BIJU ETTAMMAL Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition has been filed challenging the confiscation order passed u/s 67B(2) of the Kerala Abkari Act.

(2.) The petitioner was the sole accused in SC No.415/2020 on the files of the Assistant Sessions Court, Kasaragod (for short, the trial court). He faced trial for the offence punishable under Sec. 55(a) of the Kerala Abkari Act.

(3.) The prosecution case, in short, was that on 11/10/2019 at 11.50 p.m., the petitioner was found transporting 12 bottles of Indian Made Foreign Liquor, each having a capacity of 750 ml, in his Innova car bearing Regn.No.KL-13 S 1772 in contravention of the Abkari Act.