PRADEEP G Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner, who is the 3rd accused in C.R.No.3/07 of Amaravila Excise Range for an offence punishable under section 55(a) of the Abkari Act for allegedly transporting 1000 litres of rectified spirit in a Scorpio car on 5.1.07, seeks anticipatory bail.

(2.) Learned Public Prosecutor opposed the application.

(3.) It is too early to accept the petitioner's contention that he has been a lone crusader against the abkari mafia and has aided the excise department to unearth various abkari cases and he has also figured as prosecution witness in seven cases all out of his thirst to bring the culprits to justice and that he has been falsely implicated in this case.