PONNAMMA Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is an application for anticipatory bail under Section 438 of the Code of criminal Procedure. The petitioner is the accused in Crime No. 22 of 2009 of excise Range, Thiruvalla.

(2.) THE offence alleged against the petitioner is under Section 55 (i) of the Kerala Abkari Act.

(3.) THE prosecution case is that the petitioner was found selling Indian made foreign liquor. She was found in possession of 800 ml of Indian made foreign liquor. Learned counsel for the petitioner submitted that there is nothing to indicate that the petitioner was selling IMFL.