RAJENDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner is the accused in Crime No. 15 of 2012 of Kayamkulam Excise Range registered for the offences under Section 8(1) and 8(2), 55(a), 58 and 67B of Kerala Abkari Act. Petitioner was arrested on 10.2.2012 having found in possession of 1.3 litres of illicit coloured arrack, 1.5 litres and 2.340 litres of apple and orange flavoured Vodka in the process of transporting in motor bike No. KL - 04/F 553 for sale. He has been in custody since then. Learned Counsel appearing for petitioner and learned Public Prosecutor were heard. Learned Counsel appearing for petitioner submitted that as petitioner has been in custody since 10.2.2012, he be released on bail. Learned Public Prosecutor opposed the petition. Considering the nature of the case and the fact that petitioner was arrested only on 10.2.2012, he cannot be released on bail at this stage. Petition is dismissed.