V K GEORGE Vs. STATE OF KERALA

JUDGEMENT

(1.) IN this Petition filed under Sec. 439 Cr.P.C. the petitioner who is the 2nd accused in Crime No.51/2010 of Chalakudy Excise Range for an offence punishable under Sec. 55(i) of the Abkari Act for having been found in possession of 1.400 litres of I.M.F.L, seeks his enlargement on bail. Petitioner surrendered on 23.10.2010.

(2.) I heard the learned counsel for the petitioner and the learned Public Prosecutor.