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Judgment
11 paragraphs · 242 wordsK.Babu, J
This is an application filed under Section 439 of the Code of Criminal Procedure.
The petitioner is the sole accused in Crime No.142 of 2023 of Excise Circle Office, Pathanamthitta. The offence alleged against the petitioner is punishable under Section 55(i) of the Kerala Abkari Act.
The petitioner was arrested on 01.07.2023 and has been in judicial custody since then.
Heard the learned counsel for the petitioner and the learned Public Prosecutor.
The materials made available would reveal that the investigation is in the final stage. This Court is of the view that further incarceration of the petitioner is not required.
Having regard to the stage of the investigation and the tenure of judicial custody undergone by the petitioner, I am of the view that the petitioner is entitled to be released on bail on conditions.
In the result, the Bail Application is allowed as follows:
(a) The petitioner shall be released on bail on his executing bond for Rs.50,000/- (Rupees Fifty Thousand Only) with two solvent sureties each for the like sum to the satisfaction of the jurisdictional court.
(b) The petitioner shall appear before the Investigating Officer on all Mondays and Fridays between 10 A.M. and 11 A.M. for a period of three months or till the final report is filed, whichever is earlier.
(c) The petitioner shall not try to influence the prosecution witnesses or attempt to tamper with the evidence.