Sobin Thampy vs State Of Kerala

K.Haripal, J

The third accused in crime No.744/2021 of Adoor police station in Pathanamthitta district is now before this Court seeking regular bail. That crime

was registered on 15.05.2021, after seizing 170 litres of wash, 10 litres of arrack and other implements for making illicit arrack, by the police. Accused

Nos.1 and 2 were arrested from the spot itself. The petitioner, the third accused, had run away on seeing the police; later, the he was arrested on

02.06.2021.

I heard the learned counsel for the petitioner and also the learned Public Prosecutor.

The learned counsel for the petitioner submits that the petitioner has no criminal antecedents and that accused Nos.1 and 2 have already been

granted bail.

The learned Public Prosecutor has endorsed the submission that the petitioner does not have any criminal antecedents; he is in custody from

02.06.2021 onwards and the investigation has progressed considerably.

In the above circumstances, his continuous detention is not warranted. He shall be released on bail, on the following conditions:-

i) The petitioner shall execute 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 evidence;

iii) He shall not leave the country without permission of the jurisdictional court;

iv) He shall not involve in any crime during the period on bail;

v) He shall appear before the investigating officer/committal court/trial court as and when required;

vi) The petitioner shall strictly abide the various guidelines issued by the State and Central Governments with respect to keeping of social distancing in the wake of

Covid 19 pandemic;

vii) 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.