MANIKANDAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THE three petitioners are accused persons in CC. No. 27/98 on the file of the Judicial Magistrate of the First Class, wadakkancherry. THE case is charge sheeted by the Sub Inspector of Police, wadakkancherry for an offence under S. 15c of the Abkari Act on the basis that they were found to be consuming liquor from a public place. THE prayer in this petition is to quash the charge sheet.

(2.) I heard learned counsel for the petitioner and the public Prosecutor and also perused the records produced.