MAHESH SASI Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) Petitioner who is the accused in Crime No.43/2007 of Sulthan Bathery Police Station for an offence punishable under Sec.55(a) of the Abkari Act for allegedly having been found in possession of 9 liters of IMFL in six bottles on 24.1.2007 and who was arrested on the same day, seeks his enlargement on bail.

(2.) 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 from a future date. Accordingly, the petitioner is directed to be released on bail with effect from 24.2.2007 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, Sulthan Bathery, and subject to the following conditions:-