RATHEESH Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the accused in Crime No.100/2021 of Excise Range Office, Wadakkancherry, Thrissur District alleging commission of offences under Ss. 8 (1) and 8 (2) of the Abkari Act.

(2.) The allegation against the petitioner is that on 23/12/2021 at 3.30 p.m the petitioner was found in possession of 2.5 litres of illicit arrack in contravention of the provisions of the Abkari Act.

(3.) The learned counsel for the petitioner submits that the petitioner is absolutely innocent in the matter and has been falsely implicated. It is submitted that the petitioner has been in custody from 23/12/2021 and his continued detention is not necessary for the purpose of investigation in the case. It is also submitted that there are no antecedents so far as the petitioner is concerned.