RAMACHANDRAN P. Vs. STATE OF KERALA

JUDGEMENT

(1.) The sole accused in Crime No.54/2021 of the Excise Range, Nileshwar is the petitioner in this application for regular bail. The offences alleged are under Ss. 8(1), read with Sec. 8(2) of the Kerala Abkari Act.

(2.) The prosecution would allege that the petitioner was found in possession of 5 litres of arrack on 26/4/2021 at 11.30 a.m in a plastic can kept in a Honda Deo Scooter, near Velluda Solar Park, Ambalathukara, thus committing the offences enumerated above.

(3.) Heard the learned counsel for the petitioner and the learned Public Prosecutor. Perused the records. This application was opposed by the learned Public Prosecutor.