RAJEEV Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for pre-arrest bail filed under Section 438 of the Code of Criminal Procedure.

(2.) The petitioners are the accused in Crime No. 369/2020 of the Kareelakulangara Police Station. The petitioners are alleged to have committed the offences punishable under Sections 8(1) and (2) of the Kerala Abkari Act.

(3.) The prosecution allegation, in brief, is that; on 07.03.2020, the petitioners were found in possession of 500 ml of arrack, which was poured in a glass and was kept on a motor cycle. Thus petitioners have committed the above offences.