ANEESH KARTHIKEYAN Vs. STATE OF KERALA

JUDGEMENT

(1.) In this Petition filed under Sec. 439 Cr.P.C. petitioners who are accused Nos. 1 & 2 in Crime No. 147/06 of Karthikappally Excise Range for offences punishable under Secs. 8(1) and 8(2) of the Abkari Act for having been found in joint possession of 7 liters of illicit arrack seek their enlargement on bail. Petitioners were arrested on 11-11-2006.

(2.) I heard the learned counsel for the petitioners and the learned Public Prosecutor.

(3.) Having regard to the nature of the offences, the duration of judicial custody of the petitioners and the other circumstances of the case etc., I am inclined to grant bail to the petitioners. Accordingly, the petitioners are directed to be released on bail with effect from 11-12-2006 on each of them 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 - II, Haripad, and subject to the following conditions: