LAWS(KER)-2022-7-115

SAJEEVAN M.P. Vs. STATE OF KERALA

Decided On July 18, 2022
Sajeevan M.P. Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

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

(2.) The petitioners are the accused Nos.1 and 2 in Crime No.100 of 2022 of Vatakara Police Station, alleging commission of offences punishable under Sec. 58 of Abkari Act.

(3.) The prosecution allegation is that on 20/6/2022 at 3 pm., near Chombala Service Co-operative bank, Azhiyur, the petitioners Were found transporting 180 litres of IMFL, which is meant for sale in Puthuchery only in an Ape Autorickshaw bearing Registration No.KL-13-AA-7850 and thereby committed the aforesaid offences.