ANILKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER who is the second accused in CR.No.23/05 of Nedumangad Excise Range for offences punishable under sections 8(1) and 8(2) read with section 55(a) of the Abkari Act for allegedly having been found in joint possession of 5 litres of illicit arrack on 19.2.2005, seeks anticipatory bail.

(2.) THE case is admittedly pending in committal proceedings before the J.F.C.M.-II, Nedumangad as C.P.No.242/06. THEre is no reason why the petitioner should not surrender before the Magistrate concerned and seek regular bail. Accordingly, if the petitioner surrenders before the Magistrate concerned and files an application for regular bail, within two weeks from today, the same shall be considered and disposed of, preferably on the same date on which it is filed. This application is disposed of as above.