SREERAG Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for regular bail under Section 439 Cr.PC.

(2.) The applicant is an accused in Crime No.56/2020 of Kayamkulam Excise Range for having allegedly committed offences punishable under Section 55(g) of the Abkari Act.

(3.) The prosecution case, in brief, is that the Excise Inspector, Kayamkulam Excise Range and his party found the accused in possession of 34.5 litres of wash stored in a white container at Mannathukulam junction, Puthuppally Village. The applicant was not apprehended and he approached this Court for anticipatory bail by filing BA No.5493/2020 and this Court directed the applicant to surrender before the investigating officer. Consequently, he was remanded to judicial custody and his Bail Application was dismissed by the jurisdictional Magistrate. The applicant seeks indulgence of this Court stating that the case has been falsely foisted out of personal vendetta and hence, seeks bail.