Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 57A(4)] [Section 57A] [Entire Act] State of Kerala - Subsection Section 57A(4)(b) in Abkari Act, 1 of 1077 (b)where the prosecution opposes the application,the court is satisfied that there are reasonable grounds for believing that he is not guilty of such offence.