SUMESH Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the sole accused in Crime No.47/2021 of Excise Range, Mala, Thrissur District registered for the offences punishable under Sections 8(1) and 8(2) of the Kerala Abkari Act.

(2.) The petitioner has been in custody since 12.09.2021.

(3.) The prosecution allegation is that on 11.09.2021 at about 8.00 p.m, the petitioner was found transporting 10 litres of illicit arrack in his scooter bearing Reg.No.KL-45L-1370 by the excise officials and the vehicle was intercepted by them. On examination the contraband was found concealed in his scooter for sale and thus he has committed an offence, in contravention of the provisions of the Abkari Act. So, he was apprehended then and there and this case was registered against him.