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Judgment
11 paragraphs · 199 wordsAshok Menon, J
This is an application for regular bail under Section 439 of the Cr.P.C.
The applicant is the sole accused in Crime No.682/2021 of Sasthamkotta Police Station for having allegedly committed the offences punishable
under Sections 8(1) and 8(2) of the Abkari Act.
The prosecution case, in brief, is that on 26.05.2021 at about 5.30 PM at Kuttiyil Junction-Railway Station Road in Kadapa Muri in Mynagappally
Village, the police officers on patrol duty apprehended the accused and he was found to be in possession of one litre of arrack in a plastic bottle. He
was arrested and remanded to judicial custody. He was released on interim bail on 27.05.2021.
Heard the learned Counsel for the applicant and the learned Public Prosecutor.
The learned Public Prosecutor admits that the applicant has no other criminal antecedents. Considering the quantity of liquor involved and the fact
that the applicant does not have any criminal antecedents, as 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 by the court.