UNNIKRISHNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed u/s 439 of Code of Criminal Procedure seeking regular bail.

(2.) The petitioner is the sole accused in Crime No. 46/2021 of the Kuzhalmannam Excise Range Officer Palakkad. The offences alleged against the petitioner are punishable under Sections 8(1) and (2) of the Kerala Abkari Act.

(3.) The prosecution case in short is that, on 04.05.2021, at about 11.00 a.m., the accused was found in possession of seven litres of arrack. Immediately he was arrested and since then he is in custody.