SAJITH 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 2nd accused in Crime No.988/2022 of Kallambalam Police Station, Thiruvananthapuram. The offence alleged against the petitioner is punishable under Sec. 55(i) of the Kerala Abkari Act.

(3.) The prosecution case is that the petitioner was found in possession of 450 ml of Indian Made Foreign Liquor for sale on 25/10/2022 at the compound of the Bhagath Petrol Pump, Yadhukadu.