(1.) The petitioner, who is the accused in C.R.No.6/2007 of Kanjirappally Excise Range for an offence punishable under Section 8(2) of the Abkari Act for allegedly having been found in possession of 20 litres of illicit arrack on 5.2.2007 and who was arrested on the same day, seeks his enlargement on bail.
(2.) The learned Public Prosecutor opposed the application submitting inter alia that the petitioner is an accused in three other crimes involving similar offence.
(3.) I am not satisfied that both the grounds enumerated under Clause (b)(ii) of Sec. 41 A of the Abkari Act are present in this case so as to justify the release of the petitioner on bail. This Application is accordingly dismissed.