MINI Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is an application for bail under Section 439 of the Code of criminal procedure. The petitioner is the first accused in Crime No. 90/2009 of cumbummettu Police Station.

(2.) THE offence alleged against the petitioner is under Sections 8 (1) (2)and 55 (g) of the Abkari Act.

(3.) THE prosecution case is that the petitioner was found in possession of 10 litres of arrack, wash and other utensils for manufacturing illicit arrack. The petitioner was arrested on 3/05/2009, the date on which the offence was detected. Learned Public Prosecutor submitted that the petitioner is involved in another case as well.