FAISAL S Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioners are the accused in Crime No.799/2019 of Pallithottam Police Station, Kollam District. The above case is registered against the petitioner and others alleging offences punishable under Sections 3 and 7 of the Essential Commodities Act.

(3.) The prosecution case is that, the petitioner along with the other accused transported ration rice and wheat without permit or license in a vehicle bearing Registration No.KL-08/AY-1205. The vehicle was intercepted and the 1st accused was arrested.