SURENDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) IN this Petition filed under Sec. 439 Cr.P.C. the petitioner who is the sole accused in Crime No.8/2010 of Vamanapuram Excise Range for offences punishable under Secs. 58 and 55(i) of the Abkari Act for having been found in possession of 1.300 litres of I.M.F.L, seeks his enlargement on bail. Petitioner was arrested on 15.9.2010.

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