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Judgment
19 paragraphs · 279 wordsK.Haripal, J
The sole accused in crime No.92/2021 of Alakode Excise Range is before Court, seeking his release on bail under Section 439 of the Cr.P.C. He is
the accused in a crime in which offence under Sections 8(1) and (2) of the Abkari Act is alleged.
It is stated that on 06.06.2021, he was found in possession of 5 litres of arrack in Udayagiri Amsom and later, arrested on 02.07.2021 and since then
is in judicial custody.
I heard the counsel on both sides.
The learned Public Prosecutor submits that he has no criminal antecedents to his credit.
The investigation has advanced considerably. His further detention is not warranted. He has no criminal antecedents to his credit.
Therefore, 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/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.