ANIL KUMAR Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the 4th accused in Crime No. 39/2022 of Excise Range, Irinjalakkuda, Thrissur alleging commission of offences punishable under Ss. 55(a), (f), 58 and 12 C r/w 55 C of the Kerala Abkari Act.

(3.) The prosecution case is that, on 22/3/2022 at about 1.30 PM, the excise officials have detected the illicit liquor Manufacturing and Bottling Unit run by the 1st, 2nd and 3rd accused at Irinjalakkuda Desom, Irinjalakkuda Village, Mukundapuram Taluk and seized 60 litres of spirit, 240 litres of color mixed spirit, 353 of country liquor and utensils therefrom. The 1st and 2nd accused were arrested on 22/3/2022 and they were remanded to judicial custody and later on granted bail by the Honorable Judicial First Class Magistrate Court, Irinjalakkuda. The 3rd accused who is the owner of the building was also arrested, remanded and later on released on bail.