MC DOWELL AND COMPANY LIMITED AND SUMITHRA BHAI Vs. STATE OF KERALA,; COMMISSIONER OF EXCISE AND CIRCLE INSPECTOR OF EXCISE

JUDGEMENT

(1.) Petitioner, who is the accused in C.R. No. 38/2008 of Hosdurg Excise Range for offences punishable under Sections 55(a) of the Abkari Act and whose case is now pending before the J.F.C.M-II, Hosdurg as C.P. No. 118/2010 seeks a direction to the said Magistrate to release the petitioner on bail on the date of her surrender itself.

(2.) Admittedly, non-bailable warrants of arrest are pending against the petitioner. The circumstances under which those non-bailable warrants of arrest came to be issued against the petitioner are not discernible to this Court. It is only proper that the petitioner surrenders before the learned Magistrate and seeks regular bail.