ASWIN ALIAS KUKKU 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. 635 of 2010 of Vilappilsala Police Station for offences punishable under Sections 55(a) and (i) of the Abkari Act for having been found in possession of 2.25 litres of INdian made foreign liqour, seeks his enlargement on bail. Petitioner was arrested on 24.12.2010.

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