UTHAMAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Petition for bail.

(2.) The alleged offence is under Section 55(a) and (i) of the Abkari Act. According to prosecution, petitioner was found in possession of 6.5 litres of Indian Made Foreign Liquor for sale on 28.07.2010 and he was arrested from the spot.

(3.) Petitioner is in custody for the past 20 days. Learned Public Prosecutor submitted that petitioner is not reported to be involved in any other case of similar nature and hence, he has no objection in granting bail, but stringent conditions may be imposed while granting bail.