SANTHA PURUSHOTHAMAN Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) In this Petition filed under Sec. 439 Cr.P.C. the petitioner who is the sole accused in Crime No. 104/06 of Ambalavayal Police Station for an offence punishable under Sec. 55 (a) of the Abkari Act for having been found in possession of 13 liters of illicit arrack, seeks her enlargement on bail. Petitioner surrendered on 7-11-2006.

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

(3.) Having regard to the nature of the offences, the duration of judicial custody of the petitioner and the other circumstances of the case etc., I am inclined to grant bail to the petitioner. Accordingly, the petitioner is directed to be released on bail on her executing a bond for Rs. 20,000/- (Rupees twenty thousand only) with two solvent sureties each for the like amount to the satisfaction of the J.F.C.M - I, Sulthan Bathery, and subject to the following conditions: