BABU,S/O.GOPALAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Section 439 Cr.P.C.

(2.) The petitioner is the 1st accused involved in Crime No.299 of 2018 of Agali Police Station, Palakkad District.

(3.) The allegation was that on 15.8.2018 at 19.15 hours, when an autorickshaw bearing registration No.KL-50-8685, driven by the petitioner was intercepted by the Agali Police at Mukkali Anakkatty Public road, a sack containing 70 plastic bottles with labels named Oasis classic rum was found kept below the back seat of the autorickshaw. Another person was also found sitting in the autorickshaw. Both of them were questioned and on identification that the bottles contain Indian Made Foreign Liquor, the contraband liquor were seized. Both the persons were arrested then and there and the Crime in question was registered for the offence under Section 55(a) of the Abkari Act. In the said circumstances, the petitioner has moved this application.