BABU ALIAS THARAM BABU Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners who are accused Nos. 2 and 4 in C.R.No.15/2006 of Amaravila Excise Range for offences punishable under Sections 55(a) and 8(2) of the Abkari Act, seek anticipatory bail.

(2.) It is alleged that on 5.4.2006, all the three accused person were found in illegal possession of 50 litres of illicit arrack.

(3.) The learned Public Prosecutor opposed the application.