CHANDRASEKHARAN Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the accused in Crime No.321/2022 of Vellarikkund Police Station alleging commission of offences punishable under Ss. 8(1) and 8(2) of Abkari Act.

(3.) The prosecution case is that, on 6/5/2022 at about 06.00 pm, the Melparamba Police Patrolling party found the petitioner and the 2nd accused with liquor bottles of 1 ltr meant for sale, seeing the police party they ran abandoning the bottle of liquor they had, the police chased them. Thereafter, from the petitioner's information the police party recovered 161.5 liters of country made arrack stored in different bottles from the property of Mr. Sebastian.