BINOY Vs. STATE OF KERALA

JUDGEMENT

(1.) Applications For Regular Bail

(2.) On 01.02.2020, at about 9.00 AM, when the Excise patrol party reached Parathode, the applicant was found to be in possession of 1.420 litres of IMFL intended for sale in contravention of the Abkari Act. The crime was registered. But, the applicant managed to flee and could not be arrested. He was absconding till the second occurrence took place on 19.01.2021 at about 5.45 PM, when the Excise party at the very same place, saw the applicant in possession of 5.500 litres of IMFL, which he was intending to sell in a cargo pick up van bearing Reg.No.KL-06-C-5948 and he was arrested from the spot and remanded to judicial custody. His formal arrest in Crime No.06 of 2020 was recorded on 27.01.2021. The applicant states that he is innocent and the allegations are not true And, therefore , he seeks regular bail.

(3.) Heard the learned counsel appearing for the applicant and the learned Public Prosecutor. The learned Public Prosecutor submits that the applicant has criminal antecedents and he was involved in similar offences during the year 2017 also and presently, he has two crimes pending against him. And, therefore, the application for bail is opposed.