BIJU THOMAS Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed u/s 439 of the Code of Criminal Procedure seeking regular bail.

(2.) The applicant is the accused in Crime No.116/2023 of Alakode Excise Range Office, Kannur. The offences alleged are punishable under Ss. 8(1) and 8(2) and 55(g) of the Abkari Act.

(3.) The prosecution case, in short, is that on on 09/11/2023 at 1.30 p.m., the applicant was found in possession of 6 litres of country made liquor and 110 litres of wash and equipment for distillation in contravention of the Abkari Act and Rules and thereby committed the offence.