SADANANDAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THESE applications are filed under Section 439 of the Code of Criminal Procedure. Petitioner is the second accused in Crime Nos. 142 of 2008, 127 of 2008 and 127 of 2007 respectively of Adoor Excise Range. The allegation is that the petitioner was found in possession of 5 litres, 3 litres and 5 litres of arrack respectively in the abovesaid three crimes and he was arrested on 21. 4. 2009 and since then he is in judicial custody.

(2.) I have heard the learned Public Prosecutor. Considering the quantity involved and also the fact that the investigation is almost over, I think the petitioner can be granted bail subject to conditions.

(3.) ACCORDINGLY these applications are allowed subject to the following conditions: