VELAYUDHAN PILLAI Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the sole accused in Crime No.95 of 2022 of Kattakkada Excise Range, Thiruvananthapuram District registered alleging commission of offences punishable under Ss. 67(B) and 55(i) of the Kerala Abkari Act.

(3.) The prosecution allegation is that on 3/12/2022 at 11.00 a.m. near Kizhkkuvilla Junction in Malayankeezhu Village, the accused was found in possession of 1.500.0 ml plastic bottle containing 300.0 ml of IMFL and four bottles 500 ml IMFL. Thus the petitioner has committed the abovesaid offences.