Prajesh N.P vs State Of Kerala

K. Haripal, J

The petitioner is the first accused in Crime No.558/2021 of Mannar Police Station in Alappuzha District.

2. The precise allegation is that on 05.06.2021, the petitioner was found carrying one litre of arrack in his possession, and was arrested along with

contraband. He was in judicial custody from 06.06.2021 onwards. Thereafter, following the guidelines issued by the Hon'ble Supreme Court, he was

released on interim bail on 10.06.2021. It has also been pointed out that the second accused, from whom the petitioner had allegedly obtained the

contraband, has already been granted bail on 14.06.2021 by this Court.

3. Heard the learned counsel for the petitioner and also the learned Public Prosecutor.

4. Considering all the aspects and having regard to the fact that the petitioner does not bear any criminal antecedents, besides the fact that the

quantity involved is small, he 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 trial

court;

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

iii)Â Petitioner shall not leave India without permission of the jurisdictional Court;

iv)Â He shall appear before the Investigating Officer/committal/trial court as and when required;

v)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;

vi)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.