PRASAD K.G. 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.16/2024 of the Sreekandapuram Excise Range Office, Kannur, registered against him, for allegedly committing the offences punishable under Ss. 8(1) and 8(2) of the Kerala Abkari Act, 1 of 1077. The petitioner was arrested on 19/2/2024.

(2.) The crux of the prosecution case is that; on 19/2/2024 at around 18.00 hours, the accused was found in possession of 4 litres of arrack in a white plastic can. The accused was arrested then and there from the spot. Thus, the accused has committed the above offence.

(3.) Heard Sri. Satheesh V.A, the learned counsel appearing for the petitioner and Smt. Seetha S., the learned Senior Public Prosecutor appearing for the respondent.