VIJESH K.N. Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for regular bail.

(2.) The petitioner who is undergoing incarceration since 10/11/2021 in connection with Crime No.161/2021 of Kumbla Excise Range, Kasaragod District registered for the offence punishable under Sec. 55(i) of the Kerala Abkari Act, has preferred this application for his release on bail.

(3.) The prosecution allegation is that on 3/9/2021 at about 8.25 p.m, this petitioner was found in possession of 15.6 litres of Indian Made Foreign Liquor meant for sale in the State of Karnataka kept for illegal sale in Kerala, in contravention of the provisions of the Abkari Act and thereby committed the aforesaid offence. When this petitioner has seen the excise party approaching him, he fled away from the spot and so he was not apprehended then and there.