BHAGYAM PARAMAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, a lady, who is the accused in Crime No.1/2007 of Parambikulam Police Station for an offence punishable under Section 55(a) of the Abkari Act for allegedly having been found in possession of seven and a half litres of IMFL in eight bottles on 11.2.2007 and who was arrested on the same day, seeks her enlargement on bail.

(2.) The learned Public Prosecutor opposed the application submitting inter alia that the petitioner is an accused in another crime involving similar offence in respect of 18 litres of IMFL.

(3.) I am not satisfied that both the grounds enumerated under Clause (b)(ii) of Sec. 41 A of the Abkari Act are present in this case so as to justify the release of the petitioner on bail. The application is accordingly dismissed.