VENUGOPAL Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the sole accused in Crime No.122/2022 of Cherpulassery Excise Range, Palakkad District, alleging commission of offence punishable under Sec. 55(i) of the Abkari Act.

(3.) The prosecution allegation is that, on 12/11/2022, at 8 pm, at Karuvattur, the petitioner was found in possession of 1.5 litres of Indian Made Foreign Liquor, kept for the purpose of sale and thereby committed the above said offence.