SHAJU Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed under Sec. 439 of the Code of Criminal Procedure.

(2.) The petitioner is the sole accused in Crime No.97/2022 of Chalakkudy Excise Range. The offence alleged against the petitioner is punishable under Sec. 55(g) of the Abkari Act.

(3.) The prosecution case is that on 28/9/2022 at 2.20 P.M, the petitioner was found in possession of 50 litres of wash and utensils for manufacturing arrack.