DILEESHAN.V.K Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is accused in Crime No.98/2022 of Hosdurg Excise Range, Kasaragod District alleging commission of offence punishable under Sec. 55(I) of the Kerala Abkari Act.

(3.) The prosecution allegation is that, on 18/7/2022 at 5.00 pm, the accused was found selling a bottle of liquor from a plastic sack at parakkalayi vayambu road in Kodom Belur. The plastic sack contained 34 bottles of 500 ml each, filled with IMFL having labels 'Courier Napolean Gold brandy for sale in Kerala only' on 22 bottles and 'Honey Bee Indian brandy for sale in Kerala only' on other bottles and thus the accused has committed the above offence.