AJIKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is an application for bail filed by the petitioner who is accused in crime No.46 of 2014 of Sasthamcotta Excise Range of Kollam District under Section 439 of the Code of Criminal Procedure.

(2.) THE case of the prosecution in nutshell is that, on 15.04.2014 at about 1:30 PM the accused was found to be in possession of one litre of arrack and also two liters of Indian Made Foreign Liquor for the purpose of sale and they have seized those articles from his house and thereby he had committed the offence punishable under Section 8 (1) and (2) and 55(a) and (i) of the Abkari Act.

(3.) THE application was opposed by the Public Prosecutor on the ground that the investigation is not over and if he is released on bail, he is likely to repeat similar offence.