KRISHNANKUTTY Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application is filed under Sec. 482 of Bharatiya Nagarik Suraksha Sanhita, 2023.

(2.) The petitioner is the accused in Crime No.170/2024 of Alathur Excise Range Office, Palakkad, registered against him for the offence punishable under Ss. 55(g) and 8(1) and 8(2) of the Kerala Abkari Act.

(3.) The prosecution case is that on 15/11/2024, at about 1.25 P.M., when the Excise Inspector of Alathur Excise Range and party conducted an inspection in the house of the accused bearing door No.I/631 of Vandazhy Panchayath, the accused was found to have kept 16 liters of arrack and apparatuses for distilling arrack. The accused is in judicial custody from 15/11/2024.