SAJEEVAN KRISHNAPANICKER 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 sole accused in Crime No. 83/2009 of neyyardam Police Station.

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

(3.) THE prosecution case is that on 9/04/2009, the accused was found engaged in manufacture of arrack and found to be in possession of 120 litres of wash. The petitioner ran away to avoid arrest. The petitioner was arrested only on 28/04/2009. He is in judicial custody till then.