VINOD.C.K. Vs. STATE

JUDGEMENT

(1.) Application for regular bail.

(2.) The petitioner who is the sole accused in Crime No.41 of 2020 of Alakode Excise Range Office, Kannur District registered for the offence punishable under Sec. 55(g) of the Abkari Act, has moved this application for his release on bail.

(3.) The prosecution allegation is that on 14/5/2020 this petitioner was found in possession of 40 litres of Wash kept for the purpose of distillation of illicit arrack in a shed attached to his residence at Mudikkanam in Alakode Amsom, in contravention of the provisions of the Abkari Act, by the Excise officials. Thereby, he has been booked for the aforesaid offence.