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Judgment
12 paragraphs · 342 wordsMohammed Nias C.P, J
The petitioner is the 3rd accused in Crime No.61 of 2023 of Neyyattinkara Excise Range, Thiruvananthapuram, for having committed offences punishable under Sections 55(a), 58 and 55(i) of the Kerala Abkari Act.
The allegation against the petitioner is that on 19.08.2023 at about 9.45 p.m., the petitioner was found in possession of 36 litres of illicit Indian-made Foreign Liquor, and thereby, he committed the offences alleged against him.
The learned counsel appearing for the petitioner would say that the petitioner is totally innocent and falsely implicated with ulterior motives. At any rate, he points out that the petitioner is in custody from 19.08.2023, and continued custody of the petitioner is unnecessary.
The learned Public Prosecutor opposed the petition and points out that the petitioner is not entitled to bail.
After having considered the submissions of the learned counsel for the petitioner and learned Public Prosecutor and considering the nature of the offence committed by the petitioner and the fact that he has been in custody since 19.08.2023 and also since there is no apprehension raised by the prosecution that if released on bail the petitioner is likely to abscond, I hold that bail can be granted to the petitioner more so when no other criminal antecedents have been reported against the petitioner.
Accordingly, this application is allowed, and the petitioner is granted bail subject to the following conditions:-
(i) The petitioner shall be released on bail on executing 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) The petitioner shall report before the Investigating Officer as and when directed
(iii) The petitioner shall not tamper or attempt to tamper with the evidence or influence or try to influence the witnesses;
(iv)The petitioner shall not be involved in any other crime while on bail.
(v) If any of the conditions are violated, the court concerned will be empowered to take steps for cancellation of bail as per law;