ASHRAF. A Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the accused in Crime No.566/2022 of Kumbala Police Station, Kasaragod alleging commission of offence punishable under Sec. 58 of the ABKARI Act.

(3.) The prosecution allegation is that, on 27/7/2022 at 11.25 am, accused was found in possession of 172.8 liters of IMFL(960 packets of 180 ml) meant for sale only in Karnataka in an autorikshaw bearing Registration No.KL 14 K 4343 near to Gopalakrishna Temple in Koipady village and thereby committed the offences as alleged by the prosecution.