LOKANADHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Sec. 439 of the Code of Criminal Procedure seeking regular bail. The petitioner is the sole accused in Crime No. 176/2023 of Agali Excise Range Office, Palakkad, for having allegedly committed the offences punishable under Ss. 67B and 58 of the Abkari Act.

(2.) The prosecution case is that, on 5/9/2023 at 2.45 P.M., the excise officials intercepted the accused in front of Govt. U.P.School, Kottathara and he was found transporting 6.660 litres of IMFL in a TVS Bike bearing Reg.No. KL-50/J-5350 and, thereby, committed the offences.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is totally innocent and has been falsely implicated with ulterior motives. At any rate, he points out that the petitioner is in custody from 5/9/2023, and the continued custody of the petitioner is unnecessary.