Ajeesh vs State Of Kerala

K.Haripal, J

Petitioners are the accused Nos.1 and 2 in Crime No.123/2021 of Chadayamangalam Excise Range in Kollam district, which was registered

alleging offence punishable under Sections 55(g) and 8(i) and (ii) of the Abkari Act.

The subject matter for crime is the seizure of 4.8 litres of arrack and 99.50 litres of wash from the northern side of the house of the second

accused. The petitioners were arrested on 23.07.2021 along with the contraband and since then they are in judicial custody.

I heard the learned counsel on both sides.

The petitioners do not have criminal antecedents to their credit. The investigation has practically advanced to final stage. Therefore, continued

detention of the petitioners is not warranted. They shall be released on bail on the following conditions:-

i) The petitioners shall execute bond for Rs.50,000/-(Rupees Fifty Thousand only) each with two solvent sureties each for the like sum to the satisfaction of the

jurisdictional court;

ii) They shall not try to contact or influence the witnesses or tamper with the evidence;

iii) They shall not leave the country without permission of the jurisdictional Court;

iv) They shall not involve in any crime during the period on bail;

v) They shall appear before the Investigating Officer/ trial Court as and when required.

vi) The petitioners shall strictly follow the various guidelines issued by the State and Central Governments with respect to keeping of social distancing in the wake of

Covid 19 pandemic;

vii) If any of the above conditions are violated by the petitioners, the jurisdictional Court will be at liberty to cancel the bail in accordance with law.

The bail application is allowed as above.