DEEPU Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the 2nd accused in C.R No.49 of 2022 of Excise Range Office, North Paravur. Ernakulam registered alleging commission of offences punishable under Ss. 55(a) and 55D of the Abkari Act.

(3.) The prosecution case is that, on 22/8/2022 at 2.30 pm, from a residence, which is in the ownership of Philomina George, the Excise party on getting secret information seized 360 litres of spirit from the roof of the said house, which was allegedly stored for the purpose of illegal sale. The 1st accused was arrested from the spot and it is further alleged that accused Nos.1 and 2 conspired together and had done the illegal act.