GANESHA Vs. STATE OF KERALA

JUDGEMENT

(1.) These are applications for regular bail filed under Section 439 of the Code of Criminal Procedure. The petitioner is one and the same in all the cases.

(2.) In B.A.No.3547 of 2021, the petitioner seeks bail in crime No.46 of 2021 of Kumbla Excise Range, registered for offence punishable under Section 58 of the Kerala Abkari Act. The petitioner is the sole accused in the said case. The allegation in the case is that on 2.4.2021 at about 6.30 p.m., the accused was found in possession of 5.4 litres of Indian Made Foreign Liquor intended for sale in the State of Karnataka.

(3.) In B.A.No.3548 of 2021, the petitioner seeks bail in crime No.63 of 2020 of Kumbla Excise Range, registered for offence punishable under Section 58 of the Kerala Abkari Act. The petitioner is the sole accused in the case. The allegation in the case is that on 18.6.2020 at about 5.45 p.m., the accused was found in possession of 21.39 litres of Indian Made Foreign Liquor and 9.1 litres of beer intended for sale in the State of Karnataka from a place near his house.