RATHEESH P. Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for regular bail under Section 439 Cr.PC.

(2.) The applicant is the sole accused in Crime No.272/2021 of Chandera Police Station, Kasaragod District for having allegedly committed offences punishable under Sections 55(a), 55(i) and 58 of the Kerala Abkari Act.

(3.) The prosecution case, in brief, is that on 18.5.2021 at about 5.50 p.m., the applicant was found to be in possession of 20 bottles of Indian Made Foreign Liquor each containing 180 ml intended for sale in the State of Karnataka, which he was carrying on a scooter bearing Regn.No.KL-60-M- 7769. He was intercepted and apprehended near Sree Bhagavathy Temple, Panakkavu near Pekkadam in Trikkaripur Village. He was arrested and remanded to judicial custody and continues in custody.