JAYESH RAMACHANDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners who are accused Nos. 1 and 2 in O.R. No. 53/06 of Chirayinkeezhu Excise Range for offences punishable under Sections 55 (a) and 67 (B) of the Abkari Act for allegedly carrying 310 litres of spirit in a Maruti Car on 27-10-2006 and who were arrested on the same day, seek their enlargement on bail. Their earlier application filed as B.A. 7442/06 was dismissed by this Court on 15-12-2006. It is thereafter that the petitioners have filed the present bail application.

(2.) Adv. Sri. Sivakumar, the learned Public Prosecutor opposed the application and made available to me the investigation files.

(3.) I heard both sides and perused the investigation files.