VIJEESH S.K. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail filed under Sec. 439 of the Code of Criminal Procedure, 1973.

(2.) Petitioner is the second accused in Crime No.464 of 2023 of Chandera Police Station alleging offences under Sec. 55(i) of the Abkari Act, 1077.

(3.) The prosecution case is that, on 11/5/2023 the accused was found in possession of 7 litres of Indian Made Foreign Liquor (IMFL) carried in an autorikshaw for the purpose of sale, and thereby committed the offences.