GEORGE 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 sole accused in O.R.No.106/2023 of the Mallappally Excise Crime, Pathanamthitta. The offences alleged are punishable under Sec. 55 (i) of the Abkari Act.

(3.) The prosecution case, in short, is that on 13/7/2023, the applicant was found in possession of 900 ml of Indian Made Foreign Liquor in contravention of the provision of the Abkari Act.