ABHILASH Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioners are the accused in Crime No.88 of 2024 of Alathur Excise Range, Palakkad. The above case is registered against the petitioners alleging offences punishable under Sec. 67B, 57(a) and 56(b) of the Kerala Abkari Act.

(3.) The prosecution case is that on 24/5/2024, the excise party attached to the Mobile Liquor Testing Laboratory, took samples from toddy, which was transported in a Mahindra Bolero pick up van. On 28/5/2024, when the samples were analysed, it was found that the said toddy was containing the traces of sodium lauryl sulphate. Hence it is alleged that the accused committed the offence.