THOMAS KURIAN @ APPACHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for anticipatory bail filed under Section 438 Cr.P.C., 1973

(2.) The petitioner is the accused in the case registered as Crime No.6/2018 of Kanjirapally Excise Range under Sections 8(1) read with 8(2) and 55(g) of the Abkari Act, 1077 (hereinafter referred to as 'the Act').

(3.) On 24.01.2018, at about 17.30 hours, the excise party led by the Circle Inspector of the Excise Enforcement and Anti-Narcotic Special Squad, Kottayam conducted a search of House No.4/214 of Koottickal Panchayat. In a room in the aforesaid house, the excise party found 110 litres of wash in four cans and also a bottle containing 100 ml of arrack. The excise party seized the aforesaid materials as per a mahazar in the presence of witnesses. On the information obtained from the witnesses that the aforesaid house was in the possession of the petitioner, a case was registered against him for the offences mentioned above.