MURALI Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner herein is the accused in Crime No.128/2022 of Pattambi Excise Range, Palakkad District, alleging commission of offence punishable under Sec. 55 (i) of Kerala Abkari Act 1 of 1077.

(3.) The prosecution allegation is that on 18/11/2022 at 7.30 A.M, the accused was found selling 2.5 litres of Indian Made Foreign Liquor in contravention of the provisions of the Abkari Act and thereby the accused has committed the aforesaid offence.