Satheesh vs State Of Kerala

K.Haripal, J

The petitioner is the sole accused in Crime No.628/2021 of the Anchal Police Station, Kollam district. He was arrested on 25.05.2021, after seizing

15 litres of arrack and 100 litres of wash from his kitchen situated in Anchal police station limits. Since 21.05.2021 he is in custody.

According to the learned counsel for the petitioner, he has no criminal antecedents and his continued detention is not necessary.

I heard the learned Public Prosecutor also. He has also testified that he does not have criminal antecedents and that he is in custody from

25.05.2021 onwards. In these circumstances having regard to the progress achieved in the matter of investigation and having regard to the fact that

the crowding in prisons have to be eased, it is only appropriate that he shall be released on bail on the following conditions:-

i) 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

jurisdictional court;

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

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

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

v) 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) 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.