P.V. RAJEENDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for regular bail under Section 439 of Cr.P.C.

(2.) The prosecution case, in brief, is that on 16.01.2021 at about 12.30 p.m. at Pallikunnu amsom, Chalad Desom, the accused was found to be in possession of 25 litres of arrack and 200 litres of wash intended for distillation of arrack kept in the shop named 'Puthuma Decoration' belong to him. He was arrested from the spot and remanded to judicial custody. He has been in custody since then. He seeks bail stating that the allegations are not true and that he has no criminal antecedents. He has been in custody for fairly long time.

(3.) Heard the learned counsel for the applicant and the learned Public Prosecutor.