RAMACHANDRAN. K. Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the accused in Crime No.150/2022 of Kasaragod Excise Range, alleging commission of offence punishable under Sec. 58 of Abkari Act.

(3.) The prosecution allegation is that, on 31/8/2022 at about 01:45 p.m., the accused was found in possession of 3.96 litres of Indian Made Foreign Liquor for sale in Karnataka only, near to Cherkala Bus stand and thus the accused has committed the offence.