RATNAMMA Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, a lady, who is the second accused in C.R.No.56/2007 of Chengannur Excise Range for offences punishable under Sections 55(a) and 55(i) of the Abkari Act for allegedly having been found in possession of 20 litres of illicit arrack on 4.4.2007 and who was arrested on 7.4.2007, seeks her enlargement on bail.

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

(3.) Having regard to the nature of the offences, the duration of judicial custody of the petitioner and the other circumstances of the case etc., I am inclined to grant bail to the petitioner but only from a future date. Accordingly, the petitioner is directed to be released on bail with effect from 4.6.2007, on her executing a bond for Rs. 20,000/- (Rupees twenty thousand only) with two solvent sureties each for the like amount to the satisfaction of the J.F.C.M-II, Chengannur and subject to the following conditions:-