OTTIYIL BABU Vs. STATION HOUSE OFFICER IRITTY POLICE

JUDGEMENT

(1.) THIS is an application for regular bail filed under section 439 of the Code of Criminal Procedure. Petitioner is the second accused in Crime No. 415 of 2005 of Iritty Police Station alleging commission of offence punishable under Section 55 (g)of the Abkari Act.

(2.) THE allegation is that the petitioner was found in possession of 1500 litres of wash and he was taken into custody on 3. 2. 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 wash involved and also the fact that the investigation is almost over, I think bail can be granted in this case.