SUNIL KUMAR ALIAS SUNI 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.76 of 2010 of Excise Range, Aryanad for offences punishable under Sections 8(1) & 8(2) of the Abkari Act for having been found in possession of 6 litres of arrack, seeks his enlargement on bail. The petitioner was arrested on 15/10/2010.

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