LAWRENCE CRASTA Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application is filed under Sec. 439 of Criminal Procedure Code.

(2.) Petitioner is the accused in Crime No.56 of 2022 of Kumbla Excise Range. The above case is registered against the petitioner alleging offences punishable under Sec. 58 of the Abkari Act and the petitioner was arrested on 14/4/2022 and he is in custody.

(3.) The prosecution case is that on 13/4/2022 at 5.45 pm, the accused was found in possession of 19.26 litres of Indian Made Foreign Liquor meant for sale in State of Karnataka from a shed near to the house of accused. Hence, it is alleged that the accused committed the offence.