JAISON ULAHANNAN Vs. S I OF POLICE

JUDGEMENT

(1.) PETITIONER who is the sole accused in Crime No.129/04 of Kambalakkadu Police Station, subsequently registered for an offence punishable under section 55(a) of the Abkari Act for allegedly found in possession of four liters of a liquid originally suspected to be containing ethyl alcohol and subsequently confirmed to be so on 6.7.2004, seeks anticipatory bail.

(2.) LEARNED Public Prosecutor opposed the application submitting, inter alia, that the liquid on chemical examination was confirmed to be containing ethyl alcohol and it was meant for sale. Anticipatory bail cannot be granted in a case of this nature. There is no reason why the petitioner should not surrender before the Magistrate concerned and seek regular bail. Accordingly, if the petitioner surrenders before the Magistrate concerned and files an application for regular bail, within two weeks from today, the same shall be considered and disposed of, preferably on the same date on which it is filed. With this direction, this petition is dismissed.