BIJU KOSHY Vs. EXCISE INSPECTOR

JUDGEMENT

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

(2.) Petitioner is the sole accused in Crime No.71 of 2022 of Vamanapuram Excise Range Office, registered alleging commission of offences punishable under Ss. 8(1) and 8(2) and 67(B) of the Kerala Abkari Act.

(3.) The prosecution allegation is that the petitioner was transporting 30 litres of illicit arrack and committed the aforementioned offences.