SAJEEV Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The prosecution case, in brief, is that on 29.01.2021 at about 6.45 p.m at Puthumana kara in Kombanad Village, the applicant was apprehended by the police party and found to be possession of 16.50 litres of IMFL intended for sale. The applicant was remanded to judicial custody and continues in custody.

(3.) The applicant states that he is innocent and the allegations are not true. He has been in custody since 29.01.2021 onwards and hence seeks regular bail.