SURESH K.S. Vs. STATE OF KERALA

JUDGEMENT

(1.) Regular bail plea of the sole accused in crime No.80/2021 of Excise Range Office, Alakkode is under consideration in this petition filed under Sec. 439 of Cr.P.C.

(2.) Heard the learned counsel for the petitioner as well as the learned Public Prosecutor in detail.

(3.) The allegation of the prosecution is that on 19.05.20021 at about 16.30 hours, the Excise party seized 130 litre of wash kept near by the house of the accused, for the purpose of brewing alcohol and crime alleging commission of offence under Sec. 55(g) of the Kerala Abkari Act was registered. But the Excise party could not arrest the accused and after filing charge, the accused surrendered himself before the Magistrate court and sought for regular bail and the bail application was dismissed by the court concerned.