PREMANATHA Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner who is the accused in C.R.No.28/06 of Badiadka Excise Range for an offence punishable under section 55(a) of the Abkari Act for allegedly having been found in possession of 60 packets, each of 100 ml, of Karnataka arrack on 12.12.2006, seeks his enlargement on bail. He was arrested on the same day.

(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. Accordingly, the petitioner is directed to be released on bail on his executing a bond for Rs. 20,000/- (Rupees twenty thousand only) with two solvent sureties (who can be the same sureties while the petitioner was released on interim bail for attending his brother's marriage) each for the like amount to the satisfaction of the J.F.C.M.-I, Kasargod and subject to the following conditions: