JAYACHANDRAN. A.K 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.215 of 2021 of Payyanur Police Station registered for the offences punishable under Sections 58,55(a), 55(i) of the Abkari Act.

(3.) He has been in custody since 18.5.2021.