ROY, S/O. JACOB Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Section 438 of the Cr.P.C.

(2.) The applicant herein is the 3rd accused in Crime No.233 of 2018 of the Aloor Police Station registered underSection Section8(1), (2) and 55(g) of the Abkari Act.

(3.) According to the prosecution, on 13.4.2018, a search was conducted in the residential house of the 1st applicant herein and about 9 litres of arrack was seized. In the course of investigation, it was revealed that the applicant herein was also involved in the distillation of arrack. He was thus roped in as the 3rd accused.