High CourtsSingle Bench

Sobhana vs State of Kerala

High Court Of Kerala · Decided on 15 April 2009 · Citation: (2009) 04 KL CK 0023

HON’BLE JUDGES
P. Bhavadasan, J
ACTS & SECTIONS REFERRED
Criminal Procedure Code, 1973 (CrPC) — Section 439 · Kerala Abkari Act, 1077 — Section 8(1), 8(2)
RESULT
Allowed
CASE NUMBER
Bail Application No. 990 of 2009
Ask AI about this case

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 · 141 words

P. Bhavadasan, J.—This is a petition filed u/s 439 of Criminal Procedure Code seeking bail.

2.

Petitioner is accused in Crime No. 13/2009 of Kayamkulam Excise Range for the offences punishable under Sections 8(1) and (2) of the Abkari Act.

3.

The facts are as 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 her executing a bond for Rs. 10,000/- (Rupees Ten 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.