MUHAMMEDALI Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed u/s 439 of Code of Criminal Procedure seeking regular bail.

(2.) The petitioner is the accused in Crime No.525/2022 of Kottakkal Police Station. The offences alleged are under Ss. 55(a) and 55(i) of the Abkari Act.

(3.) The prosecution case in short is that on 2/9/2022 at 1.20 p.m, the accused was found in possession of 5 litres of IMFL in an autorickshaw in contravention of the Abkari Act and thereby committed the offence.