SURESH MANIVEL Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for regular bail under Section 439 Cr.PC.

(2.) The applicants are accused 1 and 3 in Crime No.132/2020 of Kayamkulam Excise Range for having allegedly committed offences punishable under Sections 55(a), 55D, 57(a), 58 and 67B of the Kerala Abkari Act.

(3.) The prosecution case, in brief, is that on 20.10.2020 at about 12.10 p.m., the Excise Officials intercepted the accused persons while the first accused was allegedly found the second accused who was following the van bearing Regn.No.KL-4-J-7845 driven by the 3rd accused, in another car, and handing over the rectified spirit to the first accused, for being mixed with 660 litres of toddy loaded on a Van, in front of a house named "Poornimayil " in Kandalloor South Muri, Kandalloor Village. On seeing the Excise Officials, the second accused fled away from there and could not be apprehended.