SATHEESH Vs. STATE OF KERALA

JUDGEMENT

(1.) The application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, by the sole accused in crime No.88/2023 of the Mala Excise Range, Thrissur, registered against the petitioner for allegedly committing the offences punishable under Secs.8(1), 8(2) and 15(C) r/w 63 of the Kerala Abkari Act. The petitioner was arrested on 29/11/2023 and was remanded to custody on 1/12/2023.

(2.) The gist of the prosecution case is that: around 11.50 a.m, on 29/11/2023, the accused was found in possession of 200 ml of arrack in violation of provisions of the Abkari Act. Thus, the accused has committed the above offences.

(3.) Heard; Sri.Raphael Thekkan, the learned counsel appearing for the petitioner and Smt.Seetha.S., the learned Public Prosecutor appearing for the respondent.