SANJAY Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the accused in Crime No.109/2021 of Kumbala Excise Range, alleging commission of offence under Sec. 58 of the Kerala Abkari Act.

(3.) Allegation against the petitioner is that on 17/6/2021, at 05.00 pm, he was found in possession of 39.42 litres of Indian Made Foreign Liquor, meant for sale only in the State of Karnataka and thereby, he committed the offence alleged against him.