RADHAKRISHNA PILLAI Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The applicant herein is the accused in Crime No.92 of 2019 registered at the Chadayamangalam Excise Range under Section 55(i) of the Abkari Act.

(3.) The prosecution allegation is that on 01.09.2019, while the Excise Range Inspector, Chadayamangalam was on patrol duty, the applicant was found sitting on a bike and selling a bottle of Indian Made Foreign Liquor to another person. On seeing the Excise personnel, the purchaser took to his heels. The applicant was apprehended and from his possession, 1.5 litres of Indian Made Foreign Liquor was seized. He was arrested and he remains in custody.