KRISHNAN V. Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the accused in Crime No. 47/2024 Bandadukka Excise Range Office, Kasargod District, for having allegedly committed an offence punishable under Ss. 55(i) and 67B of the Abkari Act.

(3.) The prosecution allegation is that, on 29/4/2024 at 7.10 P.M., the accused was found in possession of 1 litre of IMFL in an autorickshaw bearing Registration No. KL 14 H 9965 near an electric post No.K/RRP/74 at Bedadukka Village and thereby, committed the offences as alleged by the prosecution.