RAVEENDRA PANICKER Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is an application filed under Section 439 of the Code of Criminal procedure.

(2.) PETITIONER is the accused in Crime No. 38 of 2009 of Excise Range, aryanadu registered under Sections 8 (1) and 8 (2) of the Abkari Act. The allegation is that he was found in possession of 5 litres of arrack in black can having capacity of three litres. He was arrested and produced before Court on 23. 4. 2009 and since then he is in judicial custody.

(3.) I have heard the learned Public Prosecutor.