RAJU RAJESH Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is an application for bail under Section 439 of the Code of Criminal procedure. The petitioners are accused Nos. 1 and 2 in Crime No. 66 of 2009 of karunagappally Excise Range.

(2.) THE offences alleged against the petitioners are under Sections 8 (1)and (2) of Abkari Act.

(3.) THE prosecution case is that the accused persons found transporting 40 litres of arrack. The petitioners were arrested on 14. 4. 2009 and they are in judicial custody.