ANILKUMAR KRISHNAN NADAR Vs. EXCISE INSPECTOR

JUDGEMENT

(1.) The common petitioner in these two applications for regular bail is the third accused in C.R.No.143/2006 of Nedumangad Excise Range for offences punishable under Sections 8(2) and 55(g) of the Abkari Act for allegedly having been found in possession of 30 litres of illicit arrack on 21.12.2006 at 11.00 a.m and the second accused in C.R.No.92/2005 of the very same Excise Range for offences punishable under Sections 55(g) and 64-A of the Abkari Act for allegedly having been found in possession of 1800 litres of wash on 25.11.2005.

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

(3.) It is too early to accept the petitioner's contention that at the time of the alleged occurrence in C.R.No.143/2006, he was before the Assistant Sessions Court, Nedumangadu, where he was acquitted in S.C.No.587/2002. It is similarly too early to accept the petitioner's contention that he had nothing to do with the recovery of wash in C.R.No.92/2005.