USHA GOVINDAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is an application for anticipatory bail under Section 438 of the code of Criminal Procedure. The petitioner is the accused in Crime No. 6 of 2009 of Kunnamangalam Excise Range.

(2.) THE offences alleged against the petitioner are under Sections 8 (1)and (2) of the Abkari Act.

(3.) THE prosecution case is that the petitioner was found in possession of 2 litres of illicit arrack. The petitioner could not be arrested as there was no lady officer in the Excise Party.