GOPAN Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the accused in Crime No.90/2022 of Irinjalakkuda Excise Range Office, Thrissur alleging commission of offences punishable under Ss. 8(1), (2) and 55(g) of the Kerala Abkari Act.

(3.) The prosecution allegation is that, Excise Party seized 1 litre of arrack and wash from the tea shop premises of the petitioner at Mattathur village.