ANILKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for regular bail.

(2.) The petitioner is the sole accused in Crime No. 140 of 2020 of Neeleshwar Excise Range registered for the offences punishable under Ss. 8(1) and 8(2) of the Kerala Abkari Act.

(3.) The prosecution case is that on 7/11/2020 at about 6 p.m. the petitioner was found in possession of 5 litres of arrack kept for the purpose of sale near to his house at Chulli in Maloth Village in contravention of the provisions of the Kerala Abkari Act and thereby committed the aforesaid offences.