ARJUNAN ACHARI Vs. STATE OF KERALA

JUDGEMENT

(1.) In this Petition filed under Sec. 439 Cr.P.C. the petitioner who is the accused in O.R.No.101/06 of Adoor Excise Range for offences punishable under Sections 8(1) and 8(2) of the Abkari Act for having been found in possession of 7 liters of arrack on 31.10.2006 seeks his enlargement on bail. The petitioner was arrested on 1.11.2006.

(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 1.12.2006. Accordingly, the petitioner is directed to be released on bail with effect from 1.12.2006 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., Ador and subject to the following conditions: