JAYAN GOPALAN 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.104/06 of Mavelikkara Excise Range for offences punishable under Sections 8(1) and 8(2) of the Abkari Act for having been found in possession of 4.5 litres of illicit arrack on 29.4.2006, seeks his enlargement on bail. Petitioner was arrested on 29.12.2006.

(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 30.1.2007. Accordingly, the petitioner is directed to be released on bail with effect from 30.1.2007 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.,Mavelikara and subject to the following conditions: