PRABHAKARAN PILLAI Vs. STATE OF KERALA

JUDGEMENT

(1.) In this Petition filed under Sec. 439 Cr.P.C. the petitioners, who are accused Nos.3 and 4 in Crime No.22/2007 of Palod Police Station for an offence punishable under Sec.55(g) of the Abkari Act for allegedly having been found in possession of 1500 liters of wash on 14.1.2007 and who were arrested on the same day, seek their enlargement on bail.

(2.) I heard the learned counsel for the petitioners and the learned Public Prosecutor.

(3.) Having regard to the fact that no final report has been filed even after 60 days of detention of the petitioner, they are entitled to compulsive bail under the proviso to sec.167(2) Cr.P.C. Accordingly, the petitioners are directed to be released on bail on each of them 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, Nedumangad and subject to the following conditions: