SASI ALIAS SASIDHARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is the accused in C.R.No.3/2007 of Excise Range, Alathur for an offence punishable under Section 8(2) of the Abkari Act for allegedly having been found in possession of 500 ml of illicit arrack on 18.2.2007 and who was arrested on the same day, seeks his enlargement on bail.

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

(3.) Having regard to the nature of the offences and the other circumstances of the case, I am inclined to grant bail to the petitioner, but from a future date. Accordingly, the petitioner is directed to be released on bail with effect from 17.3.2007, 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, Alathur and subject to the following conditions: