JINIL T M Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 439 of Criminal Procedure Code was heard through Video Conference.

(2.) Petitioner is the accused in Crime No.78/2021 of Vadakara Excise Range. The above case is registered against the petitioner alleging offence punishable under Section 58 of the Kerala Abkari Act.

(3.) The prosecution case is that on 20.4.2021 at 12.30 a.m, the petitioner was found in transporting 250 litres of Indian Made Foreign Liquor in a car bearing registration No. KL-7-CP-7386.