PRASANTH Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for regular bail.

(2.) The petitioners are the accused in Crime No.496 of 2021 of Pulikeezhu Police Station registered for the offence punishable under Sec. 55(g) of the Kerala Abkari Act. They are undergoing incarceration since 5/11/2021.

(3.) The prosecution allegation is that on 10/6/2021 at about 4.15 p.m. while the police attached to Pulikeezhu Police Station were on patrol duty, they got information that the petitioners were dealing with illicit arrack and they have kept wash and other utenzils for distillation. So, the police proceeded to the spot and seized the items. But the accused were not apprehended then and there and thereby the crime has been registered against both the petitioners.