ANANDAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is the sole accused in Crime No. 143 of 2021 of Excise Range, Chelannur, registered for the offence punishable under Section 55(g) of the Kerala Abkari Act has filed this application for his release on bail.

(2.) The prosecution case is that on 09.09.2021 at about 1.10 p.m., this petitioner was found in possession of 15 litres of wash kept near the wash room of a house bearing No. 52 at Madavoor Village, in contravention of the provisions of the Kerala Abkari Act. Thus, this case has been registered against him.

(3.) The petitioner has been in custody since 09.09.2021.