K.T. SURESH Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER is the accused in Crime No.93 of 2013 of the Chengannoor Excise Range office for the offences punishable under Sec.58 and 67(B) of the Abkari Act, apprehends arrest and has filed this application.

(2.) CASE is that on 01.11.2013 at the relevant time 3 litres of illicit liquor was seized from the motor cycle of the petitioner.

(3.) LEARNED counsel submits that what is involved is White Horse Rum purchased from the Mannar outlet of the State Beverages Corporation. It is submitted that the petitioner and others jointly purchased it for a get together.