LAWS(KER)-2010-8-364

RAJAN Vs. STATE OF KERALA

Decided On August 17, 2010
RAJAN Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) Petitions for bail.

(2.) The alleged offences are under Sections 55(a) and 56(b) of the Abkari Act. According to prosecution, 5 litres of spirit and 15 litres of toddy mixed with spirit were seized from the toddy shop on 05.07.2010. Accused nos. 1 to 4 were arrested from the spot. Accused no.4 is a licensee. Accused nos. 1 to 3 are staffs in the toddy shop.

(3.) Petitioners are accused nos. 1, 3 and 4 and they are in custody for the past 43 days. Co-accused is granted bail and hence, learned Public Prosecutor submitted that he has no objection in granting bail on stringent conditions.