Naveen K vs State Of Kerala
2021 Latest Caselaw 16494 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                   THE HONOURABLE MR. JUSTICE K.HARIPAL
     THURSDAY, THE 5TH DAY OF AUGUST 2021 / 14TH SRAVANA, 1943
                       BAIL APPL. NO. 5735 OF 2021
  IN CRIME NO.506 OF 2021 OF KASARAGOD POLICE STATION, KASARAGOD
                                  DISTRICT
AGAINST THE ORDER/JUDGMENT IN CMP 800/2021 OF JUDICIAL MAGISTRATE
                   OF FIRST CLASS ,KASARAGOD, KASARGOD
PETITIONERS/ACCUSED:

    1       NAVEEN K.,
            AGED 43 YEARS
            SON OF KRISHNAN, RESIDING AT ARCHANA NILAYA, JP NAGAR,
            ANAGOOR, KASARAGOD KASABA VILLAGE, KASARAGOD TALUK.

    2       NAVEEN K.
            AGED 39 YEARS, S/O.MOHANAN, R/AT ABAKKA NILAYA,
            PARAKKATTA, KASARAGOD KASABA VILLAGE, KASARAGOD TALUK.

            BY ADVS.
            A.ARUNKUMAR
            S.SHYAM KUMAR



RESPONDENTS/COMPLAINANT/STATE:

            STATE OF KERALA
            REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
            ERNAKULAM - 682 031.



            PP - SRI. PRASANTH M.P.




     THIS   BAIL    APPLICATION    HAVING    COME   UP   FOR   ADMISSION   ON
05.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 BAIL APPL. NO. 5735 OF 2021
                                           2

                                       ORDER

Petitioners are the accused in Crime No. 506 of 2021 of

Kasaragod police station, which was registered on 10.07.2021

alleging offence punishable under Sections 58 and 67B of the

Abkari Act, after seizing 25.9 litres of Indian Made Foreign Liquor

of Karnataka make, in 144 packets of 180 millilitres each.

2. They were intercepted while they were transporting the

contraband in a scooter, bearing Registration No. KL-14-S-2893.

Petitioners were arrested from the spot along with the contraband

and since then, they are in judicial custody. Now they seek their

release on bail.

3. I heard the learned counsel on both sides.

4. Petitioners are in custody from 10.07.2021 onwards. That

means, for more than 25 days they are in custody. They do not

have criminal antecedents. Investigation has advanced

considerably and further detention of the petitioners is not

necessary.

5. Therefore, the petitioners shall be released on bail on the

following conditions:-

i) Petitioners shall execute bond for Rs.50,000/- BAIL APPL. NO. 5735 OF 2021

(Rupees Fifty Thousand only) each with two solvent sureties each

for the like sum to the satisfaction of the jurisdictional court;

ii) They shall not try to contact or influence the witnesses or

tamper with the evidence;

iii) They shall not leave the country without permission of the

jurisdictional court;

iv) They shall not involve in any crime during the period on

bail;

v) They shall appear before the Investigating Officer/ trial

Court as and when required;

vi) Petitioners shall strictly abide the various guidelines

issued by the State and Central Governments with respect to

keeping of social distancing in the wake of Covid 19 pandemic;

vii) If any of the above conditions are violated by the

petitioners, the jurisdictional court will be a liberty to cancel the

bail, in accordance with law.

Bail Application is allowed as above.

Sd/-

K.HARIPAL JUDGE RMV/05/08/2021