VIJAYAN DAMODHARAN Vs. EXCISE INSPECTOR

JUDGEMENT

(1.) In this Petition filed under Sec.439 Cr.P.C. the petitioner who is the accused in Crime No.2/07 of Nilambur Excise Range for offences punishable under Sections 8(1) of the Abkari Act for having been found in possession of five litres of illicit arrack, seeks his enlargement on bail. The petitioner was arrested on 19.1.2007.

(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., Nilambur and subject to the following conditions: