MATHEW Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioners are accused Nos.1 and 2 in Crime No.196/2022 of Agali Excise Range Office, Palakkad alleging commission of offences punishable under Ss. 8 (1) and 8(2) of the Kerala Abkari Act.

(3.) The prosecution allegation is that, on 30/11/2022 at about 9.10 am, the accused persons were found in transportation of 7 litres of arrack and thereby the accused have committed the aforesaid offences.