JAYAPALAN Vs. STATE OF KERALA

JUDGEMENT

(1.) These Bail Applications filed under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita are connected and therefore I am disposing of these bail applications by a common order.

(2.) B.A. No.3410/2025 is filed by the petitioners apprehending arrest in Crime No.100/2024 of Pattambi Excise Range Office, Palakkad. B.A. No.3401/2025 is filed by the petitioners apprehending arrest in Crime No.96/2024 of Pattambi Excise Range Office, Palakkad. Similarly, the petitioners in B.A. No.3404/2025 is apprehending arrest in Crime No.97/2024 of Pattambi Excise Range Office, Palakkad.

(3.) The prosecution case in brief in all these cases is that, samples were taken from three different toddy shops under the Pattambi Excise Range. When the samples were analysed, the analyst reported that it contains Sodium lauryl sulfate. Hence it is alleged that the accused committed the offence under Sec. 57(a) of the Kerala Abkari Act.