RADHAKRISHNAN KUNJURAMAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner who is the 1st accused in Crime No.241/2006 Of Mavelikkara Excise Range for an offence punishable under Sec.55(g) of the Abkari Act for allegedly having been found in possession of 420 litres of wash on 21.11.2006, seeks his enlargement on bail. He was arrested on the same day.

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

(3.) Having regard to the nature of the offence, 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. Accordingly, the petitioner is directed to be released on bail 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., Mavelikkara, and subject to the following conditions:-