MADHUSOODANAN S/O NANU,SANTHI BHAVANAM PATHIYOOR EAST MURI PATHIYOOR VILLAGE KARTHIKAPPALLY TALUK Vs. STATE OF KERALA REPRESENTED BY THE PUBLIC PROSECUTOR HIGH COURT OFKERALA KOCHI

JUDGEMENT

(1.) PETITIONER is the first accused in Crime No.14/2012 of Kayamkulam Excise Range, registered for the offences under Sections 55(a), 55(b), 55(D) and 58 of the Kerala Abkari Act. The prosecution case is that on 7/2/2012 at about 7.45 p.m three accused were found in possession of 20 litres of spirit which is being used for manufacturing illicit foreign liquor, 7 litres of caramel and 1.400 litres of essence in the bed room of building No.IX/35 of Pathiyoor Panchayath and as they ran away, they could not be arrested. PETITIONER was arrested on 9/2/2012 and has been in custody since then.

(2.) LEARNED counsel appearing for the petitioner and learned Public Prosecutor were heard.

(3.) RELEASE the petitioner on bail on executing a bond for Rs.20,000/- with two solvent sureties each for the like sum to the satisfaction of Judicial First Class Magistrate-II, Haripad on the following conditions: