SATHEESHAN N.V. Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the sole accused in Crime No.113 of 2022 of Peravoor Excise Range Office, Kannur registered alleging commission of offences punishable under Ss. 8(1), 8(2) and 55(g) of the Abkari Act.

(3.) The prosecution case is that on 30/12/2022 at 5.30 p.m. the accused was found in possession of 29.5 litres of wash near the building of one Jimmy Varghese in Kallerimala Melmuringodi road, in contravention of the provisions of the Abkari Act. Thus the petitioner has committed the abovesaid offences.