SAINUL ABIDEEN Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the 2nd accused in Crime No.225/2025 of Kalladikkode Police Station. The above case is registered against the petitioner alleging offences punishable under Ss. 55(a), 55(i), 55D and 58 of the Kerala Abkari Act.

(3.) The prosecution case is that on 22/3/2025, the accused was found in possession of 50 litres of Indian Made Foreign Liquor for sale in two cars. Hence, it is alleged that the accused committed the offences.