THULASEEDHARAN PAVIZHCHANDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) In this Petition filed under Sec. 439 Cr.P.C. the petitioner, who is the accused in C.R. No.35/07 of Kottarakkara Excise Range for offences punishable under Secs.8 (1) and 8(2) of the Abkari Act for having been found in possession of 4 liters of illicit arrack on 27.2.2007 and who was arrested on the same day, 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 but with effect from a future date. Accordingly, the petitioner is directed to be released on bail with effect from 27.3.2007 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, Kottarakkara and subject to the following conditions: