MUKESH P.R. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the accused in Crime No. 187/2023 of Thiruvalla Excise Range Office, Pathanamthitta, for having allegedly committed offences punishable under Ss. 8(1) and 8(2) of the Abkari Act.

(2.) The allegation against the petitioner is that the petitioner was found in possession of 3 litres of arrack near electric post bearing No. K/KV/121/16/B in Panchummoottil Kadavu 'Vadasseri' Pookoyippadi road in Kuttoor Village in Thiruvalla Taluk. Thus, the prosecution alleges that the petitioner has committed the offence punishable under Sec. 8(1) and 8(2)

(3.) The learned counsel appearing for the petitioner would say that the petitioner is innocent and falsely implicated with ulterior motives. At any rate, he points out that the petitioner is in custody from 01/09/2023, and continued custody of the petitioner is unnecessary.