Aswin Babu P.V vs State Of Kerala

K.Haripal, J

Petitioners are accused Nos. 1 and 2 in Crime No. 97/2021 of Neeleswaram Excise Range Office. The allegation is that on 11.07.2021 at 12.45

P.M., they were found in possession of 15 litres of Indian made foreign liquor, which was meant for supply in Puducherry; they were intercepted

while the items were being transported in a Maruti Swift Car bearing Registration No. KL- 14-N-2772. Since the date of arrest and seizure, they are

in custody.

Heard the learned counsel on both sides. It is submitted that they do not have criminal antecedents; investigation has advanced considerably and

their further detention is not warranted.

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

i) The petitioners shall execute separate bond for Rs.50,000/-(Rupees Fifty Thousand only) each with two solvent sureties each for the like sum to the satisfaction of

the jurisdictional court;

ii) They shall not try to contact or influence the witnesses or tamper with the evidence;

iii) They shall not involve in any crime during the bail period;

iv) They shall not leave the country without permission of the jurisdictional Court;

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

vi) The petitioners 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;

vii) If any of the above conditions are violated by the petitioners, the jurisdictional Court will be at liberty to cancel the bail in accordance with law.

This bail application is allowed as above.