THANKACHAN ALIAS PAMPADY THANKACHAN 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. 3/2007 of Kanjirappally Excise Range for offences punishable under Secs.8 (1) and 8(2) of the Abkari Act for having been found in possession of 80 liters of illicit arrack, seeks his enlargement on bail. Petitioner was arrested on 19.1.2007.

(2.) I heard the learned counsel for the petitioner and the learned Public Prosecutor.

(3.) Having regard to the nature of the offences and the other circumstances of the case etc., I am inclined to grant bail to the petitioner, but from a future date. Accordingly, the petitioner is directed to be released on bail with effect from 26.3.2007, 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.-II, Kanjirappally and subject to the following conditions: