MURALI A Vs. STATE OF KERALA

JUDGEMENT

(1.) The application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, by the sole accused in Crime No.80/2024 of the Excise Range Office, Hosdurg, Kasaragod, registered against him for allegedly committing the offences punishable under Ss. 55(i) and 67B of the Kerala Abkari Act 1 of 1077. The petitioner was arrested on 15/5/2024.

(2.) The crux of the prosecution allegation is that: on 15/5/2024, at around 19.30 hours, the accused was found in possession of 3 liters of Indian Made Foreign Liquor which was stored in his motor cycle bearing No.KL-14E-8642. The accused was arrested on the spot with the contraband article. Thus, the accused has committed the above offences.

(3.) Heard; Sri.T.Madhu, the learned counsel appearing for the petitioner and Smt.Seetha S., the learned Public Prosecutor.