VASANTHA K. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail filed by the sole accused in crime No.28/2022 of Badiadka Excise Range, Kasargod.

(2.) Heard the learned Counsel for the petitioner as well as the learned Public Prosecutor.

(3.) Precise allegation of the prosecution is that, on 6/4/2022, at about 6 pm, the accused possessed 30 liter of Wash in a shed near to his house, against the provisions of the Kerala Abkari Act. He was nabbed red handedly and crime registered alleging commission of offence under Sec. 55(g) of the Kerala Abkari Act.