SUKUMARAN KANI Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the accused in Crime No.78 of 2022 of Amaravila Excise Range Office, registered alleging commission of offences punishable under Ss. 8(1) and 8(2) of the Kerala Abkari Act.

(3.) The prosecution allegation is that on 28/7/2022 at 5.00 p.m, near Koottappu Junction in Amboori Village, the Excise Inspector of Amaravila Excise and party found the accused who was engaged in retail sale of illicit arrack and was found in possession of 3.000 liters of arrack, in contravention of the provisions of Abkari Act.