DEVAKI Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a petition filed under Section 439 of Criminal Procedure Code seeking bail.

(2.) Petitioner is accused in Crime No. 14/2009 of Neyyattinkara Excise Range for the offence punishable under Section 8(1) and (2) of the Abkari Act.

(3.) The facts are stated in the order of the court below, which is appended to this petition. Considering the quantity involved and also the fact that a good part of the investigation is over, bail needs to be granted.