(1.) In this Petition filed under Sec. 439 Cr.P.C. the petitioner who is the accused in Cr. No. 57/2006 of Chelannur Excise Range for an offence punishable under Sec.8(1) & (2) of the Abkari Act for allegedly having been found in possession of 3 = liters of illicit arrack/IMFL on 01/12/2006, seeks bail. He was arrested on 01/12/2006.
(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 01/01/2007. Accordingly, the petitioner is directed to be released on bail 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-II, Perambra and subject to the following conditions with effect from 01/01/2007.