KANAKAMBARAN Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the sole accused in Crime No.110 of 2022 of Athirappilly Police Station, Thrissur District registered alleging commission of offences punishable under Ss. 55(a) and 13 r/w Sec. 63 of the Abkari Act.

(3.) The prosecution allegation against the petitioner is that, on 2/11/2022 at 18.15 pm, petitioner was found with 6 litres of IMFL from the car bearing Reg.No.KL-08-AD-4300.