ABIKRISHNA T.U. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are accused Nos. 1 to 3 in Crime No. 299 of 2021 of Aloor Police Station registered for the offences punishable under Ss. 8(1), 8(2) and 55(g) of the Kerala Abkari Act.

(2.) The petitioners are in custody since 21/10/2021.

(3.) The allegation against these petitioners in brief is as follows: