SURESHBABU Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the accused in Crime No.77/2022 of Ottappalam Excise Range office, Palakkad district, alleging commission of offences under Ss. 55(i) and 67 B of the Kerala Abkari Act.

(3.) The prosecution allegation against the petitioner is that, on 1/8/2022 at Panamanna, the accused was found in possession of 15 liters of Indian made foreign liquor for sale in violation of the provisions of the Abkari Act and thereby, he committed the offences alleged against him.