BIBIN B. Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the sole accused in Crime No.15/2022 of Chirayinkeezhu Excise Range Office, Thiruvananthapuram district, alleging commission of offence punishable under Sec. 55(i) of Abkari Act.

(3.) The prosecution allegation is that, on 1/2/2022, at about 11.50 a.m., the accused was found possessing 10.5 litres of Indian Made Foreign Liquor for the purpose of sale, in the bed room of his residence situated in Kadakkavoor Grama Panchayath.