SARASWATHI AMMUKUTTY Vs. STATE

JUDGEMENT

(1.) In this Petition filed under Sec. 439 Cr.P.C. the petitioner, a lady, who is the 1st accused in Crime No.111/06 of Nedumangad Excise Range for offences punishable under Sections 8(1) and 8(2) of the Abkari Act for having been found in possession of 20 liters of arrack on 2.11.2006, seeks her enlargement on bail. She was arrested on the same day.

(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 with effect from 11.12.2006. Accordingly, the petitioner is directed to be released on bail with effect from 11.12.2006 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, Nedumangad and subject to the following conditions: