Antony vs State Of Kerala

Petitioner is the sole accused in Crime No.82 of 2021 of Agali Police Station, Palakkad District, registered for the offences punishable under Section 55(A) and (i) of the Abkari Act.

The prosecution case is that, on 25.03.2021,the accused was found in possession of 10 litres of Indian Made Foreign Liquor and allegedly committed the offences. Petitioner has been in custody from 25.03.2021.

The learned Public prosecutor opposes the application inspite of the fact that, there are no antecedents for the petitioner.

Having regard to the circumstances of the case, I am of the view that, the petitioner can be enlarged on bail on conditions.

Petitioner is granted bail in Crime No.82 of 2021 of Agali Police Station, Palakkad District and he shall be released (if not required to be detained otherwise) on executing bond for Rs.50,000/- (Fifty Thousand Rupees only) with two solvent sureties each for the like sum to the satisfaction of the jurisdictional Magistrate and subject to the following conditions:

(a) One of the sureties shall be a close relative of the petitioner.

(b) Petitioner shall report to the Investigating Officer once in two weeks between 10.00 am and 12.00 pm until filing of the final report.

(c) Petitioner shall report to the Investigating Officer as and when required for interrogation.

(d) Petitioner shall not get involved in any offence during the period of this bail.

(e) Petitioner  shall  not  intimidate  or influence the witnesses.

(f)In case, any of the condition nos.(b) to (e) are violated, it is open to the investigating officer to file application before the learned Magistrate for cancellation of the bail granted hereby.