SAJIKUMAR M, Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail under Section 439 of the Cr.P.C.

(2.) The applicant is the sole accused in Crime No. 27/2021 of Kayamkulam Excise Range for having allegedly committed the offences punishable under Sections 8(1), 8(2) and 55(g) of the Abkari Act.

(3.) The prosecution case, in brief, is that while the Excise officials were on patrol duty in Kandalloor area in Kayamkulam, they got reliable information regarding the storing of illicit arrack by the applicant and when they conducted search in the house, nothing found from his house, but on search in a shed attached to his house, they seized five litres of arrack and 70 litres of wash in two cans and other utensils such as aluminum pond, gas stove, etc. for the purpose of distillation of arrack were also recovered.