MANOHARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail.

(2.) The petitioner is the accused in Crime No.128/2022 of Nooranadu Excise Range, alleging commission of offences punishable under Ss. 8(1) (2) and 55(g) of Kerala Abkari Act.

(3.) The prosecution allegation is that on 7/12/2022 at 2.45 am, the accused was found in possession of 320 litres of wash, 50 litres of spent wash, 17.45 litres of wash and utensils for illicit distillation in his house named Saranya Bhavanam and thereby the accused has committed the aforesaid offences.