SURENDRAN BALAN PANICKER Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner who is the accused in Crime No.319/2006 of Maranalloor Police Station for an offence punishable under Sec.8(1) and 8(2) of the Abkari Act for allegedly having been found in possession of 2.250 litres of illicit arrack on 31.12.2006 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 offence, 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 from a future date. Accordingly, the petitioner is directed to be released on bail with effect from 31.1.2007 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., Kattakkada, and subject to the following conditions:-