PURUSHAN Vs. CIRCLE INSPECTOR OF EXCISE

JUDGEMENT

(1.) In this Petition filed under Sec. 439 Cr.P.C. the petitioner, who is the accused in C.R. No.7/2007 of Kanjirappally Excise Range for offences punishable under Secs.8(2) and 55(a) of the Abkari Act for allegedly having been found in possession of 22 liters of illicit arrack on 5.2.07, seeks his enlargement on bail. The petitioner surrendered on 9-3-2007.

(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 but from a future date. Accordingly, the petitioner is directed to be released on bail with effect from 9.4.2007 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.-I, Kanjirappally and subject to the following conditions: