Murali vs State Of Kerala

K.Haripal, J

The sole accused in Crime No. 102/2021 of Pattambi Excise Range in Palakkad district, which was registered alleging offence under Section 8(1)

and (2) of the Abkari Act is before Court seeking regular bail. That crime was registered on 15.07.2021, after seizing 10 litres of arrack from the

possession of the petitioner from Vadanamkurussi-parathipra road junction. He was arrested along with the contraband and since then is in judicial

custody.

Heard the learned counsel on both sides.

The learned Public Prosecutor has submitted that he has no criminal antecedents. The contraband has already been seized on 15.07.2021 itself. The

investigation has progressed considerably. Therefore, his further detention is not warranted. The petitioner can be released on bail on the following

conditions:-

i) 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) He shall not try to contact or influence the witnesses or tamper with the evidence;

iii) He shall not involve in any crime during the bail period;

iv) He shall not leave the country without permission of the jurisdictional Court;

v) He shall appear before the committal court/trial court as and when required;

vi) 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) 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.