SUSHEELA Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the sole accused in crime No. 33/18 of Chathannoor Excise Range, Kollam District. The offence allegedly involved is one that punishable under Section 55(i) of the Abkari Act.

(3.) The allegation of the prosecution was that the petitioner was found in possession of 3.300 litres of Indian Made Foreign Liquor, in Thonnippara road, Thonnippara Village. The offence alleged was detected by the Excise Officials of Chathannoor Excise Range. The contraband was seized. The petitioner was taken into custody and the crime in question was registered.