VISHNU P.A. Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the sole accused in Crime No.54 of 2022 of Vamanapuram Excise Range Office, Thiruvananthapuram District, alleging commission of offences punishable under Ss. 55(i) and 67 B of Abkari Act.

(3.) The prosecution case is that on 4/6/2022 at 4.15 pm., the accused was found in possession of 17.500 litres of Indian Made Foreign Liquor (IMFL) near Thootamukku Junction in Nedumangadu Taluk, and it was apprehended that the petitioner possessed the IMFL for the purpose of sale and thereby committed the aforesaid offences.