REGHU VISWANATHA PANICKER 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. 23/09 of Excise Range, kattakkada.

(2.) THE offence alleged against the petitioner is under Section 8 (1) and (2) of the Abkari Act.

(3.) THE prosecution case is that on 9. 5. 2009, the accused was found in possession of 10 litres of arrack. He was arrested on 9. 5. 2009 and was remanded to the judicial custody. The learned Public Prosecutor submitted that the petitioner is involved in two other cases and he was released on bail in those cases.