N J GEORGE Vs. STATE OF KERALA

JUDGEMENT

(1.) IN this Petition filed under Sec. 438 Cr.P.C. the petitioner, who is the accused in Crime No.1/2010 of Chavakkad Excise Range for an offence punishable under Section 7 (b) of Medicinal and Toilet Preparations Act and Spirituous Preparation Rules 6(2) read with Section 63 of the Abkari Act of 1077, seeks anticipatory Bail.

(2.) THE learned Public Prosecutor opposed the application.