SATHEESAN S. Vs. STATE OF KERALA

JUDGEMENT

(1.) In the instant application for regular bail, the petitioner is the accused in Crime No.59/2022 of the Excise Range, Hosdurg. The offence alleged is one under Sec. 58 of the Kerala Abkari Act.

(2.) The prosecution would allege that the petitioner was found in possession of 23 tetra sachets of Indian Made Foreign Liquor, each of 180 ml, meant for sale in the State of Karnataka on 26/4/2022 at 5 pm, thus committing the offence enumerated above.

(3.) Heard the learned counsel for the petitioner and the learned Public Prosecutor. Perused the records. This application was opposed by the learned Public Prosecutor.