ANIL KUMAR Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the accused in Crime No.95 of 2022 of Mallappally Excise Range, Pathanamthitta, alleging commission of offence punishable under Sec. 55 (I) of the Kerala Abkari Act.

(3.) The prosecution allegation is that on 1/6/2022 at 7.20 am., the accused herein was found in possession of 4 litre of Indian Made Foreign Liquor at Poyyakkal Veedu, near Kunnamthanam Panchayath, for the purpose of sale, against the prohibition contained in the Kerala Abkari Act and thereby committed the aforesaid offence.