PRADEEP KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the accused in Crime No.95/2022 of Excise Range Office, Sasthamcotta, for having committed offences punishable under Ss. 55(i), 58 and 67(B) of the Kerala Abkari Act.

(2.) The allegation against the petitioner is that, on 20/6/2022, at 07.40 A.M., he was found engaged in the unauthorized sale of illicit liquor at public place in Sooranadu Padinjattam Muri. It is also alleged that 6 litres of illicit liquor was seized from Mahindra Rodeo RZ Scooter bearing registration no. KL-61-B 1982 and thereby, he committed the offences alleged against him.

(3.) The learned counsel appearing for the petitioner would say that the petitioner is totally innocent and falsely implicated with ulterior motives. It is also submitted that the petitioner is a physically disabled person. At any rate, he pointsout that the petitioner is in custody from 14/8/2022 and continued custody of the petitioner is unnecessary.