MANOJ Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application is filed under Sec. 483 of Bharatiya Nagarik Suraksha Sanhita.

(2.) Petitioner is the accused in Crime No.158 of 2024 of Mannarkkad Excise Range, Palakkad. The above case is registered against the petitioner alleging offences punishable under Ss. 55(i) and 67 B of the Kerala Abkari Act.

(3.) The prosecution case is that accused was found in possession of 4 liters of Indian made Foreign Liquor.