BHASKARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner herein is the sole accused in Crime No.457 of 2016 of the Parappanangadi Police Station registered under Sections 55 (a) and(i) of the Kerala Abkari Act. He seeks regular bail under Section 439 of the Code of Criminal Procedure. The application filed by him for regular bail was dismissed by the learned Judicial First Class Magistrate -I, Parappanangadi on 7.6.2016. The petitioner has been in judicial custody since 3.6.2016.

(2.) The prosecution case is that, at about 9.15 a.m on 3.6.2016, the petitioner was found possessing 6 litres of Indian Made Foreign Liquor for the purpose of illicit sale. He was arrested on the spot by the police, and the quantity of liquor was seized as per mahazar. .

(3.) This application for regular bail is opposed by the learned Public Prosecutor on the ground that investigation is still in progress, and that if the accused is now released, he will definitely obstruct the investigation. B.A No.4435 of 2016