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Judgment
7 paragraphs · 160 wordsP. Bhavadasan, J.—This is a petition filed u/s 439 of Criminal Procedure Code seeking bail.
Petitioner is accused in Crime No. 158/2007 of Mavelikara Excise Range for the offences punishable u/s 8(1)(11) of the Abkari Act.
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 his 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.
Petitioner shall report before the investigating officer on every Wednesday between 10 a.m. and 11 a.m. till final report is laid.
2) Petitioner shall not tamper or attempt to tamper with the evidence or influence or try to influence the witnesses.