ANILKUMAR B.M. Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Sec. 439 of the Code of Criminal Procedure seeking regular bail.

(2.) The petitioner is the accused in Crime No.108/21 of Kasaragod Excise Range Office for having committed an offence punishable under Ss. 58 and 67B of the Abkari Act.

(3.) The allegation against the petitioner is that, on 14/6/2021 at about 4.00 p.m., at the road starting from National Highway towards Govinda Pai College at Uddvara village, the accused was found in possession of 138.6 litres of IMFL meant for sale only in the state of Karnataka in Hyundai i10 Magna car and thereby, he committed the offences alleged against him.