JAYARAJ, S/O KUNJAPPAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under section 439 of the Cr.P.C.

(2.) The applicant herein is the accused in Crime No.19 of 2018 registered at the Kunnamkulam Excise Range Office undersection section 8(1) and (2) of the Abkari Act.

(3.) For having possessed 12 litres of arrack for the purpose of sale, the applicant herein was arrested by the Excise Range Inspector, Kunnamkulam, on 27.8.2018. He remains in custody since then.