NOTTI Vs. EXCISE INSPECTOR

JUDGEMENT

(1.) THIS is an application for anticipatory bail under Section 438 Cr.P.C. Petitioner is the accused in Crime No. 7/2006 of Kunnamangalam Excise Range. The offences alleged are under Sections 8(1) (2) of the Abkari Act.

(2.) IT is submitted that the petitioner may be permitted to appear before the court below. In the circumstances, the petitioner is directed to appear before the appropriate court within two weeks from today and seek bail. The court below may consider the same and dispose of the matter on merits, as far as possible on the same day itself. Non bailable warrant is to be kept in abeyance till then.