JOBY K. V. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for Regular Bail.

(2.) The petitioner is the sole accused in Crime No.67/2022 of Sreekandapuram Excise Range Office, Kannur alleging commission of offences punishable under Ss. 8(1)(2) of the Abkari Act.

(3.) The prosecution case is that, on 15/6/2022 at about 5.30P.M., while the excise officials were on patrol duty at Chemperi Velliyaparambu area, they got reliable information regarding the illicit manufacture and sale of country made arrack and they proceeded to the property of the petitioner and on their arrival at the property of the petitioner, they could detect the contraband articles stored in a plastic container having approximately 20 litres near the shed in which the petitioner and his family are residing. Hence thereby committed the offence.