Murali vs State Of Kerala

The petitioner is the accused in Crime No.46 of 2019 of Alathur Excise Range registered for the offence punishable under Section 55(i) of the Abkari Act on the allegation that on 8.5.2019 at 11.30 a.m., the petitioner was found in possession of 2.6 litres of diluted Indian made foreign liquor for the purpose of sale, in contravention of the provisions of the Abkari Act.

The petitioner was arrested from the spot and ever since, he has been in custody.

Heard.

The learned Public Prosecutor has no serious objection in granting bail to the petitioner. Considering the facts and circumstances of the case, including the period of detention of the petitioner and also the fact that the contraband seized was Indian made foreign liquor and also taking into consideration of the quantity of contraband seized, I am inclined to grant bail to the petitioner.

In the result, this application stands allowed and the petitioner shall be enlarged on bail on condition of the petitioner executing a bond for Rs.30,000/- (Rupees thirty thousand only) with two solvent sureties, each for the like sum to the satisfaction of the Jurisdictional Magistrate and on further condition that the petitioner shall not get involved in any other offence of similar nature during the pendency of this case.