SHINOD CHACKO Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for regular bail under Section 439 Cr.PC.

(2.) The applicant is the sole accused in Crime No.12/2020 of Erattupettah Excise Range for having allegedly committed offences punishable under Sections 55(g), 8 (1) and 8(2) of Kerala Abkari Act.

(3.) The prosecution case, in brief, is that on 05.04.2020 at about 11 AM, the Excise Officials detected 150 ml of arrack and 100 litres of wash and utensils for distilling arrack from the shed on the southern side of the house of the applicant and crime was registered. The applicant was arrested only on 25.01.2021. The applicant submits that he is innocent and the allegations are not true and that he may be released on bail.