SHANMUKHA KUMAR KUTTY Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner, who is the accused in Crime No.62/2007 of Sulthan Bathery Police Station for an offence punishable under Section 55(a) of the Abkari Act for allegedly having been found in possession of 66.750 litres of IMFL in89 bottles on 8.2.2007 and who was arrested on the same day, seeks his enlargement on bail.

(2.) I heardthe learned counsel for the petitioner and the learned Public Prosecutor.

(3.) Having regard to the nature of the offences and the other circumstances of the case, I am inclined to grant bail to the petitioner. Accordingly, the petitioner is directed to be released on bail on his executing a bond for Rs. 35,000/- (Rupees Thirty Five thousand only) with two solvent sureties each for the like amount to the satisfaction of the J.F.C.M-I, Sulthan Batheryand subject to the following conditions: