VISHNU RAJ Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONERS are accused Nos.2 and 3 in Crime No.990 of 2014 of the Sooranadu Police Station for offences punishable under Secs.55(a) and (h) of the Abkari Act for alleged possession and transportation of 15 litres of IMFL in an autorickshaw on 26.6.2014, was arrested on that day, is in custody since then and seeks bail.

(2.) I have heard the learned Public Prosecutor and the learned counsel. First accused in the case is granted bail as per order dated 8.7.2014 in B.A.No.5055 of 2014. On hearing both sides I find no reason to further detain the petitioners.