GOPALAKRISHNAN ACHARI Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner who is the sole accused in C.R.No.111/2006 of Chatayamangalam Excise Range for an offence punishable under Sec.55(i) of the Abkari Act for allegedly having been found in possession of 1.300 liters of IMFL seeks his enlargement on bail. He was arrested on 26.12.2006.

(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 from a future date. Accordingly, the petitioner is directed to be released on bail with effect from 15.1.2007 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, Kottarakkara, and subject to the following conditions:- Bail A.No.170/2007 -:Page numbers:-