ARUL RAJ R. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail filed under Sec. 439 of the Code of Criminal Procedure, 1973.

(2.) The petitioner is the accused in Crime No. 57/ 2023 of Kottarakkara Excise Range, Kollam, alleging commission of offences punishable under Ss. 55(i) and 67 B of Kerala Abkari Act.

(3.) The crime is registered on the allegation that, on 1/5/2023, at about 3.30 p.m., the Excise party found the petitioner in possession of 40 liters of Indian-made foreign liquor (for short 'IMFL') kept on his motor cycle and stored inside his house. The petitioner was arrested on the same day and is continuing in custody.