RAVEENDRAN PARANGODAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is an application filed under Section 439 of the Code of Criminal Procedure. The petitioners are the accused 1 and 2 respectively in Crime No.364/07 of Tirur Police Station. The offence is under Section 55(a) of the Abkari Act on the allegation that the petitioners were found transporting Indian Made Foreign Liquor in excess quantity. They were in custody since 07-04-07. Heard both sides.

(2.) IT is hereby ordered that the petitioners shall be released on bail on each of them executing a bond for Rs.25,000/- with two solvent sureties each for the like sum to the satisfaction of the J.F.C.M., Tirur. They shall not in any manner interfere with the investigation. The petitioners are directed that they shall report before the investigating officer on every Friday at 10.a.m. until the final report is filed. The application is allowed as above.