PRASANTH Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the 1st accused in Crime No.126/2022 of Chengannur Excise Range, Alappuzha alleging commission of offences punishable under Ss. 8(1), 8(2) and Sec. 55(g) of the Kerala Abkari Act.

(3.) The prosecution allegation is that, on 2/10/2022 at 12.55 am, the accused was found in possession of 30 litres of arrack and 40 litres of wash in a paddy field near Thnuvelilpadi junction and thereby committed the aforesaid offences.