VIJILASH K.V. Vs. STATE OF KERALA

JUDGEMENT

(1.) The sole accused in crime No.221/2022 of Kodakara Police Station is the petitioner herein and he seeks regular bail in this petition.

(2.) Heard the learned counsel for the petitioner and the learned Public Prosecutor in detail.

(3.) Prosecution allegation is that on 28/3/2022 at 14.45 p.m, the accused possessed 35 litre of Indian Made Foreign Liquor in his scooter bearing registration No.Kl-64-C-476 against the prohibitions contained in the Kerala Abkari Act and thereby committed the offence under Sec. 55(a) of the Kerala Abkari Act.