JAISON Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the sole accused in Crime No.206 of 2022 of the Karunagappally Excise Range office, Kollam District registered alleging commission of offences punishable under Ss. 55(i) and 67 of the Kerala Abkari Act.

(3.) Prosecution case is that, on 1/10/2022 at 3.00 p.m., near KSEB Post at Kallukadavu the accused found in possession of 6.3 litres of IMFL and thus committed the abovesaid offences.