ANIL KUMAR Vs. RANGE INSPECTOR

JUDGEMENT

(1.) Petitioner who is the accused in Cr.No.232/06 of Karunagappally Excise Range for offences punishable under sections 55(a) and 67B of the Abkari Act for allegedly procuring 1530 litres of spirit in 51 jerry cans on 7.12.2006, seeks his enlargement on bail.

(2.) Pursuant to the direction issued by this court while disposing of the petitioner's application for anticipatory bail, he surrendered before the Investigating Officer on 19.1.2007. On production before the Magistrate, he was remanded to judicial custody, where he continues.

(3.) Learned Public Prosecutor opposed the application.