THANKACHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the sole accused in Crime No. 61 of 2019 of Kottarakkara Excise Range for an offence punishable under Section 55(i) of the Kerala Abkari Act. The petitioner was arrested on 01.09.2019 and he was in judicial custody since then.

(2.) The case of the prosecution is that on 01.09.2019, at about 12 p.m., while the Excise Inspector of Kottarakkara and his party were on patrol duty, the petitioner was found in possession of 2 litres of Indian Made Foreign Liquor in front of Chirattokonam-Kokkadu road near the petitioner's house.

(3.) The application seeking bail filed by the petitioner was dismissed by the Judicial First Class Magistrate-I, Kottarakkara as per Annexure A order dated 02.09.2019.