PRAKASH Vs. STATE OF KERALA

JUDGEMENT

(1.) In this Petition filed under Sec. 439 Cr.P.C., the petitioners who are accused Nos.1, 2 and 3 in O.R. No.42/2007 of Adoor Excise Range for an offence punishable under Section 8(2) of the Abkari Act, seek their enlargement on bail. Petitioners were arrested on 2.5.2007.

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

(3.) Having regard to the nature of the offences, the duration of judicial custody of the petitioners and the other circumstances of the case etc., I am inclined to grant bail to the petitioners but only from a future date. Accordingly, the petitioners are directed to be released on bail with effect from 4/6/2007, on each of them executing a bond for Rs. 20,000.00 (Rupees twenty thousand only) with two solvent sureties each for the like amount to the satisfaction of the J.F.C.M, Adoor and subject to the following conditions: