REMANI Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is the 1st accused in Crime No. 900 of 2021 of Ezhukone Police Station registered for the offence punishable under Sec. 55(g) of the Kerala Abkari Act has moved this application under Sec. 439 of the Code of Criminal Procedure for her release on bail.

(2.) The prosecution allegation is that on 18/8/2021 at about 12.30 p.m. the Sub Inspector of Police and his team have seized 40 litres of wash kept by the petitioner concealed in her property for manufacturing illicit arrack, and arrested the petitioner then and there.

(3.) The learned counsel for the petitioner has submitted that the contraband was seized not from her property as alleged by the prosecution, but it was from the neighbouring property. But still the petitioner was arrested and she is languishing in jail since then.