MUKUNDAN SANKARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is a petition for anticipatory bail filed under Section 438 of the Code of Criminal Procedure. Petitioner is the accused in C. R. No. 8/2009 of Parli Excise Range, Palakkad alleging commission of offence under Section 8 (1) of the abkari Act.

(2.) THE prosecution case in short is that the petitioner was found in possession of 1. 250 litres of illicit arrack. According to prosecution, he could not be arrested because on seeing the excise officials, he ran away from the spot absconding materials.

(3.) I have heard the learned counsel for the petitioner and also the learned Public Prosecutor.