BALAN P.K. Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the second accused in Crime No. 102/2023 of Alakode Excise Range Office, Kannur, for having allegedly committed an offence punishable under Sec. 55(g) of the Abkari Act 1 of 1077.

(3.) The allegation against the petitioner is that the Excise Party, while on patrol duty, had found the petitioner in possession of 120 litres of Wash at New Naduvil amsom, and the contraband was seized and thereby committed the offence.