ANILKUMAR ALIAS THONDAKUZHI ANI Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is an application filed under Section 439 of the Code of Criminal Procedure. The petitioner is the 2nd accused in Crime No.343/06 of Kottiyam Police Station. The offence is under Section 55(a) and (i) of the Abkari Act on the allegation that the petitioner was found keeping approximately 1015 litres of spirit in 29 cans. He is in custody since 12.3.07. Heard both sides.

(2.) IT is hereby ordered that the petitioner shall be released on bail on executing bond for Rs.25,000/- with two solvent sureties each for the like sum to the satisfaction of the court below. He shall not in any manner interfere with the investigation. The petitioner is directed that he shall report before the Investigating Officer on every Friday at 10.a.m. until the final report is filed. The application is allowed.