AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
16 paragraphs · 247 wordsÂ
Ashok Menon, J
The applicants are accused no. 1 and 2 in Crime No.673/2021 of Vadakkekara Police Station, Ernakulam for having allegedly committed offences
punishable under Sections 8(1)(2) and 55(g) of the Kerala Abkari Act.
The prosecution case, in brief is that on 15.7.2021, the petitioners were found in possession of 1 litre of arrack and 50 litres of wash kept in a shed
near a river and they were apprehended and remanded to judicial custody. The applicants state that they are innocent and the allegations are not true.
Therefore they seek bail.
Heard the learned counsel for the applicants and the learned Public Prosecutor.
The learned Public Prosecutor admits that the applicants have no criminal antecedents.
Considering the quantity of liquor involved, the present pandemic situation, further incarceration may not be required.
The application is allowed and they shall be released on bail on execution of bond for Rs.50,000/-(Rupees fifty thousand only), each with two solvent
sureties each for the like amount to the satisfaction of the Investigating officer and on conditions that:-
i. They shall appear before the Investigating Officer as and when called for and co-operate with the investigation.
ii. They shall not attempt to influence or intimidate the witnesses.
iii. They shall not get involved in similar offences during the currency of the bail.
In case of breach of any of the bail conditions, the prosecution shall be at liberty to apply for cancellation of the bail.