PAYYAMPALLI GEORGEKUTTY Vs. STATE OF KERALA

JUDGEMENT

(1.) The application is filed under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, by the sole accused in Crime No.36/2024 of the Excise Range Office Peravoor, Kannur, which is registered against him for allegedly committing the offence punishable under Sec. 55(i) of the Kerala Abkari Act,1 of 1077. The petitioner was arrested and remanded to judicial custody on 26/6/2024.

(2.) The essence of the prosecution case is that: on 26/6/2024, at around 09:15 hours, the accused was found in conscious possession of 3.5 litres of Indian Made Foreign Liquor, which was meant for sale. The accused was arrested on the spot with the contraband article. Thus, the accused has committed the above offence.

(3.) Heard; Sri. P. V.Anoop, the learned counsel appearing for the petitioner and Sri. C. S. Hrithwik, the learned Senior Public Prosecutor.