NOUSHAD Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail under Section 439 of the Cr.P.C.

(2.) The applicants are accused in Crime No.700/2021 of Punalur Police Station for having allegedly committed the offences punishable under Sections 55(g), 8(1) and 8(2) of the Abkari Act.

(3.) The prosecution case, in brief, is that on 02.06.2021 at about 8.24 PM, the applicants were found to be in possession of 750 ml. of arrack at a place near KWA Pump House at Nellippally and the subsequent search revealed 25 litres of wash kept by the accused within the bushes near the residence of the 1st applicant. They were arrested and remanded to judicial custody.