RAJESH C.R. Vs. STATE OF KERALA

JUDGEMENT

(1.) The applicants are accused no. 1 and 2 in Crime No.673/2021 of Vadakkekara Police Station, Ernakulam for having allegedly committed offences punishable under Sections 8(1)(2) and 55(g) of the Kerala Abkari Act.

(2.) The prosecution case, in brief is that on 15.7.2021, the petitioners were found in possession of 1 litre of arrack and 50 litres of wash kept in a shed near a river and they were apprehended and remanded to judicial custody. The applicants state that they are innocent and the allegations are not true. Therefore they seek bail.

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