PRATHEESH Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for regular bail filed under Section 439 of the Code of Criminal Procedure.

(2.) The petitioners are the accused Nos.1 to 3 in Crime No.494 of 2021 of Pattambi Police Station registered for the offences punishable under Section 55(i) of the Kerala Abkari Act.

(3.) The prosecution allegation is that on 28.7.2021 at about 18:15 hours the petitioners were found in possession of 44 bottles of Indian Made Foreign Liquor by the respondent, having a total quantity of 24 ½ litres kept for the purpose of sale, in contravention of the provisions of the Kerala Abkari Act and thereby they have committed the aforesaid offences.