PREMJITH @ MANU Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER is accused, in Crime No.3 of 2006 of the Adoor Excise Range Office for the offences punishable under Secs. 8(1) and (2) of the Abkari Act, apprehends arrest and has filed this application.

(2.) CASE is that on 07.01.2006 at about 05:45 p.m., the petitioner was found in possession of 4.8 liters of arrack.

(3.) LEARNED Public Prosecutor has submitted that the final report in the case was filed on 10.01.2013 and the matter is pending before the learned JFM, Adoor as C.P. No. 3 of 2011.