Ansal vs State Of Kerala
2021 Latest Caselaw 12931 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                  THE HONOURABLE MR. JUSTICE ASHOK MENON
       MONDAY, THE 14TH DAY OF JUNE 2021 / 24TH JYAISHTA, 1943
                       BAIL APPL. NO. 4648 OF 2021
          (CRIME NO.693/2021 OF PERUMBAVOOR POLICE STATION)
  AGAINST THE ORDER/JUDGMENT IN CRMC 1044/2021 OF DISTRICT COURT &
                   SESSIONS COURT, ERNAKULAM, ERNAKULAM
PETITIONER/S:

           ANSAL
           AGED 27 YEARS
           S/O.NISAR, KOPPARAMBIL (H), CHAKKARAPARAMBU BHAGHAM,
           VENNALA KARA, EDAPPALLY NOW RESIDES AT THE RENTED HOUSE
           OF MAHIN, KANDANTHARA KARA, VENGOLA VILLAGE, ERNAKULAM
           DISTRICT.

           BY ADV AJEESH M UMMER



RESPONDENT/S:

           STATE OF KERALA
           (SHO PERUMBAVOOR P.S.), REPRESENTED BY PUBLIC PROSECUTOR,
           HIGH COURT OF KERALA, ERNAKULAM, PIN - 682 031.


OTHER PRESENT:

           SMT.V.SREEJA-PP



THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON 14.06.2021, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 BAIL APPL. NO. 4648 OF 2021
                                      2



                                    ORDER

This is an application for regular bail under Section 439 of the Cr.P.C.

2. 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.

3. 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.

4. Heard the learned Counsel for the applicant and the

learned Public Prosecutor.

5. 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, BAIL APPL. NO. 4648 OF 2021

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.

Sd/-

ASHOK MENON JUDGE

dkr