ASHOKAN Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the accused in Crime No.29 of 2021 of Excise Range Office, Kuttampuzha, Ernakulam District, alleging commission of offences under Ss. 8(1), 8(2) and 55(g) of the Kerala Abkari Act 1 of 1077. The allegation against the petitioner is that on 7/7/2021, the petitioner was found in possession of 200 litres of wash and 40 litres of arrack along with utensils for the purpose of distilling arrack, which was concealed in bushes near to his house, in contravention of the provisions of the Kerala Abkari Act. The petitioner was arrested on 23/11/2021.

(3.) The learned counsel for the petitioner submits that the petitioner is absolutely innocent in the matter. It is submitted that the investigation into the matter has been completed and a final report has already been filed and therefore, the continued detention of the petitioner is not necessary for the purpose of investigation.