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Judgment
12 paragraphs · 196 wordsAshok Menon, J
This is an application for regular bail under Section 439 of the Cr.P.C.
The applicant is the 1st accused in Crime No.693/2021 of Perumbavoor Police Station for having allegedly committed the offences punishable under
Sections 55(a) and 55(i) of the Abkari Act.
The prosecution case, in brief, is that on 13.05.2021 at about 12.40 AM, the applicant and the 2nd accused were found to be in possession of two
litres of arrack in violation of the provisions of the Abkari Act. The applicant was arrested and remanded to judicial custody. Thereafter, he was
released on interim bail.
Heard the learned Counsel for the applicant and the learned Public Prosecutor.
The learned Public Prosecutor points out that the applicant has another criminal antecedents for involving in an offence punishable under Section
323 of the I.P.C. But, he is not involved in an offence of similar nature. Considering the quantity of liquor involved and also the present pandemic
situation, I do not find any reason for further incarceration of the applicant. Therefore, the interim bail granted to the applicant is made absolute and he
shall execute the bond as directed.