RETHEESH KUMAR ALIAS SHAJI Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a petition filed under Section 439 of the Code of Criminal Procedure. The petitioners are the accused No. 3 and 4 in Crime No.224/07 of the Chengannur Police Station. The offences are under Sections 8(1)(2) and 55(a) of the Abkari Act on the allegation that the petitioner was found in possession of 608 litres of illicit spirit containing 19 kannas in a Qualis Van on 24.04.2007. They are in custody since 25.04.2007.

(2.) Heard both sides.

(3.) It is hereby ordered that the petitioners shall be released on bail on executing bond for Rs.25,000/- each with two solvent sureties each for the like sum to the satisfaction of the J.F.C.M-II, Chengannur and on condition that they will not get involved in any offence of a like nature and that they shall not in any manner interfere with the investigation. The petitioners are directed that they shall report before the investigating officer on every Friday at 10.a.m. until the final report is filed. The Bail Application is allowed.