PADMAVATHI AMMA Vs. EXCISE INSPECTOR

JUDGEMENT

(1.) Petitioner, a lady, who is the accused in C.R.No.21/05 of Kunnamangalam Excise Range for an offence punishable under section 8(2) of the Abkari Act for allegedly having been found in possession of two litres of illicit arrack on 4.6.05, seeks anticipatory bail.

(2.) Learned Public Prosecutor opposed the application.

(3.) Anticipatory bail cannot be granted in a case of this nature. 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, after considering the medical grounds put forward by the petitioner in support of her request. This application is disposed of as above.