ARJUNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a petition filed under Section 439 of the Code of Criminal Procedure. The petitioner is the accused in Crime No.63/07 of the Nedumangad Excise Range. The offence is under under Section 55(a) and (i) of the Abkari Act on the allegation that the petitioner was found in possession of 5.800 litres of Indian made foreign liquor for sale on 02.05.2007 at Vattarathala. He is in custody since 03.05.2007.

(2.) Heard both sides.

(3.) 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 J.F.C.M-II, Nedumangad and on condition that he will not get involved in any offence of a like nature and that 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 Bail Application is allowed.