ANOOP MAMBILAVIL VEEDU Vs. STATE OF KERALA

JUDGEMENT

(1.) 1. In this Petition filed under Sec. 439 Cr.P.C. the petitioner, who is the 2nd accused in C.R. No.30/2006 of Konni Excise Range for offences punishable under Secs.8 (1) and 8(2) of the Abkari Act for allegedly having been transported on his motor cycle 44 liters of illicit arrack on 8.8.2006 and who was arrested on 20.1.2007, 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 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 1.3.2007 on his executing a bond for Rs. 35,000/- (Rupees thirty five thousand only) with two solvent sureties each for the like amount to the satisfaction of the J.F.C.M.-II, Pathanamthitta and subject to the following conditions: