MURALEEDHARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner is the accused in Crime No. 23 of 2012 of Sasthamcotta Excise Range registered for the offences under Section 55(a) of Kerala Abkari Act. Petitioner was arrested on 9.2.2012 having found in possession of 400 ml of IMFL and has been in custody since then. Learned Counsel appearing for petitioner and learned Public Prosecutor were heard. Learned Public Prosecutor submitted that petitioner is also an accused in a similar offence registered in 2011.

(2.) Considering the quantity and nature of liquor seized and the period of detention, I do not find that further detention of the petitioner is necessary in this case. In such circumstances, 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, Sasthamcotta on the following conditions.