JAYARAM NONDA Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for regular bail filed under Section 439 of the Code of Criminal Procedure.

(2.) The petitioner is the sole accused in Crime No.118 of 2021 of Kumbla Excise Range Office, Kasaragord district registered for the offences punishable under Section 58 of Abkari Act.

(3.) He has been in custody since 27.6.2021.