LAWS(KER)-2009-5-35

SREEMATHY BHAVANY Vs. STATE OF KERALA

Decided On May 05, 2009
SREEMATHY.BHAVANY Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) THIS is an application for regular bail filed under section 439 of the Code of Criminal Procedure.

(2.) PETITIONER is the accused in CR. No. 30/09 of Aryanad Excise range, alleging offences punishable under sections 8 (1) and (2) of the abkari Act. The allegation is that she was found in possession of 2. 5 litres of arrack. She has surrendered on 20. 4. 2009 and since then she has been in judicial custody.

(3.) I have heard the learned Public Prosecutor.