KAMALAMMA Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner, who is the sole accused in Crime No.89/2010 of Kayamkulam Excise Range for offences punishable under Sections 8(i)(ii) and 55(g) of the Abkari Act for having been found in possession of 120 litres of Wash and 600 ml of arrack, seeks her enlargement on bail. She was arrested on 20.09.2010.

(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 of 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 w.e.f.20.11.2010 on her executing a bond for `35,000/- (Rupees thirty five thousand only) with two solvent sureties each for the like amount to the satisfaction of the J.F.C.M-II, Haripad and subject to the following conditions:-