AYYASWAMI 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.45/2025 of Agali Excise Range. The above case is registered against the petitioner alleging offence punishable under Sec. 55(g) of the Kerala Abkari Act.

(3.) The prosecution case is that, the accused was found in possession of 200 litres of wash on 1/3/2025.