RAJESH Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for regular bail under Section 439 of Cr.P.C. Applicants are accused 1 to 3 in Crime No.816/2020 of Kaipamangalam Police Station for having allegedly committed offences punishable under Sections 8(1), (2) and 55 (g) of the Kerala Abkari Act.

(2.) The prosecution case, in brief, is that on 20.08.2020 at about 12.20 hours, the applicants were found to be in possession of 50.700 litres of arrack and 900 litres of wash and also equipments for the purpose of distillation of arrack. They were arrested and produced before the jurisdictional Magistrate on 21.08.2020 and remanded to judicial custody. They continue to be in judicial custody.

(3.) It is submitted that the applicants do not have any criminal antecedents. They are willing to comply with any conditions and prayed that they may be released on bail. They have been in custody for more than two months now.