MOHANAMURUKAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is the sole accused in Crime No. 92 of 2021 of Sholayar Police Station registered for the offences punishable under Ss. 55(a), 55(i) and 58 of the Kerala Abkari Act has moved this application for his release on bail.

(2.) The petitioner has been in custody since 20/11/2021.

(3.) The prosecution allegation is that at about 2.05 p.m., the petitioner was found in illegal possession of 29.7 litres of Indian made foreign liquor kept for the purpose of illegal sale, by the excise officials and thereby the crime has been registered against them.