BIBIN BABU 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.315 of 2020 of Pulpally Police Station registered alleging offences punishable under Sections 8(1) and 8(2) of the Abkari Act.

(3.) The prosecution case is that on 14.04.2020, at 6.45 pm, the petitioner was found in possession of 1.5 liters of illicit arrack. The petitioner was arrested on 14.04.2020.