SIJO SOMAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is an application for regular bail filed under section 439 of the Code of Criminal Procedure. Petitioner is the accused in Crime No. 59 of 2009 of Chokly Police Station alleging commission of offences punishable under Section 55 (a) of the Abkari Act.

(2.) THE allegation is that the petitioner was found transporting 49. 5 litres of Indian made foreign liquor and he was arrested on 3. 4. 2009 and since then he has been in judicial custody.

(3.) I have heard learned counsel for the petitioner as also the learned Public Prosecutor. Considering the quantity of Indian made foreign liquor involved and also the fact that the investigation is almost over, I think bail can be granted in this case.