SAJI Vs. STATE OF KERALA

JUDGEMENT

(1.) Bail application filed under Sec.438 Cr.P.C.

(2.) Petitioners are accused nos.1 and 2 in Crime No.177 of 2015 of Karunagappally Excise Range registered for an offence punishable under Section 57(a) of the Kerala Abkari Act. The prosecution allegation is that on an examination it was found that the sample of toddy stored in the shop run by the 2nd petitioner was adulterated with starch.

(3.) Heard the learned counsel for the petitioners and the learned Public Prosecutor.