MANOJ SASI Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is an application for regular bail filed under section 439 of the Code of Criminal Procedure. Petitioners are accused Nos. 1 to 3 in Crime No. 255 of 2009 of Cherthala police Station alleging commission of offences punishable under Sections 8 (1), (2) and 55 (a) of the Abkari Act.

(2.) THE allegation is that the petitioners were found in possession of 20 litres of arrack and they were taken into custody on 1. 4. 2009 and since then they have been in judicial custody.

(3.) I have heard learned counsel for the petitioners as also 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.