Manoj vs State Of Kerala

K.Haripal, J

Petitioner, the accused in crime No.639/2021 of Kuruppampady police station is now before this Court seeking bail under Section 439 of the

Cr.P.C.

The crime was registered under Sections 8(1) & (2) and 55(g) of the Abkari Act after seizing 9.5 litres of arrack and 150 litres of wash from the

store room of the house of the petitioner. He was arrested along with the contraband on 16.06.2021 and thereafter, on the basis of the guidelines

issued by the High Power Committee, following the covid protocol, he was granted interim bail on 26.06.2021 and now he is continuing on interim bail.

I heard the learned counsel for the petitioner and also the learned Public Prosecutor.

The learned Public Prosecutor has submitted that he does not have any criminal antecedents to his credit and his further interrogation is not

warranted. That means, his further detention is not necessary.

In the circumstances, the interim bail granted is made absolute and he shall be released on bail, on the following conditions:-

i) The 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 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/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.