RAJAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for regular bail under Section 439 of Cr.P.C.

(2.) The prosecution case, in brief, is that on 04.12.2020 at about 17.15 hours, the accused was found engaged in the sale of Indian Made Foreign Liquor at Njavalinkadavu in contravention of the provisions of the aforesaid Act. 4.250 litres of IMFL in bottles were seized from the cabin of his scooter bearing registration No. KL 49/F-5704.

(3.) The applicant was arrested and remanded to judicial custody. He continues to remain in custody. The applicant states that he is innocent and the allegations are not true and the liquor was purchased from a legal beverages outlet. He did not intend to sell the liquor.