VISHNU Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail.

(2.) Petitioner is the 2nd accused in the Crime No.46 of 2022 of Chittur Excise Range registered alleging commission of offences punishable under Ss. 55(a) and 67(B) of the Abkari Act.

(3.) The gist of accusation is that on 10/4/2022 at about 11.30 p.m. at Vannamada-Chittur road the petitioner were found transported spirit of about 960 liters in a Mahindra Pickup Van bearing registration No.KL 45 v V 6110 and thereby committed the abovesaid offences. Petitioner was arrested in connection with the crime on 11/4/2022 and is in custody since then. His earlier application for bail filed before the Judicial First Class Magistrate Court-I, Chittur as Crl.M.P.No.1460 of 2022 was dismissed as per Annexure-A order dtd. 20/4/2022.