SANTHOSH VASAN Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER who is the second accused in Cr.No.180/06 of Chengannur Excise Range for an offence punishable under section 55 (a) of the Abkari Act for allegedly having been found in possession of 70 liters of spirit on 7.10..2006 and who was arrested on the same day, seeks bail.

(2.) LEARNED Public Prosecutor admitted that no charge sheet has been filed even after 60 days of detention of the petitioner in judicial custody. If so, by virtue of the proviso to section 167(1) Cr.P.C., the petitioner is entitled to bail as of right. Accordingly, the petitioner is directed to be released on bail on his executing a bond for Rs.25,000/- (Rupees twenty five thousand only) with two solvent sureties each for the like amount to the satisfaction of the J.F.C.M.-II, Chengannur and subject to the following conditions: