SANDEEP Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is undergoing incarceration since 5/9/2021 in connection with Crime No. 132 of 2021 of Karthikappally Excise Range registered for the offences punishable under Ss. 8(1), 8(2) and 55(g) of the Kerala Abkari Act, has moved this application for his release on bail.

(2.) The prosecution allegation is that on 5/9/2021 at about 1 a.m. the petitioner was found in possession of 10 litres of arrack and 180 litres of wash with other accessories for distillation of illicit liquor by the Excise officials and thereby he has been booked for having committed the offences in contravention of the provisions of the Abkari Act.

(3.) According to the learned counsel for the petitioner, he has been falsely implicated in the case and so he is undergoing unnecessary incarceration for the last more than one month.