SURENDRAN BHASKARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail filed under Section 438 Cr.P.C.

(2.) The petitioner is the accused in Crime No.4/2007 of Aryanad Excise Range, registered for offence under Section 8 (1) and (2) of the Abkari Act consequent on detection of transporting by the petitioner of 10 litres of arrack at about 3.30 p.m. on 13.4.2007. He is in custody from 13.4.2007 onwards. Government Pleader submits that there is no other case under the Abkari Act registered against the petitioner and that he is not a habitual offender.

(3.) In the result, in view of the fact that the petitioner is in custody from 13.4.2007 onwards, I grant bail to the petitioner on the following conditions.