SHAINY Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is the accused in Crime No. 41 of 2021 of Excise Range, Kuttampuzha registered for the offence punishable under Section 55(i) of the Kerala Abkari Act has moved this application for his release on bail.

(2.) The petitioner is in custody since 20.09.2021.

(3.) The prosecution case is that on 28.08.2021, the petitioner was found concealed 17 litres of Indian made foreign liquor in the premises of her residential house at Kuttampuzha Panchayat. When the Excise team came for seizure of the same on getting information, she fled away from the spot and so she could not be arrested. Thereby she has committed the aforesaid offences. She surrendered before the Investigating Officer subsequently, i.e. on 20.09.2021.