ARUN Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Section 439 Cr.P.C. The application is moved by accused Nos.1 and 2 involved in Crime No.314/2018 of Agali Police Station, Palakkad District, registered for the offence punishable under Section 55(a) of the Abkari Act.

(2.) The allegation of the prosecution was that at about 19.30 hrs. on 26.8.2018 the petitioners were found by the Agali Police transporting 14 litres of Indian made foreign liquor in a Motor Cycle bearing registration No.KL-51/D-1620 at Kavundikkal. The contraband was seized and the petitioners were arrested. They were remanded to judicial custody and this application is moved seeking regular bail.

(3.) According to Sri.Sandeep T.K, the learned counsel the petitioners were taken into custody on 26.8.2018. According to him, the quantity is only 14 liters. For want of criminal antecedents against the petitioners, he pleaded for enlarging them on bail.