JOHNSON Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for bail filed under Sec. 439 of the Code of Criminal Procedure, 1973.

(2.) The petitioner is the accused in L.P.No.19 of 2008 pending before the Assistant Sessions Court, Alappuzha. He allegedly had committed the offences punishable under Sec. 55(a) of the Abkari Act.

(3.) Heard the learned counsel for the petitioner and the learned Public Prosecutor.