SANTHOSHA K. Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the sole accused in Crime No.78/2022 of Kumbla Excise Range Office, Kasaragod, alleging commission of offence punishable under Sec. 8(1) r/w Sec. 8(2) of the Kerala Abkari Act.

(3.) The prosecution allegation is that, on 24/5/2022 at about 11.30 am, the accused was found in possession of 23.4 Liters of Indian made foreign liquor intended for sale in the State of Karnataka and 2.25 liters of arrack in the house bearing No.IX/144 situated in Paivalige Grama Panchayat, thereby the accused committed the above offence.