MAITHEEN BASHA Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the sole accused in Crime No.137/2022 of Kottarakkara Excise Range, Kollam District, alleging commission of offence punishable under Sec. 55(i) of the Kerala Abkari Act.

(3.) The prosecution allegation is that, on 17/10/2022, at 6 pm, the accused was found engaged in the illegal sale of 800 ml. of Indian made Foreign Liquor, in the shop bearing No.VII/259 of Vettikkavala Grama Panchayat. Sale proceeds of Rs.100.00 was also seized and thereby the accused has committed the above said offence.