AMMINI 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 O. R. No. 105 of 2007 of Adoor Excise Range Office alleging commission of offences punishable under Sections 8 (1)and (2) of the Abkari Act.

(2.) THE allegation is that the petitioner was found in possession of 900 ml. of illicit arrack and she was taken into custody on 8. 4. 2009 and since then she has been in judicial custody.

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