VEERAPPAN ALIAS BABU THANKASWAMI Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner, who is the accused in C.R.No.24/07 of Excise Range, Kollam for an offence punishable under section 8(2) of the Abkari Act for allegedly having been found in possession of 9 litres of illicit arrack on 7.3.07 and who was arrested on the same day, seeks his enlargement on bail.

(2.) Learned Public Prosecutor opposed the application.

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