MANIKANDAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed under Sec. 439 of the Code of Criminal Procedure.

(2.) The petitioner is the sole accused in Crime No.97/2022 of Vatanapilly Excise Range Office. The offence alleged against the petitioner is punishable under Sec. 8(2) of the Abkari Act.

(3.) The prosecution case is that on 6/10/2022 at 1.30 P.M, the petitioner was found transporting four liters of arrack.