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Judgment
20 paragraphs · 297 wordsK.Haripal, J
Petitioner is the sole accused in Crime No.91/2021 of Kumbala Excise Range, Kasaragode, which was registered alleging offence under Sections
58 and 67 of the Abkari Act.
The allegation is that on 22.05.2021 at 4.55 pm, the Excise Inspector and party found him in illegal possession of 14.04 litres of Indian made foreign
liquor; he was arrested along with car bearing registration No.KL-14-T-1176, in which it was being transported. He was arrested from the spot on
22.05.2021 and since then is in judicial custody.
I heard the learned counsel for the petitioner and also the learned Public Prosecutor.
The learned Public Prosecutor submits that he has two similar cases to his credit registered in 2014 and 2015. However, considering the progress in
investigation, further detention of the petitioner is not warranted.
 In the circumstances, the petitioner shall be released on bail on the following conditions:-
i) 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) He shall not leave the country without leave of the jurisdictional court;
iv) He shall not involve in any crime during the period on bail;
v) He shall appear before the Investigating Officer/committal Court/trial Court as and when required;
vi) He 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 a liberty to cancel the bail in accordance with law.
This bail application is allowed as above.