(1.) Application for Regular Bail
(2.) On 27.12.2020, at about 1.35 PM, the accused was found to be in possession of 51.840 litres of Indian Made Foreign Liquor, intend for sale in the State of Goa. The accused was arrested on the said date and remanded to judicial custody. He continues in remand. The applicant states that he is innocent and the allegations are not true and that he may be granted regular bail, since he has been in custody for the last 51 days.
(3.) Heard the learned counsel appearing for the applicant and the learned Public Prosecutor. The learned Public Prosecutor points out that the applicant is involved in five other crimes of similar nature and he has been involved in Abkari offences since 2009 and has been regularly getting involved in offences of similar nature. Hence, the bail application is opposed.