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Judgment
13 paragraphs · 359 wordsMohammed Nias C.P.J
This application is filed under Section 439 of the Code of Criminal Procedure seeking regular bail.
The petitioner is the accused in Crime No.108/21 of Kasaragod Excise Range Office for having committed an offence punishable under Sections 58 and 67B of the Abkari Act.
The allegation against the petitioner is that, on 14.06.2021 at about 4.00 p.m., at the road starting from National Highway towards Govinda Pai College at Uddvara village, the accused was found in possession of 138.6 litres of IMFL meant for sale only in the state of Karnataka in Hyundai i10 Magna car and thereby, he committed the offences alleged against him.
The learned counsel appearing for the petitioner would say that the petitioner is totally innocent and falsely implicated with ulterior motives. At any rate, he points out that the petitioner is in custody from 25.11.2023, and continued custody of the petitioner is unnecessary.
The learned Public Prosecutor opposed the petition and points out that the petitioner is not entitled to bail.
After having considered the submissions of the learned counsel for the petitioner and learned Public Prosecutor and since the incident happened in the year 2021, the arrest was made only on 25.11.2023, and since there is no apprehension raised by the prosecution that if released on bail the petitioner is likely to abscond, I hold that bail can be granted to the petitioner.
Accordingly, this application is allowed, and the petitioner is granted bail subject to the following conditions:-
(i) The petitioner shall be released on bail on executing 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) The petitioner shall appear before the Investigating Officer as and when directed;
(iii) The petitioner shall not tamper or attempt to tamper with the evidence or influence or try to influence the witnesses;
(iv)The petitioner shall not be involved in any other crime while on bail;
(v) If any of the conditions are violated, the court concerned will be empowered to take steps for cancellation of bail as per law.