(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.127/2023 of Kottarakkara Excise Range Office, Kollam, for having committed an offence punishable under Sec. 55(i) of the Abkari Act.
(3.) The allegation against the petitioner is that on 9/10/2023 at about 6.05 p.m., at a place which is approximately 600 meters West of Bathel Junction in Kulakkad East, Kottarakara Taluk, the petitioner was found engaged in selling Indian Made Foreign Liquor (IMFL) which comes to a quantity of 5.6250 litres and a sum of Rs.400.00 was also found with him and he committed the offence alleged against him.