MITHESH B. Vs. STATE OF KERALA

JUDGEMENT

(1.) These are applications for regular bail.

(2.) In B.A. No. 8103 of 2022, the petitioner is the sole accused in Crime No.173/2022 of Kasargod Excise Range, Kasargod District, alleging commission of offences punishable under Ss. 58 and 67B of Abkari Act, on the prosecution allegation that the petitioner was found transporting 311.04 litres of IMFL meant for sale only in Karnataka and was arrested on 30/9/2022

(3.) Whereas in bail application No. 8263 of 2022, petitioner is the sole accused in Crime No. 46/2022 of Kumbala Excise Range alleging commission of offences punishable under Ss. 58 and 67B of Abkari Act on the prosecution allegation that he was found transporting of 5.22 litres of IMFL meant for sale only in Karnataka and in this case his arrest was recorded on 12/10/2022.