SREEDHARA M Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the sole accused in Crime No.123 of 2022 of Badiadka Excise Range, Kasaragod registered alleging commission of offence punishable under Sec. 58 of the Kerala Abkari Act.

(3.) The prosecution allegation is that on 12/12/2022 at 2.10 p.m. the accused was found in possession of 276.48 litres of IMFL meant for sale in Karnataka only near the house bearing No.VII/210 situated in Kumbadaje Village. Thus the petitioner has committed the abovesaid offence.