VINEESH RAJAN V. Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the sole accused in Crime No.816/2022 of Mavelikkara Police Station. The offences alleged against the petitioner are punishable under Ss. 55(a) and 55(i) of the Abkari Act.

(3.) The prosecution case is that on 24/8/2022 at 15.30 hours, the petitioner was found in possession of Indian Made Foreign Liquor (5 bottles of Bacardi Carta Blanca Superior White rum, 1 bottle of Bacardi classic black, 3 bottles of Bejoys VSOP blended grape brandi, 3 bottles of Old munk XXX rum, 1 bottle of Old Port matured rum) for the purpose of sale in Shalom building near Kadavoorkulam.