BIJU Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the sole accused in Crime No.53 of 2022 of Vamanapuram Excise Range Office, Thiruvananthapuram District, alleging commission of offences punishable under Sec. 55(i) 67(B) of the Kerala Abkari Act, 2017.

(3.) The prosecution allegation is that on 1/6/2022 at 3.00 pm, the accused herein was found in possession of Indian Made Foreign Liquor and was apprehended with 1.5 litres of Liquor in front of public market, Bharathannoor, Palode road, Pangodu Village, Nedumangadu Taluk, for the purpose of sale, against the prohibition contained in the Kerala Abkari Act and thereby committed the aforesaid offence.