DEEPU Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the sole accused in Crime No.43/2021 of Excise Range Office, Wadakkanchery, Thrissur alleging commission of offences punishable under Sec. 55(g) of the [Abkari Act] 1 of 1077.

(3.) The prosecution case is that, on 5/6/2021 at 02.15 PM., while the Excise Inspector Wadakkanchery and party were conducting patrolling duty and the Excise Inspector seized 180 liters of wash from a land at Kumbalangadu and the accused thereby alleged to have committed the aforesaid offences.