B.M.ANILKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition for regular bail has been filed by the sole accused in crime No.171/2024 of Kumbala Excise Range, Kasargod, registered alleging the commission of offences punishable under Ss. 58 and 67B of the Abkari Act.

(2.) The prosecution allegation is that, on 17/12/2024, at 12.40 P.M. at Hosangadi in Manjeshwar village, the accused was found possessing and transporting 8.64 litres of Indian Made Foreign Liquor meant exclusively for sale in Karnataka State, in an Activa Scooter bearing registration No. KL 14 V 4981, in violation of the provisions of the Abkari Act. Hence the accused is alleged to have committed the offences mentioned above.

(3.) Heard both sides and perused the available records.