Unnikrishnan T vs State Of Kerala

Petitioner is the accused in Crime No.59 of 2020 of Neeleswaram Excise Range registered under Section 55(g) of the Kerala Abkari Act. The prosecution case is that on 05.05.2020, the petitioner was found in possession of 40 litres of wash in two barrels near the toilet of the residence of the petitioner. He seeks bail.

The learned Public Prosecutor has opposed the application. It is submitted that there are no antecedents against the petitioner.

The learned counsel submitted that the allegations are not true and that the petitioner is in custody since 09.03.2021.

Having considered the circumstances of the case including the fact that the petitioner is not involved in any other offence, I am inclined to grant bail to the petitioner subject to conditions.

Petitioner is therefore granted bail in Crime No.59 of 2020 of Neeleswaram Excise Range and he shall be released (if not required to be detained otherwise) on his executing bond for Rs.50,000/-(Rupees fifty thousand only) with two solvent sureties each for the like sum to the satisfaction of the jurisdictional Magistrate and subject to the following conditions:

(a) One of the sureties shall be a close relative of the petitioner.

(b) Petitioner shall report to the investigating officer once in two weeks on Saturdays between 10.00 am and 12.00pm until filing of the final report.

(c) Petitioner shall report to the investigating officer as and when required for interrogation.

(d) Petitioner shall not get involved in any offence during the period of this bail.

(e) Petitioner shall not intimidate or influence the witnesses.

(f) In case any of the condition nos.(b) to (e) are violated, it is open to the investigating officer to file application before the learned Magistrate for cancellation of the bail granted hereby.