ANIL KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is one of the accused in the case registered as Crime No.1361/2016 of the Irinjalakkuda police station under Sections 12C, 55(a), 55(b), 55(f), 55(g), 55(h) and 55(i), 55C, 55D, 55E and 58 of the Abkari Act, 1077.

(2.) The prosecution case is as follows: On 10.07.2016, at about 16.25 hours, the Sub Inspector of Irinjalakkuda police station conducted search a building in Vellangalloor Grama Panchayat. On conducting search with police party, the Sub Inspector found illicit liquor being manufactured in the upstair portion of the building and such liquor being bottled there and fake stickers being affixed on the liquor bottles. The Sub Inspector seized the illicit liquor and 2500 fake stickers and other materials used for the manufacture of liquor. The Sub Inspector arrested the six persons who were found in the building, including the petitioner herein and registered Crime No.1361/2016 of the Irinjalakkuda police station.

(3.) At the time of search of the aforesaid building, the Sub Inspector had found two cars bearing registration Nos. KL-47/D- 2700 and KL-45/B-1001 being parked in front of the building. The Sub Inspector was satisfied that the aforesaid vehicles had been used for transporting spirit and liquor and he seized the aforesaid two vehicles also.