ANEESH Vs. STATE OF KERALA

JUDGEMENT

(1.) Applications for regular bail under Section 439 of the Code of Criminal Procedure, 1973.

(2.) The applicant in B.A.No.4710/2021 is the 1st accused while the applicant in B.A.No.4709/2021 is the 2nd accused in Crime No.534/2021 of Mannar Police Station, Alappuzha, for having allegedly committed offences punishable under Sections 8(1) &(2) of the Kerala Abkari Act, 1077.

(3.) The prosecution case, in brief, is that on 28.05.2021 at about 7.00 p.m., the applicants were found to be in possession of 500 ml of illicit arrack for the purpose of selling in the courtyard of the house of the 1st accused and on further search, 13 litres of arrack was found kept under haystack on the terrace of the house. The accused were both arrested, the contraband seized and they were remanded to judicial custody. They continued in custody.