APPUTTA Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for Regular Bail.

(2.) The petitioner is the accused in Crime No.92/2022 of Kasaragod Excise Range, Kasaragod alleging commission of offences punishable under Ss. 58, 55(i) and 67 B of the Abkari Act.

(3.) The prosecution case is that, on 26/5/2022 at 7.00AM the accused was found in possession of 3.24 liters of IMFL meant for sale only in Karnataka in his scooter bearing Registration No. KL-14-G-4098 along Nellikkunnu Kadappuram Road situated in Kasaragod village and thereby committed the offences as alleged by the prosecution.