P MUHAMMEDALI Vs. STATION HOUSE OFFICER KELAKAM

JUDGEMENT

(1.) THIS is a petition for regular bail.

(2.) THE petitioners are the accused in Crime No. 40/2009 of Kelakam Police Station alleging commission of offence punishable under section 55 (1) of the Kerala Abkari Act. The case is that the petitioners were allegedly found in possession of 50 bottles of liquor on 5/3/2009. They were arrested on 26. 3. 2009 and since then they are in judicial custody.

(3.) I have heard the counsel for the petitioners and the learned Public Prosecutor. I have considered the fact that the petitioners have been in judicial custody since 26. 3. 2009 and the investigation is almost completed. The petitioners can, therefore, be enlarged on bail with conditions.