SURESH KUNJUKUNJ Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is an application for regular bail filed under section 439 of the Code of Criminal Procedure. Petitioner is the accused in Crime No. 18 of 2009 of Ezhukone Excise Range alleging commission of offences punishable under Section 8 (1)and (2) of the Abkari Act.

(2.) THE allegation is that the petitioner was found in possession of 7 litres of arrack and he was taken into custody on 1. 4. 2009 and since then he has been in judicial custody.

(3.) I have heard learned counsel for the petitioner as also the learned Public Prosecutor. Considering the quantity of arrack involved and also the fact that the investigation is almost over, I think bail can be granted in this case.