SANTHOSH Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the sole accused in Crime No.54/2022 of Kattappana Excise Range, Idukki District, alleging commission of offence punishable under Sec. 55(i) of the Abkari Act.

(3.) The prosecution allegation is that, on 1/10/2022 at 9 pm, the Excise Range Inspector, Kattappana and his team, upon a secret information, raided the house of the petitioner/accused and found 10 litres of Indian Made Foreign Liquor from the eastern side of the petitioner's property where fire woods were stored and thereby committed the above said offence.