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Judgment
18 paragraphs · 272 wordsK.Haripal, J
The sole accused in crime No.969/2021 of Pandalam police station is before Court, seeking his regular bail. He was arrested on 01.07.2021 along
with 90 litres of wash in three jerry cans and other paraphernalia like pressure cooker, plastic pipe, LPG burner etc.; that means he was found
engaged in the process of making arrack. He was arrested on 01.07.2021 along with the contraband and since then is in judicial custody. The offence
alleged is under Section 55(g) of the Abkari Act.
2.I heard the counsel on both sides.
3.He is in custody for the last 18 days. The investigation has progressed considerably; no criminal antecedent is noted against him. In the
circumstances, further incarceration is not necessary at this stage and 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.