RAJESH 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 sole accused in Crime No.93/2023 of North Paravur Excise Range Office, Ernakulam District, for having allegedly committed offences punishable under Ss. 55(i) and 67B of the Kerala Abkari Act.

(3.) The prosecution allegation is that, on 1/12/2023 at 11.50 pm, the accused was allegedly found in possession of 21.5 litres of IMFL, which was allegedly kept for sale, and thereby he committed the offences alleged.