RAVI Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the accused in Crime No.12 of 2021 of Bediduka Excise Range, registered for the offence punishable under Section 58 of the Abkari Act, on the allegation that on 01.02.2021 at about 8.30 p.m., the petitioner was found in possession of 5.76 litres of Indian Made Foreign Liquor, in contravention of the provisions of the Abkari Act.

(2.) The petitioner was arrested on 03.05.2021 and ever since he has been in custody.

(3.) Heard.