BINU RAJ Vs. STATE OF KERALA

JUDGEMENT

(1.) These are applications for regular bail.

(2.) Petitioner is the sole accused in CR Nos.160 of 2022 and 161 of 2021 of the Pathanapuram Excise Range, Kollam registered alleging commission of offence punishable under Sec. 55(i) of the Abkari Act.

(3.) The prosecution allegation in CR No.160 of 2022 is that on 10/9/2022 at 11.00 a.m. at the hall room of the house named Binu Mandiram Veedu, Pattazhy Grama Panchayat bearing No.VIII/291, Pattazhy Village wherein the petitioner is residing, the Excise Inspector, Excise Range Office, Pathanapuram and party found the petitioner in possession of 4.625 litres of IMFL and Rs.400.00 and in CR No.161 of 2021, the Excise Inspector, Excise Range Office, Pathanapuram and party found the petitioner in possession of 470 ml. of IMFL and Rs.200.00. Thus the petitioner committed the abovesaid offence.