RAVEENDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a petition filed under Section 439 of the Code of Criminal Procedure. The petitioner is the accused in Crime No.4/07 of the Nooranadu Excise Range. The offence is under under Section 8(i) and (ii) of the Abkari Act on the allegation that the petitioner was found in possession of 3 litres of arrack in a 5 litre cannas at Elippakkulam Muri of Vallikunnam village. He is in custody since 22.04.2007.

(2.) Heard both sides.

(3.) It is hereby ordered that the petitioner shall be released on bail on executing bond for Rs.25,000/- with two solvent sureties each for the like sum to the satisfaction of the J.F.C.M., Kayamkulam and on condition that he will not get involved in any offence of a like nature and that he shall not in any manner interfere with the investigation. The petitioner is directed that he shall report before the investigating officer on every Friday at 10.a.m. until the final report is filed. The Bail Application is allowed.