LAWS(KER)-2021-3-161

PRASSANAKUMAR NAYAK Vs. STATE OF KERALA

Decided On March 16, 2021
Prassanakumar Nayak Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

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

(2.) The prosecution case, in brief, is that on 15.01.2021 at about 4.15 p.m., the applicant was found to be in possession of 4 kgs of ganja in violation of the aforesaid provision. It is stated while he was travelling on a train from Orissa to Ernakulam, he was arrested by the Officers of the Excise Squad, Palakkad. He was remanded to judicial custody and continues to be in judicial custody.

(3.) The applicant states that he is innocent and the allegations are not true. He was working at Mughal Hotel near Ernakulam South Railway Station. He was coming to Ernakulam along with a person named Jose, and two others from Orissa for working in the hotel. He has no criminal antecedents and therefore, he seeks regular bail.