N.V.KURIAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed u/s 439 of Code of Criminal Procedure seeking regular bail.

(2.) The petitioner is the accused No.1 in Crime No.36/2022 of Excise Range Office, Aluva. The offences alleged are under Ss. 55(a), 67B, 12C r/w 55C of the Abkari Act.

(3.) The prosecution case in short is that the petitioner along with the remaining accused stored spirit in 40 cans of 35 litres each at the goods cabin of the vehicle Ashok Lyland bearing Reg.No.KL-41 J 9242 and 194 cans of 35 litres at the premises of J.K. Enterprises, Edayar belongs to the 1st accused.