UDAYAKUMAR KOCHUKUNJU Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is a petition for regular bail.

(2.) THE petitioner is the accused in C. R. No. 144/2007 of adoor Excise Range alleging commission of offence punishable under section 55 (g) of the Kerala Abkari Act. The case is that the petitioner was allegedly found in possession of 1400 litres of wash for distillation of illicit arrack and also utensils for distillation of arrack on 12/12/2007. According to the prosecution, on seeing the excise party, the petitioner ran away from that place. He was arrested on 11. 3. 2009 and since then, he is in judicial custody.

(3.) I have heard the counsel for the petitioner and the learned Public Prosecutor. I have considered the fact that the petitioner has been in judicial custody since 11. 3. 2009 and the investigation is almost completed. The petitioner can, therefore, be enlarged on bail with conditions.