Rakesh.R.Menon vs State Of Kerala
2021 Latest Caselaw 13111 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MR. JUSTICE K.HARIPAL
     WEDNESDAY, THE 23RD DAY OF JUNE 2021 / 2ND ASHADHA, 1943
                      BAIL APPL. NO. 4427 OF 2021
 AGAINST THE ORDER/JUDGMENT IN CRMC 838/2021 OF DISTRICT COURT &
                      SESSIONS COURT, ERNAKULAM,
 CRIME NO.276 OF 2021 OF NORTH PARAVOOR POLICE STATION, ERNAKULAM
                               DISTRICT)
PETITIONER/ACCUSED:

          RAKESH.R.MENON
          AGED 31 YEARS
          S/O.RAVEENDRANADHAN,
          KRISHNA KRIPA HOUSE, VADAKKUMURI,
          KEDAMANGALAM, NORTH PARAVUR.

          BY ADVS.
          M.VIVEK
          M.R.MADHU



RESPONDENT/COMPLAINANT:

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

          SRI. SANTHOSH PETER- SR.PP



THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON 23.06.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 BAIL APPL. NO. 4427 OF 2021


                                       2



                                  ORDER

This is an application filed under Section

438 of Cr.P.C by the sole accused in crime

No.276/2021 of North Paravoor Police Station

which was registered alleging offence punishable

under Section 55(a) of the Abkari Act.

2. The specific allegation is that on

12.04.2021 at 7 PM, the police party found a

person carrying a bag. Seeing the party he ran

away from the spot after abandoning the bag. The

bag contained 30 bottles of IMFL. Thus after

seizing the items, the crime was registered. Now

apprehending arrest, petitioner has moved this

Court.

3. According to the learned counsel for the

petitioner, no one has indicated the name of the

petitioner and he has been falsely implicated. BAIL APPL. NO. 4427 OF 2021

Further it is contended that even if the

allegations are admitted, only Section 63 of the

Abkari Act will be attracted. Whatever it may be,

the learned Public Prosecutor has stated that

there is no criminal antecedents to the credit of

the petitioner and his custodial interrogation is

not warranted. In the circumstance, in the event

of arrest, he shall be released on bail; the

petitioner shall appear before the Investigating

Officer within ten days from today and will make

himself available for interrogation; in the event

of arrest, 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

Investigating Officer; he shall co-operate with

investigation, shall not try to contact or

influence the witnesses or tamper with the BAIL APPL. NO. 4427 OF 2021

evidence; he shall not involve himself in any

crime during the period on bail;

Sd/-

K.HARIPAL JUDGE LEK