PRAKASHAN P. Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The Petitioner is the sole accused in Crime No. 1134/2022 of Chandera Police Station, Kasargod District alleging commission of offence punishable under Sec. 55(i) of the Kerala Abkari Act.

(3.) The prosecution allegation is that, on 30/12/2022 at 12.25 hours, Excise Officials intercepted the petitioner and he was found in possession of 4.5 litres of Indian Made Foreign Liquor meant for sale only in Karnataka from the house wherein he is residing along with his family and thereby the accused has committed the alleged offence.