USHA @ AMMINI Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a petition filed under Section 439 of the Code of Criminal Procedure.

(2.) The petitioner is the accused in Crime No.122 of 2015 of the Karunagappally Excise Range, Kollam, registered for the offence punishable under Section 55(i) of the Kerala Abkari Act.

(3.) The gist of the prosecution case is that at 8 PM on 11.08.2015, the petitioner was allegedly found to be in possession of 3.5 litres of Indian Made Foreign Liquor for the purposes of sale. The petitioner was arrested and he continues to be in custody from that date.