BAIJU RAVINDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The sole accused in Crime No.81/2021 of Excise Enforcement, Udumbanchola is before court, apprehending his arrest in crime challenging offence under Section 8(1), 8(2) and 67B of the Abkari Act.

(2.) It is alleged that on 8.6.2021 on the basis of a secret information received, when the Excise party were conducting patrolling duty near the Udumbanchola - Mele Chemmannor road, the petitioner was seen moving on a motor cycle bearing registration No. KL-03B/1126; seeing the Excise party, he left the bike and ran away from the place; when inspected one litre of arrack was also found in the motor cycle. Later, when his house was searched, nine litres of arrack was found concealed in the cow shed. On that basis the crime was registered and now apprehending his arrest he has approached this court.

(3.) Heard learned counsel on both sides.