APPUPILLAI MADHAVAN PILLAI Vs. STATE OF KERALA

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 Crime No. 85/09 of Neyyar Dam police Station, alleging offences punishable under sections 55 (b) (g) (1)of the Abkari Act. The allegation is that the petitioner was found in possession of 20 litres of wash and 500 ml of arrack. He was arrested on 12. 4. 2009 and since then he has been in judicial custody.

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