RAMER PICHA 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 accused in Crime No. 225 of 2009 of Peermade police Station.

(2.) THE offences alleged against the petitioner are under Sections 55 (a)and (i) of Abkari Act.

(3.) THE prosecution case is that the petitioner was found in possession of 2. 125 litres of Indian made foreign liquor. The petitioner was arrested on 16. 5. 2009 and produced before the court on 17. 5. 2009. The petitioner is in judicial custody.