SURENDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) InthisPetitionfiled under Sec. 439 Cr.P.C.the petitioner, who is the accused in Crime No.71/07of Nooranadu Police Station for offences punishable under Secs.8(2), 55(a) and 55(g) of the Abkari Act for allegedly making arrack and who was found in possession of 12 liters of illicitarrack and distillery apparatus on 9.3.2007 and who was arrested on the same day,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 theoffences, 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. Accordingly, the petitioner is directed to be released on bail on hisexecuting 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: