RANJITH C. Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioners are accused Nos.1 and 2 in Crime No.699/2022 of Bekal Police Station, Kasaragod alleging commission of offence punishable under Sec. 58 of the Abkari Act.

(3.) The prosecution allegation is that, on 14/9/2022 at 10.30 pm, in front of the concrete mixing plant at Cherkapara, accused Nos.1 and 2 were found exchanging a white bag seeing the police party they tried to escape and they were restrained and inspected. On inspection, they were found in possession of five litres of IMFL meant for sale in the State of Karnataka and thereby committed the aforesaid offence.