MALU ALIAS MALATHI Vs. EXCISE INSPECTOR

JUDGEMENT

(1.) Petitioner who is a lady and stated to be a widow aged 39 years and who is the accused in C.R.No.50/2006 of Kunnamangalam Excise Range for offences punishable under secs.55(a) and 8(1) and (2) of the Abkari Act for allegedly having been found in possession of 2 litres f illicit arrack on 22.12.2006, seeks anticipatory bail.

(2.) The learned Public Prosecutor opposed the application.

(3.) Anticipatory bail cannot be granted in a case of this nature so as to nullify the process issued by a court of competent jurisdiction. There is no reason why the petitioner should not surrender before the concerned magistrate and seek regular bail. Accordingly, if the petitioner surrenders before the J.F.C.M., Kunnamangalam and files an application for regular bail within two weeks from today, the same shall be considered and disposed of preferably on the same day on which it is filed after considering the medical grounds, if any, put forward by the petitioner. With the above observation this application is disposed.