NALINI K.V. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail.

(2.) The petitioner is the sole accused in Crime No.61/2022 of Neeleswaram Excise Range Office, Kasaragod District, alleging commission of offence punishable under Ss. 55(g), 8(1) r/w Sec. 8(2) of the Kerala Abkari Act.

(3.) The prosecution allegation is that, while Preventive Officer and party, Excise Range Office, Neeleswaram were on patrolling, they got tip that the petitioner is keeping distilled arrack and wash for manufacture of arrack at her husband's house. They reached the place at 4.30 p.m. on 28/5/2022 and found the petitioner by the shed behind that house. The Women Police Officer restrained the petitioner and from her possession, a jerrican of ten liters full of arrack and 150 liters of wash were found and was taken into custody along with the contrabands.