PAVAN M. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail filed by the accused in Crime No.65/2024 of Excise Range, Kasargode under Sec. 439 Cr.P.C. The offence alleged against the petitioner is under Sec. 58 of the Abkari Act.

(2.) The Prosecution case is that on 16/4/2024 at about 1.50 pm, the accused was found in possession of 8.64 liters of Indian Made Foreign Liquor (IMFL) in Kudlu village, which was meant for sale in the State of Karnataka.

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