P.K.JIJI Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER is accused, in Crime No.402 of 2013 of the Ambalathara Police Station for the offence punishable under Section 55(a) of the Kerala Abkari Act for alleged distilling of illicit arrack detected on 07 -07 -2013, is in custody from 19 -10 - 2013 and seeks bail.

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

(3.) THE application is allowed as under. Petitioner is granted bail in Crime No. 402 of 2013 of the Ambalathara Police Station and shall be released on bail, (if not required to be detained otherwise) on his executing bond for Rs.20,000/ - (Rupees twenty thousand only) with two sureties for the like sum each to the satisfaction of the learned magistrate and subject to the following conditions: