at about 4.00 PM and found the applicants engaged in the distilling of illicit arrack. 400 litres of wash was seized. The applicants could not be apprehended immediately. They approached this Court for anticipatory bail by filing B.A.No.5103/2020 and the same was dismissed by this Court vide order dated 26.08.2020 directing the applicants to surrender before the investigating officer and apply for regular bail.