V S PRADEEP KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is an application for regular bail filed under section 439 of the Code of Criminal Procedure.

(2.) PETITIONER is the 5th accused in CR. No. 8/09 of Paravur excise Range, alleging offence punishable under sections 55 (a) of the abkari Act. The allegation is that the petitioner was found in possession of 980 litres of arrack. The petitioner was arrested on 24. 3. 2009 and since then he has been in judicial custody. It is submitted that all the other accused were already enlarged on bail.

(3.) I have heard the learned Public Prosecutor.