Sreedharan Nair vs State Of Kerala
2021 Latest Caselaw 17231 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                THE HONOURABLE MR. JUSTICE K.HARIPAL
      FRIDAY, THE 13TH DAY OF AUGUST 2021 / 22ND SRAVANA, 1943
                      BAIL APPL. NO. 6138 OF 2021
   (IN CRIME NO.99/2021 OF CHENGANNUR EXCISE RANGE IN ALAPPUZHA
 DISTRICT, NOW PENDING BEFORE THE JUDICIAL FIRST CLASS MAGISTRATE
                          COURT-I, CHENGANNUR)
AGAINST THE ORDER/JUDGMENT IN CMP 1864/2021 OF JUDICIAL MAGISTRATE
              OF FIRST CLASS -I, CHENGANNUR, ALAPPUZHA
PETITIONER/ACCUSED:

           SREEDHARAN NAIR,
           AGED 64 YEARS
           S/O. RAGHAVAN PILLAI, SREERANGAM VEEDU, NADUVATHIN
           MURI, HARIPPAD VILLAGE, KARTHIKAPPALLY TALUK.

           BY ADV K.V.ANIL KUMAR



RESPONDENT/COMPLAINANT:

           STATE OF KERALA,
           REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
           KERALA, ERNAKULAM-682031.



           SR.PP - SMT. NEEMA T.V.




     THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON 13.08.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 BAIL APPL. NO. 6138 OF 2021
                                       2



                                    ORDER

Petitioner is the sole accused in Crime No.99 of 2021 of

Chengannur Excise Range, which was registered on 31-07-2021

after seizing 12 litres of Indian Made Foreign Liquor from the

possession of the petitioner. He faces allegation under Section

55(i) of the Abkari Act.

2. I heard the learned counsel on both sides.

3.The petitioner does not have criminal antecedents. He is

in custody from 31-07-2021 onwards. Investigation has also

reached advanced phase, so that his further detention is not

necessary.

4. Therefore, the petitioner shall be released on bail on the

following conditions:-

i) Petitioner shall execute 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) He shall not try to contact or influence the witnesses or

tamper with the evidence;

iii) He shall not leave the country without permission of the BAIL APPL. NO. 6138 OF 2021

jurisdictional court;

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

bail;

v) He shall appear before the Investigating Officer/ trial Court

as and when required;

vi) Petitioner 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

petitioner, 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/13/08/2021