RAMESHAN K. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for Regular Bail.

(2.) The petitioner is the accused in Crime No.90/2021 of Neeleshwar Excise Range alleging commission of offences punishable under Ss. 58 and 67 B of Kerala Abkari Act.

(3.) The prosecution case is that, on 1/7/2021 at 2.45 PM, the accused was found in possession and transporting of 2.7 liters of Indian Made Foreign Liquor for sale in Karnataka State only, in a scooter bearing Registration No. KL-60-G-8140.