BINDHU SWARNAMMA Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is an application filed under Section 439 of the code of Criminal Procedure. Petitioner is the accused in Crime no. 24 of 2009 of Nedumangad Excise Range registered under section 8 (1) and (2) of the Abkari Act. The allegation is that she was found in possession of ten litres of arrack and she was arrested on 13. 4. 2009 and since then she is in judicial custody.

(2.) I have heard the learned Public Prosecutor. Considering the quantity of arrack involved and also the fact that the investigation is almost over, I think bail can be granted in this case.

(3.) ACCORDINGLY this application is allowed subject to the following conditions: