THOMAS VARUGHESE Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the accused in S.C. No.217/2016 on the files of the Assistant Sessions Court, Pathanamthitta.

(2.) The prosecution allegation is that on 28.10.2000 at 7.10 p.m., the petitioner was found in possession of 1? litres of arrack in contravention of the provisions of the Abkari Act. Crime No.285/2000 of Ranni Police Station was registered under Section 8(2) of the Abkari Act in connection with the above incident. After completing the investigation, the final report was filed before the court for the offence under Section 8(2) of the Abkari Act. After commitment, the case is presently pending as S.C. No.217/2016 before the court below.

(3.) The petitioner has filed this application praying for quashing Annexure-2 final report and further proceedings against petitioner in the above case.