PRADEEP Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the sole accused in Crime No.128 of 2022 of Excise Range Office, Mannarkkad registered alleging commission of offences punishable under Ss. 55(i), 55(a) and 67B of the Kerala Abkari Act.

(3.) Prosecution case is that on 22/10/2022 at 9.20 p.m., at the left side of Kanjirappuzha-Chirakkalpadi road, opposite to the Indian Oil Pump at Kanjiram Theater Junction in Kanjiram desom at Pottassery Village in Mannarkkad Taluk, the Circle Inspector of Excise, Mannarkkad and party detected that the accused is in illegal possession of 25 litres of IMFL and was illegally transporting the same using an Activa 4G Honda scooter bearing registration No.KL-50/F-8205 and thus the accused has committed the abovesaid offence.