IBRAHIM Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail under Section 439 of the Cr.P.C.

(2.) The applicants are accused 1 and 2 in Crime No.203/2021 of Cherpulassery Police Station for having allegedly committed the offences punishable under Sections 58, 55(a) and 55(D) of the Abkari Act.

(3.) The prosecution case, in brief, is that on 04.06.2021 at about 1.00 AM at Karalmanna, the accused were found to be in possession of 99.25 litres of Indian made foreign liquor in a vehicle bearing Reg.No.KL-49-C-2612 intended for sale in Kerala. The contraband was allegedly imported from the State of Karnataka and was intended for sale only in the State of Karnataka. The applicants were remanded and they continue in judicial custody.