SATHEESHAN E. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail.

(2.) Petitioner is the sole accused in Crime No.104 of 2022 of Badiadka Excise Range, Kasaragod registered alleging commission of offence punishable under Sec. 58 of the Kerala Abkari Act.

(3.) Prosecution allegation is that on 31/10/2022 at 6.00 p.m., the petitioner was found in possession of 16 litres of IMFL meant for sale in Karnataka and thus the accused has committed the abovesaid offence.