Kerala High Court
Reghu @ Manyan vs State Of Kerala on 26 March, 2008
Author: R.Basant
Bench: R.Basant
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Bail Appl No. 1909 of 2008()
1. REGHU @ MANYAN, S/O.PRABHAKARAN,
... Petitioner
Vs
1. STATE OF KERALA, REPRESENTED BY ITS
... Respondent
For Petitioner :SRI.G.P.SHINOD
For Respondent : No Appearance
The Hon'ble MR. Justice R.BASANT
Dated :26/03/2008
O R D E R
R.BASANT, J.
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B.A.No.1909 of 2008
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Dated this the 26th day of March 2008
O R D E R
Application for regular bail. The petitioner faces allegations under the Kerala Abkari Act. The petitioner was allegedly found to be in possession of 4 litres of arrack on 5/10/2004. He was arrested on 10/03/2008 and continues in custody from that date. Investigation is already complete. Final report has already been filed. He has no history of any criminal antecedents, submits the learned Public Prosecutor.
2. The learned counsel for the petitioner prays, the learned Public Prosecutor does not oppose the said prayer and I am satisfied that regular bail can be granted to the petitioner subject to appropriate conditions.
3. In the result, this petition is allowed. The petitioner shall be enlarged on bail on his executing a bond for Rs.25,000/- (Rupees twenty five thousand only) with two solvent sureties each for the like sum to the satisfaction of the learned Magistrate.
(R.BASANT, JUDGE) jsr B.A.No./08 2 B.A.No./08 3 R.BASANT, J.
CRL.M.CNo.
ORDER 21ST DAY OF MAY2007