MANOHARAN 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 accused in Crime No. 15/09 of Thirupuram excise Range, alleging offences punishable under sections 8 (1) and (2)of the Abkari Act. The allegation is that he was found in possession of 2 litres of arrack. The petitioner was arrested on 10. 4. 2009 and since then he has been in judicial custody.

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