SURESH VELAPPAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner, who is the first accused in Crime No.217/2006 of Mannuthy Police Station for an offence punishable under section 8(1) and (2) of the Abkari Act for allegedly procuring 700 liters of rectified spirit through accused Nos.2 and 3 on 26.6.2006 in a Tata Indica car, seeks anticipatory bail.

(2.) Learned Public Prosecutor opposed the application.

(3.) It is too early to accept the petitioner's contention that there is nothing to connect the petitioner with the seizure of 700 liters of rectified spirit from the car from which accused Nos.2 and 3 were arrested. According to the prosecution, the unauthorised transport of the large quantity of spirit was at the instructions given by the petitioner.