Ajithkumar vs State Of Kerala

K.Haripal, J

Petitioner is the first accused in Crime No. 30/2021 of Varapuzha Excise Range Office which was registered alleging offence under Section 55(g)

of the Abkari Act. That crime was registered on 17.06.2021, after seizing 1600 litres of wash and other paraphernalia from the store room of the

rented house of the petitioner. He was arrested along with the contraband on 17.06.2021 and since then is in judicial custody.

Heard the learned counsel on both sides.

The learned Senior Public Prosecutor has submitted that no criminal antecedents is noticed against the petitioner; he is in custody for the last 47

days; investigation has reached final phase and therefore, his further detention is not warranted. The petitioner can be released on bail on the following

conditions:-

i) The petitioner shall execute a 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;

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

iii) He shall not involve in any crime during the bail period;

iv) He shall not leave the country without permission of the jurisdictional Court;

v) He shall appear before the committal court/trial court as and when required;

vi) The petitioner 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 petitioner, the jurisdictional Court will be at liberty to cancel the bail in accordance with law.

This bail application is allowed as above.