REGHUNADHAN NAIR Vs. STATE OF KERALA

JUDGEMENT

(1.) Apprehending arrest in connection with Crime No.135 of 2021 of Sasthamkotta Excise Range, Kollam District registered for the offences punishable under Sec. 55(i) of the Abkari Act, the petitioner has moved this application under Sec. 438 of the Code of Criminal Procedure.

(2.) **

(3.) The prosecution allegation is that on 18/8/2021 at about 08.00 a.m the Excise officials have seized 2 litres of Indian Made Foreign Liquor from the tea shop run by the petitioner, which was kept by him for the purpose of sale, in contravention of the provisions of the Abkari Act.