ISMAIL Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 438 of Criminal Procedure Code was heard through Video Conference.

(2.) Petitioner is the accused in Crime No.103 of 2020 of Eravipuram Police Station, Kollam. The above case is registered against the petitioner alleging offences punishable under Sections 3 and 7 of the Essential Commodities Act, 1955 r/w S.5(a) of the Kerala Rationing Order, 1966.

(3.) The prosecution case is that the petitioner having intention to make unlawful profit by sale of ration rice, which is an essential commodity, unauthorisedly stocked 534 kgs of rice in 56 sacks, in his house, "Aysha Manzil", Peoples Nagar No.142, near Khadisiya Tahikkavu, Thriveni Junction, Valathumgal Cheri, Eravipuram village without any licence.