LEKSHMANAN KOCHUMMINY Vs. STATE OF KERALA

JUDGEMENT

(1.) In this petition filed under Section 439 Cr.P.C. the petitioner who is the sole accused in Crime No.876/2010 of Kayamkulam Police Station for offences punishable under Sections 8(1) & (2) and 55(a) of the Kerala Abkari Act for having been found in possession of 61.500 litres of Indian Made Foreign Liquor, seeks his enlargement on bail. The petitioner was arrested on 6/8/2010.

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

(3.) Having regard to the nature of the offences, the duration of judicial custody undergone by the petitioner and the other circumstances of the case etc., I am inclined to grant bail to the petitioner. Accordingly, the petitioner is directed to be released on bail with effect from 13/9/2010 on his executing a bond for Rs.35,000/- (Rupees thirty five thousand only) with two solvent sureties each for the like amount to the satisfaction of the Judicial Magistrate of the First Class, Kayamkulam and subject to the following conditions: -