KUNHIKKANNAN P. Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the sole accused in Crime No.65/2021 of Alakode Excise Range Office, alleging commission of offences punishable under Ss. 8(2) r/w Sec. 8(1) of the Abkari Act.

(3.) The gist of prosecution is that on 1/5/2021, at 9 am, at Peruvattam in Thimiri desom of Thimiri Village, the accused was found possessing 5 litres of illicit arrack in violation of the provisions of the Abkari Act and thereby the accused has committed the aforesaid offences.