KRISHNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed u/s 439 of Code of Criminal Procedure seeking regular bail.

(2.) The petitioner is the accused in Crime No.117/2023 of Excise Range Office, Alathur which was registered for the offence punishable under Sec. 55(i) of the Abkari Act.

(3.) The prosecution case is that, on 25/7/2023 at about 12.40 p.m., the petitioner was found in possession of 4.800 litres of Indian Made Foreign Liquor, kept for sale and thereby committed the offence. The crime was registered in such circumstances and the petitioner was also arrested on the same day. This application for regular bail is submitted in such circumstances.