C.S.Dias, J
1. The application is filed under Section 483 of the Bharatiya Nagarik Suraksha Sanhitha, 2023, by the sole accused in Crime No.77/2024 of the
Nooranad Excise Range Office, Alappuzha, which is registered against him, for allegedly committing the offences punishable under Section 13 read
with Sections 63 and Section 55(i) of the Kerala Abkari Act, 1 of 1077. The petitioner was arrested and remanded to judicial custody on 01.08.2024.
2. The gist of the prosecution case is that: on 01.08.2024, at around 7.30 hours, the accused was found in conscious possession of 11 litres of Indian
Made Foreign Liquor. The accused was arrested on the spot with the contraband article. Thus, the accused has committed the above offences.
3. Heard Sri.K.Siju, the learned counsel appearing for the petitioner and Smt.Seetha S., the learned Senior Public Prosecutor.
4. The learned counsel for the petitioner submitted that the petitioner is totally innocent of the accusations levelled against him. He has been falsely
implicated in the crime. The petitioner has been in judicial custody since 01.08.2024, the investigation in the case is practically complete and recovery
has been effected. Moreover, the petitioner does not have any criminal antecedents. Hence, the petitioner may be released on bail.
5. The learned Public Prosecutor opposed the application. She submitted that the investigation is in progress. She also stated that if the petitioner is
released on bail, he would commit a similar offence. Hence, the application may be dismissed.
6. On an anxious consideration of the facts, the rival submissions made across the Bar and the materials placed on record, especially on considering
the fact that the petitioner has been in judicial custody since 01.08.2024, that the contraband involved in the case is of a small quantity, that the
petitioner does not have any criminal antecedents, that the investigation in the case is practically complete and recovery has been effected, I am of the
view that the petitioner's further detention is unnecessary. Hence, the petitioner is entitled to be released on bail.
In the result, the application is allowed, by directing the petitioner to be released on bail on him 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 court having jurisdiction, which shall be subject to the following
conditions:
(i) The petitioner shall appear before the Investigating Officer on every alternate Saturdays between 9 a.m. and 11 a.m for a period of three months
or till the final report is filed, whichever is earlier. He shall also appear before the Investigating Officer as and when required;
(ii) The petitioner shall not directly or indirectly make any inducement, threat or procure to any person acquainted with the facts of the case so as to
dissuade them from disclosing such facts to the court or to any Police Officer or tamper with the evidence in any manner, whatsoever;
(iii) The petitioner shall not commit any offence while he is on bail;
(iv) The petitioner shall surrender his passport, if any, before the court below at the time of execution of the bond. If he has no passport, he shall file
an affidavit to the effect before the court below on the date of execution of the bond.
(v) In case of violation of any of the conditions mentioned above, the jurisdictional court shall be empowered to consider the application for
cancellation of bail, if any filed, and pass orders on the same, in accordance with law.
(vi) Applications for deletion/modification of the bail conditions shall be filed and entertained before the court below.
(vii)Needless to mention, it would be well within the powers of the Investigating Officer to investigate the matter and, if necessary, to effect
recoveries on the information, if any, given by the petitioner even while the petitioner is on bail as laid down by the Hon'ble Supreme Court in Sushila
Aggarwal v. State(NCT of Delhi) and Anr. [2020 (1) KHC 663].
