MINI Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the accused in Crime No.71/2022 of Mavelikara Excise Range Office alleging commission of offence punishable under Sec. 58, 55(1) of Abkari Act.

(3.) The prosecution allegation is that, on 16/6/2022, at 7 a.m., while patrolling they got knowledge that accused is in possession of 500ml of foreign liquor, meant for sale in Podicherry, in two plastic bottles at the house of the accused. Suddenly the Excise officials arrested the accused and seized the contraband articles from the accused and produced them before the Judicial First Class Magistrate, and remanded.