HARIPRASAD N. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed under Sec. 439 of the Code of Criminal Procedure.

(2.) The petitioner is the sole accused in Crime No.333 of 2022 of Kasaragod Police Station. The offence alleged against the petitioner is punishable under Sec. 58 of the Kerala Abkari Act.

(3.) The prosecution case is that on 30/3/2022 at 08.15 pm, the petitioner was found in possession of 10.800 litres of IMFL( 60 tetra packets of 180 Ml meant for sale in the State of Karnataka only).