SOVANANDAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Petitioner who is the accused in Crime No.34/2006 of Kozhikode Excise Range for an offence punishable under Sec.55(a)of the Abkari Act nd Rule 10 (1) of the for allegedly having been found in possession of 430 litres of illegally prepared asavas and arishtams, seeks his enlargement on bail. He was arrested on 23.12.2006.

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

(3.) Having regard to the nature of the offence, 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. Accordingly, the petitioner is directed to be released on bail on his 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., Kunnamangalam, and subject to the following conditions:-