(1.) Application for regular bail.
(2.) The petitioner is the 1st accused in Crime No. 308 of 2021 of Koratty Police Station registered for the offences punishable under Ss. 8(1) and (2) of the Kerala Abkari Act, Ss. 182, 203 and 211 of the Indian Penal Code and Sec. 117(d) of the Kerala Police Act.
(3.) The prosecution allegation is that this petitioner, due to his enmity towards the defacto complainant, along with the 2nd accused has planted plastic bottles containing 5 liters of arrack in the property of Satheesh, the defacto complainant, and instructed the 2nd accused to give information to the police so as to implicate the defacto complainant falsely in an abkari case. Thereby they have committed the aforesaid offences.