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Judgment
17 paragraphs · 261 wordsK.Haripal, J
The sole accused in crime No.494/2021 of Walayar police station is before Court under Section 439 of the Cr.P.C., seeking regular bail.
The crime was registered on 23.07.2021 alleging offence under Section 55(a) of the Abkari Act, after seizing 11 litres of Indian made foreign liquor
from the possession of the petitioner, which was found being transported in a motor cycle bearing registration No.KL-51-H 4802. He was intercepted
at a place by name, 'Chullimada' and arrested along with the contraband and since then is in judicial custody.
I heard counsel on both sides.
It is submitted that the petitioner does not have criminal antecedents. Now the contraband has already been seized along with the scooter. In the
nature of the allegations, further detention cannot be insisted. Investigation has progressed considerably.
Therefore, the petitioner shall be released on bail on the following conditions:-
i) 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 leave of the jurisdictional court;
iv) He shall not involve in any crime during the period on bail;
v) He shall appear before the Investigating Officer/trial court as and when
vii) If any of the above conditions are violated by the petitioner, the jurisdictional court will be a liberty to cancel the bail in accordance with law.
This bail application is allowed as above.