JAYAPRAKASH Vs. STATE OF KERALA

JUDGEMENT

(1.) The application is filed under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, by the sole accused in Crime No.1494/2024 of the Kunnamkulam Police Station, Thrissur, which is registered against him for allegedly committing the offences punishable under Ss. 8(1), 8(2), 55(b) and 55(i) of the Kerala Abkari Act 1 of 1077 (for short 'the Act').

(2.) The petitioner was remanded to judicial custody on 4/11/2024.

(3.) The crux of the prosecution case is that; on 3/11/2024, at around 14:40 hours, the accused was found in conscious possession of 17 litres of arrack, 150 litres of wash, and other utensils that are used for distilling arrack. The accused was arrested on the spot with the contraband articles. Thus, the accused has committed the above offences.