PRAJEESH 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 accused in Crime No.36 of 2024 of Kunnamkulam Excise Range Office, Thrissur District, for having allegedly committed offences punishable under Ss. 55(i) and 67(B) of the Abkari Act.

(3.) The prosecution allegation is that on 1/5/2024 at 8.00 a.m., at Kurumal Desom the accused was found in possession of 2.5 litres of Indian Made Foreign Liquor which was kept in the vehicle and sold and thereby committed the offences.