JAIMON 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 05.06.2021, at around 6 P.M., the applicant was found under suspicious circumstances in front of a house at Enanellor and on search he was found to be in possession of 750 ml of liquor intended for sale. He was arrested and remanded to judicial custody. Thereafter, he was released on interim bail on 07.06.2021 and continues on bail. The applicant says that he is innocent and the allegations are not true and that he has no criminal antecedents and therefore, he may be released on bail and moreover, he also stated that he is a divorcee and he has a 5 year old son to look after and therefore he may not be incarcerated.

(3.) Heard the learned counsel for the applicant and the learned Public Prosecutor. The petitioner admittedly does not have any criminal antecedents. Considering the present pandemic situation and the fact that the petitioner does not have any criminal antecedents and also considering the quantity of liquor involved, I am inclined to grant bail to the petitioner. In the result, the Bail Application is allowed and the applicant is directed to be released on bail on execution of bond for Rs. 50,000/- (Rupees fifty thousand only) each with two solvent sureties, each for the like amount to the satisfaction of the jurisdictional court. The interim order of bail is made absolute.