SOJU Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed under Sec. 439 of the Code of Criminal Procedure.

(2.) The petitioner is the second accused in Crime No.21/2022 of Vatanappilly Police Station. The offences alleged against the petitioner are punishable under Ss. 58 and 67B of the Abkari Act.

(3.) The prosecution case is that on 8/3/2022 at 09.30 hours, the petitioner along with the other accused were found transporting 27 liters of illicit liquor in a scooter bearing Registration No.KL-47-K-6186 for the purpose of sale.