LAWS(KER)-2021-1-142

SHAJAHAN Vs. STATE OF KERALA

Decided On January 07, 2021
SHAJAHAN Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) Application for Regular Bail

(2.) On 28.12.2020 at about 6.15 PM, at Pulayampara, the applicant was found to be in possession of 8 litres of IMFL in 8 bottles having a capacity of one litre each and was being transported in an auto-rickshaw bearing Reg. No. KL 09 X 7078, for the purpose of sale in contravention of the provisions of the Abkari Act. The applicant was arrested on the same day and remanded to judicial custody. He submits that he has no criminal antecedents and seeks bail.

(3.) Heard the learned counsel appearing for the applicant and the learned Public Prosecutor. The learned Public Prosecutor admits that the applicant has no criminal antecedents.