T. M. SUDHAKARAN Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the 4th accused in Crime No.36 of 2022 of Excise Range Office, Aluva registered alleging commission of offences punishable under Ss. 55(a), 67(B, 12C r/w 55C of the Abkari Act.

(3.) The prosecution allegation against the petitioner is that he 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.