VAISAKHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner is the sole accused in crime No.18/2020 of Neyyattinkara Excise Range, which was registered alleging offence under Sections 8(1) and (2) of the Abkari Act, after seizing 4.8 litres of arrack.

(2.) It is alleged that on 10.05.2020 at 7.30 p.m., when the excise officials reached Nellivila junction in Balaramapuram, the accused was found transporting liquor in a can; seeing the excise party, he abandoned the can and ran away from the place. He was arrested for the case on 11.06.2021 and since then is in judicial custody.

(3.) From the submission of the learned counsel for the petitioner, it is clear that he has another similar case to his credit. Whatever it may be, he is in bail in that case. In the nature of the allegations, the investigation has progressed considerably and continued detention is not warranted.