(1.) Application for regular bail filed under Sec. 439 of the Code of Criminal Procedure.
(2.) The petitioner is the accused in Crime No.29 of 2021 of Kolazhi Police Station registered for the offences punishable under Ss. 8(1) & (2) of the Kerala Abkari Act.
(3.) He has been in custody since 9/9/2021.