KODIKANDY AFSAL Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The applicant is the accused in Crime No.954/2023 of Irikkur Police Station. The offence alleged is punishable under Sec. 55(i) of the Abkari Act.

(3.) The prosecution case, in short, is that on 6/10/2023 at Padincharekkara, Kalliyad, the applicant was found in possession of 11 litres of Indian Made Foreign Liquor in contravention of the Abkari Act and Rules and thereby committed the offence.