GOPINATHAN NAIR 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 an accused in Crime No. 294 of 2009 of Pathanapuram Police station alleging commission of offence punishable under section 55 (a) of the Abkari Act.

(2.) THE allegation is that the petitioner was found in possession of 10 litres of Indian made foreign liquor and he was taken into custody on 25. 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 Indian made foreign liquor involved and also the fact that the investigation is almost over, I think bail can be granted in this case.