Anoop P vs State Of Kerala

K.Haripal, J

This is an application filed under Section 439 of the Cr.P.C. by the sole accused in crime No.137/2021 of Hosdurg Excise Range, Kasaragod. That

crime was registered on 06.07.2021 after seizing 8.64 litres of Indian made foreign liquor of Karnataka make, which was being unauthorisedly

transported through the Kerala territory. After intercepting the petitioner and seizing the items, the crime was registered and since 06.07.2021 he is in

judicial custody.

I heard counsel on both sides.

It is submitted by the learned Public Prosecutor that the petitioner does not have any criminal antecedents, that the investigation has progressed

considerably and his continued detention is not warranted.

Therefore, the petitioner shall be released on bail, on the following conditions:-

i) The petitioner shall execute 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 evidence;

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

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

v) shall appear before the investigating officer/trial court as and when required;

vi) shall strictly abide 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.