JOHN P.J. Vs. STATE OF KERALA

JUDGEMENT

(1.) The writ petitioner was the sole accused in the case S.T.No.288/2019 on the file of the Court of the Judicial First Class Magistrate, Payyannur.

(2.) The allegation against the petitioner in the aforesaid case was that he committed an offence punishable under Section 13 read with 63 of the Abkari Act, 1077.

(3.) The prosecution case was that, on 30.12.2018, at about 11.20 hours, the petitioner was found transporting four litres of Indian made foreign liquor in the car KL-13 T 9659. The Sub Inspector of Cherupuzha police station detected the offence and registered the case as Crime No.362 of 2018 of Cherupuzha police station. The car was seized and produced, on 01.01.2019, before the Deputy Excise Commissioner, Kannur, who is the authorised officer under Section 67B of the Abkari Act.