DEEPESH KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail filed under Sec. 439 of Cr.P.C. by the accused in Crime No.46/2024 of the Chadayamangalam Excise Range Office, Kollam. The offences alleged against the petitioner are under Ss. 55(i) and 67B of the Kerala Abkari Act.

(2.) The Prosecution case is that on 28/4/2024, at about 8 p.m, the accused was found in possession of 800 ml of Indian Made Foreign Liquor (IMFL). He was arrested on the same day and he is custody till then.

(3.) According to the learned counsel for the petitioner, this is a false case foisted against the petitioner and that he is innocent.