Arshad vs State Of Kerala

Petitioner is the sole accused in Crime No. 77/2021 of Varkala Excise Range Office, Thiruvananthapuram, which was registered on 07.06.2021.

The allegation is that the petitioner was found in possession of 50 litres of wash in house bearing No.V/430 of Pallickal Village owned by the

petitioner. He was arrested along with the contraband and since then is in custody.

I heard the learned counsel for the petitioner and the learned Public Prosecutor. The learned Public Prosecutor submitted that he has no criminal

antecedents.

The contraband involved is 50 litres of wash. Now he is in custody for more than 15 days. Considering the progress of investigation, it is not

necessary to detain him in custody and 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) Petitioner shall not leave the country without permission of the jurisdictional Court;

iv) He shall appear before the Investigating Officer/committal/trial court as and when required;

v) 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;

vi) 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.