SATHYAN KOCHUKUNJU Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is an application for regular bail filed under section 439 of the Code of Criminal Procedure.

(2.) PETITIONER is the accused in CR. No. 25/09 of Kottarakkara excise Range, alleging offences punishable under sections 8 (1) and (2)and 55 (g) and (b) of the Abkari Act. The allegation is that the Excise inspector, Kottarakkara Excise Range and party recovered 8 litres of arrack and 135 litres of wash from the old house of the petitioner. In connection with the same, he was arrested on 21. 3. 2009 and since then he has been in judicial custody.

(3.) I have heard the learned Public Prosecutor.