ABDUL RAHIMAN MUBARAK Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail filed under Section 439 of Criminal Procedure Code.

(2.) The petitioners are accused Nos, 1 and 2 in Crime No.354/2021 of Bekal Police Station, Kasargod. The offences alleged against them are under Sections 55(a) and 8(1) and (2) of the Abkari Act. The allegation against the petitioners is that on 16.06.2021 at about 1.40 a.m., they were found transporting 2100 litres of spirit in 60 cannas in a vehicle bearing Registration No.KA-19-AD-2031. Both of them were arrested on 16.06.2021 and since then they are under judicial custody.

(3.) Heard the learned counsel for the petitioners and the learned Public Prosecutor.