UNNIKRISHNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 438 of Criminal Procedure Code (Cr.P.C.) was heard through Video Conference.

(2.) The petitioner is the accused in Crime No.59/2021 of Parli Excise Range. The above case is registered against the petitioner alleging offences punishable under Sections 55(i) and Section 13 of the Abkari Act.

(3.) The prosecution case is that on 07.04.2021 at 11.40 the accused was found in possession of 4.900 litres of Indian Made Foreign Liquor (IMFL) at Mundur.