Rajeev Balakrishnan @ Rajeev P.B vs State Of Kerala

K.Haripal, J

The sole accused in crime No.50/2021 of Pala Excise Range is now before this Court seeking release under Section 439 of the Cr.P.C.

The crime was registered on 21.06.2021, after seizing 9.5 litres of Indian made foreign liquor from the possession of the petitioner while he was

carrying it on a motor cycle bearing Regn. No.KL-05-G-5316. He was arrested along with the contraband and since then is in judicial custody.

I heard the learned counsel for the petitioner and also the learned Public Prosecutor.

The learned learned Public Prosecutor submitted that the petitioner is involved in another crime of similar nature, i.e. crime No.60/2020 in which he

is on bail.

Whatever it may be, further detention of the petitioner for the present purpose cannot be justified. Having regard to the nature of offence and also

taking into account the stage of investigation, he shall be released on bail, on the following conditions:-

i) The 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 permission of the jurisdictional court;

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

v) He shall report before the investigating officer on every Saturday between 7 and 9 a.m. till final reports are laid in both the cases;

vi) The petitioner 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 at liberty to cancel the bail in accordance with law.

This bail application is allowed as above.