Kunjumon vs State Of Kerala

K.Haripal, J

Petitioner is the sole accused in Crime No.765 of 2021 of Sasthsmcottah Police Station. The allegation is that on 10.06.2021, the petitioner was

found in illegal possession of 500 millilitres of arrack and 15 litres of wash and was arrested along with the contraband The crime was registered

alleging offence punishable under Section 8(1) and 8(2) of the Abkari Act. Since the date of arrest he is in judicial custody. Now he seeks release on

bail under Section 439 of the Cr.P.C.

The learned counsel for the petitioner submits that he has no criminal antecedents, his further detention is not necessary. This submission has been

endorsed by the learned Public Prosecutor also. No criminal antecedents is noticed against the petitioner.

In the circumstances and having regard to the stage of investigation, the petitioner shall 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 evidence. iii)He shall not leave the country without permission 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)The petitioner 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 at liberty to cancel the bail in accordance with law.

This bail application is allowed as above.