Sathya Narayana vs State Of Kerala

Gopinath P., J

This is an application for regular bail.

Petitioner is the accused in Crime No.31/2022 of Badiadka Excise Range, Kasaragod District alleging commission of offences punishable under Section 58 of the Kerala Abkari Act.

The allegation against the petitioner is that on 11-04-2022 at about 8.15 A.M., the petitioner was found in possession of 228.24 liters of Foreign Liquour (meant for sale only in Goa) and thereby he committed the offence alleged against him.

The learned counsel appearing for the petitioner submits that the petitioner is absolutely innocent in the matter. It is submitted that there is no recovery of any contraband from the possession of the petitioner. It is submitted that the petitioner has no criminal antecedents and he has been falsely implicated in the matter. It is submitted that the petitioner has been in custody from 11-04-2022 and his continued detention is not necessary for the purposes of any investigation.

I have heard the learned Public Prosecutor also.

Having regard to the facts and circumstances of the case and considering the fact that no criminal antecedents are reported against the petitioner and since continued detention of the petitioner is not stated to be necessary for the purposes of any investigation, I am of the view that the petitioner can be granted bail subject to the following conditions.

In the result this bail application is allowed. It is directed that the petitioner shall be released on bail, subject to the following conditions:-

(i) The petitioner shall execute a bond for a sum of 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 deposit Rs.10,000/- (Rupees Ten Thousand Only) before the jurisdictional Court;

(iii) The Petitioner shall report before the Investigating officer in Crime No.31/2022 of Badiadka Excise Range, Kasaragod District as and when summon to do so;

(iii) The petitioner shall not attempt to interfere with the investigation, influence or intimidate any witness in Crime No.31/2022 of Badiadka Excise Range, Kasaragod District;

(iv) The petitioner shall not involve in any other crime while on bail.

If any of the aforesaid conditions are violated, the Investigating officer in Crime No.31/2022 of Badiadka Excise Range, Kasaragod District may file an application before the jurisdictional Court for cancellation of bail.