JOMON K.JACOB Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is undergoing incarceration in connection with Crime No. 101 of 2021 of Thiruvalla Excise Range Office registered for the offence punishable under Section 55(g) of the Kerala Abkari Act, has moved this application for his release on bail.

(2.) The petitioner has been in custody since 01.09.2021.

(3.) The learned counsel for the petitioner submits that in fact the contraband was seized from a house where the petitioner or his family are not residing. It is true that it is the family house of the petitioner. But after the death of his father, he along with his mother moved to another house and the house bearing No.VII/75 was kept locked. He has absolutely no connection with the alleged incident. But he has been arrested and is undergoing incarceration.