HARISH C. Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is arrayed as accused in Crime No.100 of 2022 of Kumbala Police station, alleging commission of offences punishable under Sec. 58 of the Abkari Act.

(3.) The prosecution allegation is that on 3/7/2022 at 4.20 pm., accused was found in possession of 12.24 litres of IMFL meant for sale only in Karnataka from a shop near to the house bearing No,V/333(A) situated in Meenja Grama Panchayath and thereby committed the aforesaid offence.