SABU ALIAS SAM Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is an application for bail under Section 439 of the Code of Criminal procedure. The petitioner is the accused in Crime No. 60/08 of Neyyattinkara excise Range.

(2.) THE offence alleged against the petitioner is under Section 55 (a) of the Abkari Act.

(3.) THE prosecution case is that the petitioner was found transporting 608 litres of spirit on 27. 11. 2008. He could not be arrested as he ran away abandoning the vehicle. The petitioner was arrested in another case in Tamil nadu. The formal arrest was recorded in this case on 13. 4. 2009. He is in judicial custody since then.