RAVEENDRAN PILLAI Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail filed under Sec. 439 Cr.P.C by the sole accused involved in Crime No.146 of 2023 of Kottarakkara Excise Range Office, Kollam. The offences alleged against the petitioner are under Ss. 55(i) and 55(h) of the Abkari Act.

(2.) The Prosecution case is that on 12/12/2023 at 6.15 pm, the petitioner was arrested with 8 litres of Indian Made Foreign Liquor (IMFL) in front of Aluvila Stores on the south-west of Thamaramchira Sreekrishna Swamy Temple.

(3.) According to the learned counsel for the petitioner, this is a false case foisted against him and also that he is innocent. According to him, there is no criminal antecedents against the petitioner.