ANIYAN ALIAS RAJAN Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) In this Petition filed under Sec.439 Cr.P.C. the petitioner who is the 2nd accused in Cr.No.9/06 of Thrikodithanam Police Station for an offence punishable under Section 8(2) of the Abkari Act for having been found in possession of 2 litres of arrack on 22.12.2006, 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 20.1.2007. Accordingly, the petitioner is directed to be released on bail with effect from 20.1.2007 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.,Changanassery and subject to the following conditions: