ANANTHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is the accused in Crime No.512 of 2021 of Badiadka Police Station, Kasaragode District registered for the offence punishable under Section 55(a)(i) of the Kerala Abkari Act has moved this application for his release on bail under Section 439 of the Code of Criminal Procedure.

(2.) The petitioner has been in custody since 19.09.2021.

(3.) The prosecution allegation is that on 19.09.2021 at about 12.05 p.m., this petitioner was found in possession of 29.160 litres of Indian made foreign liquor kept for the purpose of sale in Kerala, which is meant for sale only in the State of Karnataka, in contravention of the provisions of the Kerala Abkari Act, and thereby he has committed the aforesaid offences.