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
6 paragraphs · 142 wordsP. Bhavadasan, J.—This is a petition filed u/s 439 of Criminal Procedure Code seeking bail.
Petitioner is accused in Crime No. 51/2008 of Amaravila Excise Range for the offences punishable under Sections 8(1) and (2) and 55(g) of the Abkari Act.
The facts are stated in the order of the court below, which is appended to this petition. Considering the quantity involved and also the fact that a good part of the investigation is over, bail needs to be granted.
The application is allowed as follows:
1) Petitioner shall be released on bail on his executing a bond for Rs. 15,000/- (Rupees Fifteen thousand only) with two solvent sureties for the like sum each to the satisfaction of JFCM concerned.
2) Petitioner shall not tamper or attempt to tamper with the evidence or influence or try to influence the witnesses.