CHRISTY Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail.

(2.) Petitioner is the sole accused in the Crime No.319 of 2022 of Varandarappilly Police Station registered alleging commission of offences punishable under Ss. 55(a) and 55(i) of the Abkari Act.

(3.) The prosecution case, in brief, is that on 1/6/2022 at about 19.00 hours the accused was found in possession of 11.5 litres of IMFL for the purpose of sale at the road side near Velupadam Church along with sale proceeds of Rs.320.00and thereby committed the abovesaid offences.