DEVARAJAN RAGHAVAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed under Section 439 of the Code of Criminal Procedure. Petitioner is the accused in Crime No.95 of 2009 of Kanakakkunnu Police Station alleging commission of offences punishable under Sections 8(1), 8(2) and 55(a) and (g) of the Abkari Act.

(2.) The allegation is that on 28.3.2009 at about 1.15 p.m. the petitioner was found to be manufacturing arrack and possessing and keeping 4 litres of arrack and also keeping 85 litres of wash to be used for the manufacture of arrack and thereby committed the offence. In connection with the above crime he was arrested on 28.3.2009 and since then he is in judicial custody.

(3.) I have heard the learned Public Prosecutor. Considering the quantity of arrack involved and also the fact that the investigation is almost over, I think bail can be granted in this case.