SHAJI ALIAS SHARAFUDEEN Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER seeks anticipatory bail on the allegation that the Eroor police are at his heels in connection with some non-bailable offences registered against him.

(2.) LEARNED Public Prosecutor, on instructions, submitted that the petitioner is the 3rd accused in Crime No.119/07 of Eroor Police Station for an offence punishable under section 15(c) of the Abkari Act for allegedly consuming liquor from a public place and that the said offence is a bailable offence. If so, invocation of Sec.438 Cr.P.C. is misconceived. This application is accordingly dismissed without prejudice to the right of the petitioner to seek regular bail from the concerned court.