SANTHOSHA K. Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the sole accused in Crime No.121/2022 of Kumbla Excise Range, Kasaragode, alleging commission of offence punishable under Sec. 58 of the abkari Act.

(3.) The prosecution allegation is that, on 5/8/2022 at 2.35 p.m., the accused was found transporting 8.64 litres of Indian Made Foreign Liquor and 9 litres of Beer meant for sale exclusively in the State of Karnataka in his Motor Cycle bearing Regn No. KL-14-N-6612, from near to Dharmathadka " " Kanyala road in Bayar village and thus the accused is alleged to have committed the above said offence.