DAMODARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed under Sec. 439 of the Code of Criminal Procedure.

(2.) The petitioner is the accused in Crime No.98/2022 of Mattannur Excise Range. The offence alleged against the petitioner is punishable under Sec. 55(i) of the Abkari Act.

(3.) The prosecution case is that on 2/10/2022 at 6.10 P.M, the petitioner was found to have been involved in the sale of Indian Made Foreign Liquor with the possession of 1 litre brandy near Nidiyanjiram Muthappan Madappura in Uliyil desom in Chavassery amsom.