DILEEP R, Vs. STATE OF KERALA

JUDGEMENT

(1.) APPLICATION FOR REGULAR BAIL

(2.) On 29.09.2020, when the Excise party reached near the residence of the applicant's father, on getting reliable information regarding sale of liquor, they found three persons standing near the residence and one of them was found carrying a plastic cover, handing over a bottle of liquor from out of the cover to another person and on seeing the Excise officials, they fled away from there. 90 bottles of Indian Made Foreign Liquor, containing 500ml each was seized from the place. Crime was registered. The applicant in anticipation of arrest approached this Court by filing B.A.No.6525 of 2020 and the same was disposed of by this Court directing him to surrender before the Investigating Officer within two weeks. Accordingly, the applicant surrendered on 02.11.2020 and was remanded to judicial custody on 03.11.2020. The applicant seeks regular bail stating that he has no criminal antecedents and that he is willing to comply with any conditions that may be imposed.

(3.) Heard the learned counsel appearing for the applicant and the learned Public Prosecutor. The applicant has no criminal antecedents is admitted by the learned Public Prosecutor.