Satyan vs State Of Kerala
2021 Latest Caselaw 23417 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                   THE HONOURABLE MRS. JUSTICE SHIRCY V.
   THURSDAY, THE 25TH DAY OF NOVEMBER 2021 / 4TH AGRAHAYANA, 1943
                        BAIL APPL. NO. 8886 OF 2021
  AGAINST THE ORDER/JUDGMENT IN CRMC 1813/2021 OF DISTRICT COURT &
                         SESSIONS COURT, THRISSUR
        CRIME NO. 1127 OF 2021 OF PERAMANGALAM POLICE STATION
PETITIONER/ACCUSED:

            SATYAN
            AGED 49 YEARS
            S/O. AYYAPPAN, MUCHILLUPARAMBIL HOUSE, NEAR PHC, MUNDUR
            VILLAGE, THRISSUR.

            BY ADVS.
            V.A.JOHNSON (VARIKKAPPALLIL)
            P.D.BABY JOHN



RESPONDENT/COMPLAINANT:

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


OTHER PRESENT:

            SREEJA.V- SR.PP




     THIS   BAIL    APPLICATION   HAVING    COME   UP   FOR   ADMISSION   ON
25.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 B.A.8886/2021
                                      2



                                    ORDER

Dated this the 25th day of November, 2021

Application for regular bail.

2. This petitioner is the sole accused in Crime No. 1127 of

2021 of Peramangalam Police Station registered for the offences

punishable under Sections 55(a), 55(i), 13 and 63 of the Kerala

Abkari Act.

3. The petitioner has been in custody since 08.10.2021.

4. The prosecution allegation is that on 08.10.2021 at

about 9.25 p.m. the petitioner was found in possession of 50.5

litres of Indian made foreign liquor kept for the purpose of sale

in contravention of the provisions of the Kerala Abkari Act and

thereby committed the aforesaid offences.

5. The learned Public Prosecutor on instruction submits that

this petitioner has no criminal antecedents and now the

investigation in this case is practically over. B.A.8886/2021

6. Considering the period of detention undergone by the

petitioner, the quantity of the contraband involved and the

present stage of investigation, I am inclined to release him on

bail.

Therefore, this application is allowed subject to the

following conditions:

(i) The petitioner shall be released on bail on his executing a bond for a sum of Rs.50,000/- (Rupees Fifty thousand only) with two solvent sureties for the like sum each to the satisfaction of the court having jurisdiction.

(ii) The petitioner shall appear before the Investigating Officer for interrogation as and when required by him, in writing.

(iii) The petitioner shall not directly or indirectly, make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such facts to the court or to any police officer or tamper with the evidence.

(iv) The petitioner shall not commit any offence while on bail. B.A.8886/2021

In case of violation of any of the above conditions, the

jurisdictional court is empowered to cancel the bail in

accordance with the law.

Sd/-

SHIRCY V.

JUDGE

sb