BINU S. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed u/s 438 of Code of Criminal Procedure seeking pre-arrest bail.

(2.) The petitioners are the accused Nos. 1 and 2 in Crime No.80/2021 of Excise Range Office, Kollam. The offences alleged are under Ss. 8(1), 8(2) and 55(g) of the Kerala Abkari Act.

(3.) The prosecution case in short is that on 17/05/2021 at 2.40 p.m, the petitioners were found in possession of 70 litres of wash and 2 litres of arrack in violation of the Abkari Act and Rules and thereby committed the offence.