RAVEENDRAN DAMODHARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner, whois the first accusedin Crime No.359/06 of Medical College Police Station, Thiruvananthapuram for offences punishable under sections 55(a) and 55(b) of the Abkari Act for allegedly having transported 351 bottles of coloured arrack in a Toyota Innova car on 10.9.06 and who was arrested on 8.2.2007, seeks his enlargement on bail.

(2.) Learned Public Prosecutor opposed the application submitting, inter alia, that the petitioner is an accused in C.R.No.56/03 of Amaravila Excise Range for allegedly transporting 502 litres of IMFL.

(3.) I am not satisfied that both the grounds enumeratedunder Clause (b)(ii) of Sec. 41 A of the Abkari Act are present in this case so as to justify the releaseof the petitioner on bail. This Application is accordingly dismissed.