PRAMOD Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for Regular Bail

(2.) On 02.01.2021 at about 7.30 PM, at Kulakkode, the applicant was found to be in possession of 11.5 litres of IMFL, which he was transporting for the purpose of sale in his motor cycle bearing reg.No.KL-49-H-1664. He was intercepted and the contraband was also taken into custody and the accused remanded to judicial custody. He continues to remain in custody. The applicant states that he is innocent and the allegations are not true. He has no criminal antecedents and therefore he may be granted 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.