BIJU Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the sole accused in Crime No.1482/2022 of Sasthamcotta Police Station alleging commission of offences punishable under Ss. 55(a) and (i) of the Kerala Abkari Act.

(3.) The prosecution allegation is that, on 1/10/2022 at 3.30 pm, at Idavanassery Muri in Mynagappally Village, while the police officials of Sasthamcotta Police Station were conducting patrol duty, the accused was found in possession of 7.180 litres of Indian Made Foreign Liquor along with a glass temblor at the veranda of Vazhottu Tharayil House near Udaya Junction, kept for the purpose of sale. The police party also seized the glass used to vend the same and the sales proceeds of Rs.860.00 from the possession of the accused and thereby the accused has committed the above said offence.