VISWAMBHARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for Regular Bail.

(2.) The petitioner is the accused in Crime No.69/2022 of Thiruvananthapuram Excise Range Office, Thiruvananthapuram alleging commission of offences punishable under Ss. 55(i) of the Kerala Abkari Act.

(3.) The prosecution allegation is that, on 10/9/2022 at 2.30 pm, while the Excise party was conducting patrol duty, found the accused possessing 8.5 litres of Indian Made liquor kept in 7 bottles, each having capacity of 500 ml and was also engaged in retail sale of the same in front of C-Dit institution at Muttalakuzhi at Thiruvallam village. The accused has kept the above articles with intent to sell, in violation of the provision of Abkari Act on a dry day, and thereby committed the aforesaid offence.