Vishnu Raj vs State of Kerala

Thomas P. Joseph, J.—Petitioners are accused Nos.2 and 3 in Crime No.990 of 2014 of the Sooranadu Police Station for offences punishable under Secs.55(a) and (h) of the Abkari Act for alleged possession and transportation of 15 litres of IMFL in an autorickshaw on 26.6.2014, was arrested on that day, is in custody since then and seeks bail.

I have heard the learned Public Prosecutor and the learned counsel.

First accused in the case is granted bail as per order dated 8.7.2014 in B.A.No.5055 of 2014. On hearing both sides I find no reason to further detain the petitioners.

The application is allowed as under :-

(i) Petitioners are granted bail in Crime No.990 of 2014 of the Sooranadu Police Station and shall be released (if not required to be detained otherwise) on their executing a bond for 20,000/- (Rupees Twenty Five Thousand only) each with two sureties each for the like sum each 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) Petitioners shall report to the officer investigating the case on every alternate Saturday between 10 a.m. and 12 p.m. for a period of two months or until final report is filed whichever is earlier.

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

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

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

(f) In case the petitioners violate any of conditions (b) to (e), it is open to the investigating officer to file application before the learned magistrate (until committal of the case if any, and thereafter before the learned Principal Sessions Judge concerned) for cancellation of the bail granted hereby, as held in P.K. Shaji @ Thammanam Shaji Vs. State of Kerala, .