VIJITH RAJ B. Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application is filed under Sec. 439 of the Code of Criminal Procedure.

(2.) The petitioner is the accused in Crime No.341/2022 of Kasaragod Police Station. The offence alleged against the petitioner is punishable under Sec. 58 of the Abkari Act.

(3.) The prosecution case is that on 3/4/2022 at 11.45 a.m. the petitioner was found in possession of 43.200 liters of Indian Made Foreign Liquor, near Meepugiri Durga Parameshwari temple situated in Kudlu Village.