SAJEESH KUMAR A. Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) Bail is sought under Sec.438 of Cr.P.C. Petitioner is the 3rd accused in crime No.133/2018 of Thamarassery police station. He and two others have allegedly committed an offence punishable under Sec.55(i) of the Abkari Act.

(2.) The prosecution case is as under : The incident was at 8.50 pm on 14.3.2018. Accused 1 and 2 and the petitioner were found selling Indian made foreign liquor to a customer. The said customer and the petitioner ran away from the scene of crime when they saw the police party. Accused 1 and 2 were arrested.

(3.) The petitioner contends that he has no connection with accused 1 and 2. The petitioner denies him to have any role in the crime.