YASHODHARAN S/O BHARGHAVAN VALAYUDHAN THOPPIL PADEETATHIL ERICKAVU MURI KUMARAPURAM VILLAGE Vs. STATE OF KERALA REPRESENTED BY STATE PUBLIC PROSECUTOR HIGH COURT OF KERALA

JUDGEMENT

(1.) PETITIONER is the accused in Crime No.20/2012 of Karthikappally Excise Range, registered for the offence under Section 8(2) of the Kerala Abkari Act. PETITIONER was arrested on 24/2/2012 having found in possession of 3 litres of coloured arrack and has been in custody since then. Though petitioner had earlier filed B.A.1516/2012, it was dismissed by order dated 14/3/2012.

(2.) LEARNED counsel appearing for the petitioner and learned Public Prosecutor were heard.