GANGADHARAN NAIR Vs. STATE OF KERALA

JUDGEMENT

(1.) Dated this the 04th day of March, 2021 Petitioner is the accused in Crime No.18 of 2021 of the Excise Range, Koyilandy. The crime is registered alleging commission of offences punishable under Sections 8(1) and 8(2) of the Abkari Act.

(2.) As per the prosecution case, at about 6.12 p.m on 17.02.2021, the petitioner was found to be in possession of 10 litres of arrack. He was arrested on the same day and produced before the jurisdictional court and remanded to judicial custody. Petitioner moved the jurisdictional magistrate court with an application for bail which was dismissed as per Annexure I order.

(3.) Learned Counsel for the petitioner submits that the petitioner has no antecedents and the case against him is cooked up.