SASI ACHARI Vs. STATE OF KERALA

JUDGEMENT

(1.) In this Petition filed under Sec.439 Cr.P.C. the petitioner who is the accused in O.R.No.5/07 of Pathanamthitta Excise Range for an offence punishable under Section 55(a) of the Abkari Act for having been found in possession of two litres of spirit on 18.1.2007 seeks his enlargement on bail. The petitioner was arrested on the same day.

(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 with effect from 19.2.2007. Accordingly, the petitioner is directed to be released on bail with effect from 19.2.2007 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.-I, Pathanamthitta and subject to the following conditions: