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Judgment
17 paragraphs · 260 wordsK.Haripal, J
The sole accused in Crime No. 50/2021 of Nilambur Excise Range is before this Court under Section 439 of the Code of Criminal Procedure
seeking his release on bail. That crime was registered on 10.06.2021, after seizing 67.500 litres of Indian made foreign liquor from his car bearing
No. KL-53-R-8902. Now he faces allegations under Section 58 and 67B of the Abkari Act.
2. I heard learned counsel on both sides.
3. The petitioner is in custody from 10.06.2021 onwards; he has no criminal antecedents to his credit; the investigation has progressed considerably,
therefore, his further detention is not warranted. The petitioner shall be released on bail on the following conditions:-
i)Â 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)Â He shall not try to contact or influence the witnesses or tamper with the evidence;
iii)Â He shall not involve in any crime during the bail period;
iv)Â He shall not leave the country without permission of the jurisdictional Court;
v)Â He shall appear before the committal court/trial court as and when required;
vi)Â The petitioner shall strictly follow 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)Â 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.