LAWS(KER)-2022-9-167

AMBILI KUMAR Vs. STATE OF KERALA

Decided On September 14, 2022
Ambili Kumar Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) This application is filed under Sec. 439 of the Code of Criminal Procedure.

(2.) The petitioner is the accused in Crime No.62/2022 of Chathannoor Excise Range, Kollam, alleging commission of offence punishable under Sec. 55(i) of Abkari Act.

(3.) The prosecution allegation is that, on 1/9/2022 at about 07:40 a.m., the accused was found in possession of 13.4 liters of Indian Made Foreign Liquor for sale at a vegetable shop opposite to Akshara Library at Palamukku Karamcodu Road in Chirakkara Panchayath and thus the accused has committed the offence.