CHANDRASEKHARA S. Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Sec. 439 of the Code of Criminal Procedure.

(2.) The petitioners are accused Nos. 1 and 2 in Crime No. 22 of 2023 of Badiadka Excise Range Office. The offences alleged against the petitioners are punishable under Ss. 58 and 67B of the Kerala Abkari Act.

(3.) The prosecution case is that on 13/2/2023 at 7.30 p.m, the accused were found in possession of 155.52 litres of IMFL meant for sale in the State of Karnataka in a Maruti Alto Car bearing Registration No.KL 14H 135 in Badiadukka - Mulleria SH Road in Badiadka Village and thereby committed the offences.