Shaji vs State Of Kerala
2021 Latest Caselaw 7687 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                         PRESENT

            THE HONOURABLE MR.JUSTICE V.G.ARUN

  THURSDAY, THE 04TH DAY OF MARCH 2021 / 13TH PHALGUNA,
                           1942

               Bail Appln. No.1844 OF 2021

   CRIME NO.1930/2020 OF MARAYAMUTTAM POLICE STATION ,
                    Thiruvananthapuram


PETITIONER/ACCUSED:

           SHAJI
           AGED 48 YEARS
           KOTTAKKAL POST OFFICE, KARANAMKODE,
           ANAVOOR VILLAGE, NEYYATTINKARA TALUK
           TRIVANDRUM PIN-695124

           BY ADV. SRI.M.R.SARIN

RESPONDENTS:

     1     STATE OF KERALA
           REPRESENTED BY PUBLIC PROSECUTOR,
           HIGH COURT OF KERALA
           ERNAKULAM -682 018

     2     SUB INSPECTOR OF POLICE
           AGED 50 YEARS
           MARAYAMUTTOM POLICE STATION,
           THIRUVANTHAPURAM

           R1 SMT.SREEJA.V,PUBLIC PROSECUTOR


     THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION
ON 04.03.2021, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
 Bail Appln. No.1844 OF 2021           2



                            JUDGMENT

Dated this the 4th day of March 2021

The petitioner is the accused in the Crime No.1930/2020

of Marayamuttam Police Station registered for offences

punishable under Sections 55 (a) and 55 (i) of the Kerala

Abkari Act. The prosecution case is that, at around 7.10 P.M

on 07.12.2020, the petitioner was found trafficking in 49.70

liters of Indian Made Foreign Liquor in a Goods Autorickshaw.

2. Even though this application is filed seeking

pre-arrest bail, it was submitted that the petitioner is willing

to surrender before the jurisdictional court and seek bail. It

was prayed that the Magistrate may be directed to consider

the bail application on the date of surrender itself.

Considering the limited relief sought, the Bail Application

is disposed of permitting the petitioner to surrender before the

jurisdictional court and to move an application for bail, with

advance notice to the Public Prosecutor. In such event, the

learned Magistrate shall consider the bail application on the

date of surrender and pass orders thereon on the same day.

Sd/-

V.G.ARUN JUDGE LEK