Mahin V vs State Of Kerala

K.Haripal, J

The petitioner is the sole accused in Crime No.255/2021 of Manjeswar Police Station, Kasaragod District.

The allegations are that, on 8.6.2021 at 1.40 p.m., he was found possessing 23 cases of Indian made Foreign Liquor, illegally transported for sale in

Tanker Lorry bearing Reg. No.L-46 K-0556. He was arrested from Thalappady and the crime was registered under Section 55(a) of Kerala Abkari

Act. Since the date of arrest he is in judicial custody.

Heard the learned counsel for the petitioner and the learned Public Prosecutor. According to them, he has no criminal antecedents to his credit. He

is in custody from the date of arrest and the investigation has progressing considerably and continued detention is not warranted. Therefore, he shall

be released on bail.

In the result, 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 for the like sum to the satisfaction of the jurisdictional Court;

ii) Petitioner 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) Petitioner shall appear before the Investigating Officer/trial Court as and when required;

vi) 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 a liberty to cancel the bail in accordance with law.

This bail application is allowed as above.