GREESHMA K.J. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application seeking regular bail.

(2.) The petitioner is the 3rd accused in Crime No.361/2024 of Narakkal Police Station, Ernakulam District, registered for the offence under Sec. 55(a) (i) of the Kerala Abkari Act.

(3.) The prosecution case is that the 1st accused is the husband of the 3rd accused and the 2nd accused is his brother in law and that on 29/3/2024, at 12.05 hrs, 84 half litre bottles of Indian Made Foreign Liquor were recovered from the bedroom of the house bearing No.IX/607 of Elamkunnapuzha Village, where the 1st accused is residing, and one half bottle of Indian Made Foreign Liquor and Rs.5,500.00 (Rupees Five Thousand Five Hundred only) were recovered from the terrace of the house bearing No.IX/608A, and it is alleged that the said contraband items were illegally stocked by accused Nos.1 to 3 for illegal sale, and they are thereby, alleged to have committed the offences as aforesaid.