SUBRAN @ ALIYAN SUBRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed under Section 439 of the Code of Criminal Procedure.

(2.) The petitioner is the accused in Crime No. 336/2020 of the Koratty Police Station. The petitioner is alleged to have committed the offence punishable under Section 55(g) of the Abkari Act.

(3.) The prosecution case, in brief, is that: the petitioner was found in possession of 50 Ltr can with wash on 07.04.2020. The investigating Officer seized the wash from the terrace portion of the petitioner's residential building. Thus the petitioner has committed the above offence.