SHIBIN N JOSE Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed under Section 438 of the Criminal Procedure Code by the sole accused in Crime No. 60/2021 of Koorachundu Police Station in Kozhikode District.

(2.) The allegation is that on 18.03.2021 at 5.30 pm, the Sub Inspector and party found that the petitioner was in possession of 1.5 litres of Indian made foreign liquor, for the purpose of sale, in his bike bearing No. KL-56-B-4732.

(3.) According to the prosecution, seeing the police party, the petitioner had run away from the spot abandoning the bike and the contraband. After seizing the contraband and the motor vehicle, the crime was registered under Section 55(i) of the Abkari Act.