R MURUGAIAH Vs. DY S P

JUDGEMENT

(1.) Petitioner who is the 6th accused in Crime No.208/CR/KLM/00 of CBCID, Alappuzha for an offence punishable under section 55(a) of the Abkari Act and sections 120B, 468 and 201 IPC, seeks anticipatory bail.

(2.) Learned Public Prosecutor opposed the application.

(3.) The case of the prosecution is that on 3.6.1999, 24000 litres of rectified spirit in two tanker lorries despatched from a distillery at Tamil Nadu to a distillery at Goa accompanied by the petitioner who is a Police Constable from Tamil Nadu were illegally diverted and unloaded in Thottakkad distillery at Aluva and that the petitioner had made forged entries in the passport to make it appear that the entire spirit had been unloaded at Goa.