SUNEER BEEMA BEEVI Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner seeks anticipatory bail on the allegation that the Paravur Police are at his heels in connection with Crime No.441/06 registered against four persons for an offence punishable under section 55(g) of the Abkari Act for allegedly possessing 90 litres of wash on 26.12.2006.

(2.) Learned Public Prosecutor on instructions submitted that the petitioner is the 5th accused in the case.

(3.) It is too early to accept the petitioner's contention that he is being falsely implicated in the case. There is no reason why the petitioner should not surrender before the Magistrate concerned and seek regular bail. Accordingly, if the petitioner surrenders before the Magistrate concerned and files an application for regular bail, within two weeks from today, the same shall be considered and disposed of, preferably on the same date on which it is filed bearing in mind of the decision reported in (Sukumari v.State of Kerala 2001(1) KLT 22).