RAMAKRISHNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the accused in C.R No.5/2023 of Pattambi Excise Range Office, Palakkad. The petitioner has filed this application under Sec. 439 of the Code of Criminal Procedure, seeking regular bail, where he alleged to have committed offences punishable under Sec. 8(1) and (2) of the Kerala Abkari Act.

(2.) Heard the learned counsel for the petitioner as well as the learned Public Prosecutor.

(3.) The prosecution case is that at 7.20 p.m on 11/1/2023, the accused herein possessed 3.5 litre of arrack mixed with IMFL for the purpose of sale. He was nabbed along with contraband and crime alleging offences punishable under Ss. 8(1) and 8(2) of the Kerala Abkari Act, was registered.