SHABY Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application is filed under Section 438 of the Code of Criminal Procedure.

(2.) The petitioner is the accused in Crime No.31/2021 of the Adoor Excise Range. The offence alleged against the petitioner is punishable under Section 55(i) of the Abkari Act.

(3.) The prosecution case is that on 01.02.2021 at 12.30 p.m., the petitioner was found in possession of 800 ml. of Indian Made Foreign Liquor at Adoor. On seeing the excise party, the petitioner ran away from the place of occurrence.