DARAPPAN Vs. STATE OF KERALA

JUDGEMENT

(1.) In this Petition filed under Sec. 439 Cr.P.C. the petitioner, who is the accused in Crime No.158/2006 of Thirunelly Police Station for offences punishable under Secs.55(a) and 55(g) of the Abkari Act for having been found in possession of 1.5 liters of illicit arrack, 10 liters of wash and distilling apparatus on 28.12.2006 and who was surrendered before the Magistrate on 27.1.2007 and was remanded to judicial custody, seeks his enlargement on bail.

(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 28.2.2007 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.-I, Mananthavady and subject to the following conditions: