JAYALAL Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for Regular BaiL

(2.) On 21.12.2020, at about 11.45 AM, at Karuvatta in Adoor Village, the applicants were found carrying 37 litres of IMFL in a Maruthi car bearing Reg. No. KL-61 D/2478. They were intercepted by the Police party and arrested on the spot and the contraband was seized. The applicants have been in custody since then. They plead that they have been falsely implicated in this crime. They do not have any criminal antecedents. The liquor was purchased from a licenced outlet. And, therefore, they may be granted bail.

(3.) Heard the learned counsel appearing for the applicants and the learned Public Prosecutor. The learned Public Prosecutor admits that the applicants do not have any criminal antecedents. Under the circumstances, I find that there is no reason to incarcerate the applicants any longer.