LAWS(KER)-2007-5-182

HARIKUMAR ALIAS HARI Vs. STATE OF KERALA

Decided On May 04, 2007
HARIKUMAR ALIAS HARI Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) This is an application for regular bail filed under Section 439 Cr.P.C.

(2.) The petitioner is the accused in Crime No.5/2007 of Aryanad Excise Range registered for offence under Section 8 (1) and (2) of the Kerala Abkari Act consequent on detection of transporting by the petitioner of 10 litres of arrack. Government Pleader submits that other than this case the petitioner is not involved in any other case. The petitioner is in custody from 14.4.2007 onwards. Considering the period of detention already undergone by the petitioner and the fact that there is no case for the prosecution that the petitioner is a habitual offender, I am of the view that bail can be granted to the petitioner.

(3.) In the result, I grant bail to the petitioner on the following conditions: