Mohammed Nias C.P., J
1. This application is filed under Section 439 of the Code of Criminal Procedure seeking regular bail.
2. The petitioner is the accused in Crime No.188/2023 of Sasthamcottah Excise Range Office, Kollam District, for having allegedly committed
offences punishable under Section 55(i) of the Kerala Abkari Act.
3. The prosecution allegation is that, on 06.12.2023 at 6.30 pm, the accused was found in possession of 3 litres of IMFL and Rs.370/- at Aanayadi
Muri in Sooranad North Village, and thereby he committed the offence.
4. The learned counsel appearing for the petitioner would say that the petitioner is totally innocent and falsely implicated with ulterior motives. At any
rate, he points out that the petitioner is in custody since 06.12.2023, and continued custody of the petitioner is unnecessary.
5. The learned Public Prosecutor opposed the petition and points out that the petitioner is not entitled to bail.
6. After having considered the submissions of the learned counsel for the petitioner and learned Public Prosecutor and considering the allegation
against the petitioner, the quantity involved, the fact that he has been in custody since 06.12.2023 and also since there is no apprehension raised by the
prosecution that if released on bail, the petitioner is likely to abscond, I hold that bail can be granted to the petitioner.
Accordingly, this application is allowed, and the petitioner is granted bail subject to the following conditions:-
(i) The petitioner shall be released on bail on executing a 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) The petitioner shall report before the Investigating Officer as and when directed;
(iii) The petitioner shall not tamper or attempt to tamper with the evidence or influence or try to influence the witnesses;
(iv) The petitioner shall not be involved in any other crime while on bail;
(v) If any of the conditions are violated, the court concerned will be empowered to take steps for cancellation of bail as per law.
