AMBIKA ALIAS AMBI Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is a petition for regular bail filed under Section 439 of the Code of the Criminal Procedure. Petitioner is the accused in crime No. 166/2009 of Vithura Police Station registered for commission of offences under Sections 55 (a), (i)and 8 (2) of Kerala Abkari Act.

(2.) THE allegation is that on 28. 03. 2009, the petitioner was found in possession of 50 litres of arrack. She was taken into custody on the same day and since then, she has been in judicial custody.

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