RAHUL KRISHNA @PRASANTH Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed u/s 439 of Code of Criminal Procedure seeking regular bail.

(2.) The petitioner is the sole accused in Crime No.88/2022 of Amaravila Excise Range. The offences alleged are under Ss. 55(i) and 67B of the Kerala Abkari Act.

(3.) The prosecution case in short is that on 1/9/2022 at 11.00 a.m, the petitioner was found in possession of 800 ml of IMFL for sale in contravention of the Abkari Act and thereby committed the offence.