CHANDRAN 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 the accused was found selling 12.250 litres of Indian Made Foreign Liquor at Chalavara on 16.09.2017 at about 5.45 p.m. The liquor was allegedly kept inside an autorickshaw bearing registration No. KL 51 A 6817. On seeing the Excise officials, the applicant allegedly fled away from there and could not be apprehended. The Excise officials seized the autorickshaw and the liquor, and the crime was registered. The applicant managed to flee away and prevent arrest for so long. Ultimately, he was arrested on 29.12.2020 and remanded to judicial custody.

(3.) The applicant states that he is innocent and has been implicated falsely in this case because he has got some antecedents.