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Judgment
6 paragraphs · 139 wordsP. Bhavadasan, J.—This is a petition filed u/s 439 of Criminal Procedure Code seeking bail.
Petitioner is accused in Crime No. 14/2009 of Neyyattinkara Excise Range for the offence punishable u/s 8(1) and (2) of the Abkari Act.
The facts are stated in the order of the court below, which is appended to this petition. Considering the quantity involved and also the fact that a good part of the investigation is over, bail needs to be granted.
The application is allowed as follows:
1) Petitioner shall be released on bail on her executing a bond for Rs. 10,000/- (Rupees Ten thousand only) with two solvent sureties for the like sum each to the satisfaction of JFCM concerned.
2) Petitioner shall not tamper or attempt to tamper with the evidence or influence or try to influence the witnesses.