GEORGE Vs. STATE OF KERALA

JUDGEMENT

(1.) Can a person to whom summons is issued by a Court be granted anticipatory bail

(2.) This is an application for anticipatory bail. The alleged offence is under Section 55(a) of the Abkari Act. According to prosecution, petitioner was found in possession of 27 litres of Indian made foreign liquor for sale.

(3.) Learned Counsel for petitioner submitted that petitioner received summons from the Magistrate Court in C.P. No. 42/2008. Petitioner apprehends that he may be remanded and hence this petition. Learned Public Prosecutor submitted that petitioner was absconding and he was not available for arrest and interrogation. He opposed this application.