ABHILASH. A Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed u/s 439 of Code of Criminal Procedure seeking regular bail.

(2.) The petitioner is the accused No.2 in Crime No.463/2022 of Kannapuram Police Station. The offence alleged is punishable under Sec. 55(a) of the Abkari Act.

(3.) The prosecution case in short is that, on 6/8/2022 at 7.30 pm., the petitioner and the 1st accused were found in possession of 45 litres of IMFL in contravention of the provisions of the Abkari Act and thereby committed the aforesaid offence.