JOSEPH VICTOR 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 05.12.2020 at about 5.30 p.m., at Neelamkachi, the accused was found to be in possession of 3.600 litres of Indian Made Foreign Liquor intended for sale. He was apprehended and remanded to judicial custody and continues to remain in custody.

(3.) The applicant states that he is innocent and the allegations are not true and that he has no criminal antecedents. Therefore, he may be released on bail