MOHANAN NARAYANAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner who is the accused in Crime No.40/07 of Chalissery Police Station for offences punishable under sections 279 IPC and section 55(a) of the Abkari Act, seeks anticipatory bail.

(2.) The case of the prosecution is that on 27.1.2007 at about 8.30 PM, the autorickshaw driven by the accused dashed against a motor cycle and 14 bottles altogether containing 4.08 litres of IMFL and a glass tumbler were inside the autorickshaw and the petitioner soon after the incident made good his escape.

(3.) The case of the petitioner on the other hand is that the autorickshaw of which his wife is the registered owner met with an accident and petitioner was not the driver of the autorickshaw and the contraband liquor also does not belong to the petitioner.