SANTOSH KUMAR 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.31/2024 of the Chadayamangalam Excise Range Office, Kollam, 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 on 29/3/2024.

(2.) The crux of the prosecution case is that; on 29/3/2024 at around 20.25 hours, the accused was found in possession of 800 ml of Indian Made Foreign Liquor and Rs.1000.00. The accused was arrested with the contraband article and the money then and there from the spot. Thus, the accused has committed the above offence.

(3.) Heard; Sri. P. Anoop, the learned counsel appearing for the petitioner and Smt. Neema. T.V., the learned Senior Public Prosecutor appearing for the respondent.