ANNU Vs. STATE OF KERALA

JUDGEMENT

(1.) Applications for regular bail.

(2.) In B.A.No.8673 of 2022, petitioner is the sole accused in Crime No.165 of 2022 of Kasaragod Excise Range, registered alleging commission of offences punishable under Ss. 58 and 67 B of the Abkari Act.

(3.) The prosecution allegation is that, on 12/9/2022 at 8.30 pm the accused found transporting of 112.32 litres of IMFL meant for sale only in Karnataka in a vehicle bearing Reg.No.59 T 8355 and thereby committed the above said offfences.