SUNNY JOHN Vs. STATE OF KERALA

JUDGEMENT

(1.) In this Petition filed under Sec. 439 Cr.P.C. the petitioner who is the accused in Crime No.11/06 of Erattupetta Excise Range for an offence punishable under Section 55(a) of the Abkari Act for having been found in possession of 15 liters of IMFL (40 bottles) on 1.10.2006 seeks his enlargement on bail. The petitioner surrendered on 28.11.2006.

(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 with effect from 23.12.2006. Accordingly, the petitioner is directed to be released on bail with effect from 23.12.2006 on his 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., Erattupetta and subject to the following conditions: