RAMESH Vs. STATE OF KERALA

JUDGEMENT

(1.) These Bail Applications filed under Section 439 of Criminal Procedure Code were heard through Video Conference.

(2.) These bail applications are filed by accused 1 to 3 in Crime No. 1024/2020 of Sooranadu Police Station. Since the accused in the same crime filed these bail applications, these bail applications are disposed of by a common order.

(3.) The prosecution case is that the petitioners were found in possession of 60 litres of wash. It is also the further case of the prosecution that, the accused 1 and 2 were found in possession of 1.3 litres of arrack and accused No.3 was found in possession of 750 ml of arrack. The petitioners were arrested on 9.5.2020. The offences alleged against the petitioners are under Section 8(1), (2) and 55(g) of the Abkari Act.